Bombay High Court
Dr. Dilip Mahadu Puri And Others vs The State Of Maharashtra And Anr on 27 June, 2019
Author: V.L. Achliya
Bench: V.L. Achliya
123.19WP.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL WRIT PETITION NO.123 OF 2019
DR. DILIP MAHADU PURI AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND ANR
...
Mr.A.N. Nagargoje, Advocate for petitioners.
Mr.A.P. Basarkar,A.P.P. for respondent/State.
Mr.V.B. Dhage, Advocate for respondent No.2.
...
CORAM: V.L. ACHLIYA,J.
DATE : 27.06.2019
ORAL ORDER:
Heard.
2. It is the contention of learned counsel for the petitioners that pursuant to the complaint in respect of incident dated 18.02.2010 lodged by Respondent No.2, the offences under Section 143, 323, 363, 506 of the Indian Penal Code came to be registered against the petitioners vide C.R. No.15/2010 on 07.03.2010 with the Police Station, Mahur.
3. Although the Police have registered the offence and undertook the investigation, still respondent no.2 filed the private complaint in respect of same incident dated ::: Uploaded on - 28/06/2019 ::: Downloaded on - 29/06/2019 03:16:55 ::: 123.19WP.odt 2 18.02.2010 alleging therein that police have not taken cognizance of complaint filed by her and issued process against the petitioners.
4. On due consideration of submissions advanced, I am of the view that the Petition deserves due consideration. Hence the following order :-
ORDER
(i) Call for Record and Proceedings.
(ii) Liberty to file reply before next date.
(iii)Pending disposal of the Petition, there shall be interim relief in terms of prayer clause "C".
(iv) Stand over to 31st July, 2019.
[V.L. ACHLIYA] JUDGE SGA ::: Uploaded on - 28/06/2019 ::: Downloaded on - 29/06/2019 03:16:55 :::