Bombay High Court
Shekhar Vishwasrao Mane vs The Deputy Superintendent Sangli And ... on 18 September, 2018
Author: Mridula Bhatkar
Bench: S.S. Shinde, Mridula Bhatkar
1 15. WP 804.18.doc
JPP
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 804 OF 2018
Shekhar Vishwasrao Mane. ... Petitioner.
V/s.
The Deputy Superintendent, Sangli
& Ors. ... Respondents.
Mr. Umesh Mankapure for the Petitioner.
Ms. M.M. Deshmukh, APP for the Respondent - State.
CORAM : S.S. Shinde and
Mrs. Mridula Bhatkar, JJ.
DATE : 18th September 2018. P.C. :-
Learned APP for the State, after taking instructions from the Investigating Officer of Anti Corruption Bureau, makes a statement that Anti Corruption Bureau wants to make the enquiry as the assets under the Prevention of Corruption Act for the period of election or the first nomination of the Petitioner i.e. from 2003 till he was holding that position.
2 15. WP 804.18.doc
2. The learned APP prays one week time so as to enable her to file affidavit of the concerned Officer.
3. At her request, stand over to 28th September 2018.
(Mrs. Mridula Bhatkar, J.) (S.S. Shinde, J.)
Digitally
signed by Jyoti
Jyoti Prakash
Pawar
Prakash Date:
Pawar 2018.09.19
17:32:48
+0530