Bombay High Court
Surendra Vishwanath Mishra vs The State Of Maharashtra on 18 February, 2019
Author: Mridula Bhatkar
Bench: Mridula Bhatkar
Sherla V.
This Order is modified/corrected by Speaking to Minutes Order dated 25/02/2019
wp.735.2019_522.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.735 OF 2018
Shri Surendra Vishwanath Mishra ... Petitioner
Vs.
The State of Maharashtra ... Respondent
Mr.Nilesh Ojha with Vijay Kurle, Abhishek Mishra, Shivam Mehra
and Mansi Jain i/b Shashikala Chouhan for the Petitioner
Ms.Veera Shinde, APP, for the Respondent - State
CORAM: Mrs.MRIDULA BHATKAR, J.
DATED: FEBRUARY 18, 2019 P.C.:
1. Upon urgent mentioning, taken on Production Board.
2. Rule. Rule made returnable forthwith by consent of the parties and heard finally at the stage of admission.
3. This petition is filed for a limited relief that the application filed by the petitioner under sections 340 r/w 195 of the Code of Criminal Procedure in C.C. No.2436 PW of 2018, be decided expeditiously.
4. Considered para 32 of the judgement in the case of Iqbal Singh Marwah & anr. vs. Meenakshi Marwah & Anr.1 1 (2005) 4 SCC 370 Page 1 of 2 ::: Uploaded on - 21/02/2019 ::: Downloaded on - 18/03/2019 00:15:08 ::: This Order is modified/corrected by Speaking to Minutes Order dated 25/02/2019 wp.735.2019_522.doc
5. In view of the limited relief prayed for, the petition is disposed of by directing the learned Metropolitan Magistrate, 67 th Court, Borivali, to decide the application filed by the petitioner under section 340 r/w section 195 of the Code of Criminal Procedure in CC No.2436 PW of 2018 within two months from the date of receipt of the copy of this order.
6. Rule made absolute accordingly.
(MRIDULA BHATKAR, J.) Page 2 of 2 ::: Uploaded on - 21/02/2019 ::: Downloaded on - 18/03/2019 00:15:08 :::