Bombay High Court
Milind Ashok Patil And Ors vs The State Of Maharashtra And Ors on 12 January, 2021
Author: Manish Pitale
Bench: S. S. Shinde, Manish Pitale
Digitally
signed by
Vishwanath 1/2 22-CRWPST-3930-2020.doc
Vishwanath S. Sherla
S. Sherla Date:
2021.01.12
20:43:43
+0530 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION STAMP NO. 3930 OF 2020
Asif Ismail Saifan & Anr ...Petitioners
Versus
The State of Maharashtra & Anr. ...Respondents
...
Mr. Samir Kumbhakoni for Petitioners,.
Mr. J.P. Yagnik, APP for State.
...
CORAM : S. S. SHINDE &
MANISH PITALE, JJ.
DATE : JANUARY 12, 2021.
P.C.:
1. Learned counsel appearing for the Petitioner undertakes to serve copy of the petition with all annexures to Mr. J.P. Yagnik, learned APP appearing for Respondent-State, during the course of the day. Statement accepted.
2. None appears for Respondent No. 2. To give one more opportunity to Respondent No. 2 to cause the appearance and put forth contentions further three weeks time is granted. List the matter on 08.02.2021.
Bhagyawant Punde
2/2 22-CRWPST-3930-2020.doc
3. In case the charge sheet is not yet filed, the same shall not be filed without seeking leave of this Court. This ad-interim order shall remain in force till the next date.
4. All parties to act upon an authenticated copy of this order.
( MANISH PITALE, J.) (S. S. SHINDE, J.) Bhagyawant Punde