Bombay High Court
Dr. Dipali Rajendra Dhate-Ghadge vs The State Of Maharashtra on 9 January, 2019
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
1 Cri.WP.1744-18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
21 CRIMINAL WRIT PETITION NO.1744 OF 2018
DR. DIPALI RAJENDRA DHATE-GHADGE
VERSUS
THE STATE OF MAHARASHTRA
...
Mr. Y.B.Bolkar, Advocate for Petitioner
Mr. S.D.Ghayal, APP for Respondent-State
...
CORAM : MANGESH S. PATIL, J.
DATE : 09.01.2019
PER COURT :-
1. Heard the learned advocate for the petitioner. She is an Investigating Officer in a Crime No.55 of 2012. The accused were charge-sheeted and tried for the crime and the learned Additional Sessions Judge by the Judgment and order dated 09.08.2016 had acquitted the accused persons. However, some comments have been made by the learned Additional Sessions Judge touching the conduct of the petitioner as an Investigating Officer and she seems to be aggrieved by those.
2. In the circumstances, the learned APP shall take instructions as to if the State has preferred any appeal against the acquittal.
3. Stand over to 25.01.2019.
(MANGESH S. PATIL, J.) ...
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