Bombay High Court
Umesh Ashokrao Athavale (C-5668) vs Divisional Commissioner Amravati, ... on 23 October, 2023
Author: M.W. Chandwani
Bench: Vinay Joshi, M. W. Chandwani
1 903-Cri.WP No.771.2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL WRIT PETITION NO. 771 OF 2023
Umesh Ashokrao Athavale ..VS.. Divisional Commissioner, Amravati & another
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mrs. Ratna A. Singh, Advocate for petitioner.
Mrs. N.R. Tripathi, A.P.P. for respondent No.1/State.
CORAM : VINAY JOSHI AND
M.W. CHANDWANI, JJ.
DATED : 23.10.2023 Heard.
2. Regular parole leave has been rejected, which is subject matter of challenge.
3. Learned Counsel for the petitioner would submit that the issue is already covered by the decision of this Court in case of Shri Ashish S/o Virendra Rathore Vs. State of Maharashtra and others in Criminal Writ Petition No.512/2023, passed on 31.07.2023 and Amit S/o. Gajanan Gandhi Vs. State of Maharashtra , in Criminal Writ Petition No.47/2023, decided on 24.01.2023.
4. Issue notice to the respondents, returnable on 31.10.2023.
5. Mrs. N.R. Tripathi, learned APP waives service of notice for respondent No.1/State.
(M.W. CHANDWANI, J.) (VINAY JOSHI, J.) Kirtak Signed by: Mr. B.J. Kirtak Designation: PA To Honourable Judge Date: 23/10/2023 18:52:28