Bombay High Court
Arun S/O. Jagannath Patil vs The State Of Maharashtra And Others on 9 December, 2019
Author: M.G. Sewlikar
Bench: T.V. Nalawade, M.G. Sewlikar
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
33 CRIMINAL WRIT PETITION NO.1486 OF 2019
ARUN S/O. JAGANNATH PATIL
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr. Shah Mohit S.
APP for Respondents: Mrs. V.S. Choudhary
...
CORAM : T.V. NALAWADE AND
M.G. SEWLIKAR,JJ.
DATE : 9th December, 2019 PER COURT :
Both the sides are heard for some time.
2. The other opinion is given in which the word "partial hanging" is used by the officers. On this point, both the sides to argue.
3. Copies of photographs be taken on record and copies of report which is shown to this Court today needs to be supplied to other side.
4. Stand over to 12th December, 2019, in urgent category.
( M.G. SEWLIKAR, J. ) ( T.V. NALAWADE, J. ) SRM/9/12/19 ::: Uploaded on - 12/12/2019 ::: Downloaded on - 12/12/2019 17:29:06 :::