Bombay High Court
Vishal Aananda Mahabal vs The State Of Maharashtra And Anr on 3 August, 2021
Author: N. J. Jamadar
Bench: S. S. Shinde, N. J. Jamadar
1/2 904-WP-2702-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 2702 OF 2021
Vishal Aananda Mahabal ...Petitioner
Versus
The State of Maharashtra & Ors. ...Respondents
...
Mr. Sumant Deshpande i/by. Mr. Satyavrat Joshi for Petitioner.
Mrs. M.H. Mhatre, APP for State.
...
CORAM : S. S. SHINDE &
N. J. JAMADAR, JJ.
DATE : 3rd AUGUST , 2021. P.C.:
1. Heard Mr. Sumant Deshpande, the learned counsel appearing for the Petitioner.
2. Issue notice to the Respondents for final disposal, returnable on 25th August, 2021, subject to time constraint and convenience of this court.
3. The learned APP Mrs. M.H. Mhatre waives service of notice on behalf of Respondents- State and assures this Court that the original recording pertaining to the detention proceedings of the Petitioner will be made made available and in the interregnum Bhagyawant Punde ::: Uploaded on - 04/08/2021 ::: Downloaded on - 05/08/2021 02:28:35 ::: 2/2 904-WP-2702-2021.doc affidavit/affidavits of the respondents will be filed, before the returnable date.
( N. J. JAMADAR, J.) (S. S. SHINDE, J.) Bhagyawant Punde ::: Uploaded on - 04/08/2021 ::: Downloaded on - 05/08/2021 02:28:35 :::