Bombay High Court
Bhanudas Nagjibhai Sedani And 6 Others vs State Of Mah., Thr. P.S.O. Ps Akot City Tq ... on 20 January, 2020
Author: Madhav J. Jamdar
Bench: S.B. Shukre, Madhav J. Jamdar
1 APPP.19-20 WITH APL.10-20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CRIMINAL APPLICATION (APPP) NO. 19 OF 2020
WITH
CRIMINAL APPLICATION (APL) NO. 10 OF 2020
(Bhanudas Nagjibhai Sedani & Ors.
Vs.
State of Maharashtra, Thr. Police Station, Akot City, Dist. Akola & Anr.)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri M. G. Bhangde, Senior Advocate and Shri V.V. Bhangde, Advocate with
him for the Applicants.
Shri A.V. Palshikar, APP for the State.
CORAM: SUNIL B. SHUKRE &
MADHAV J. JAMDAR, JJ.
DATED : 20th January, 2020.
CRIMINAL APPLICATION (APPP) NO. 19 OF 2020 Heard learned Senior Advocate for the applicants.
For the reasons stated in the application, the application is allowed.
CRIMINAL APPLICATION (APL) NO. 10 OF 2020 Issue notice to the respondents for final disposal at the admission stage, returnable on 3.2.2020.
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Meanwhile, having regard to the order passed by this Court in the connected matter being Criminal Application No.1200/2019, on 18.11.2019, there shall be interim relief in terms that charge-sheet shall not be filed against the applicants without seeking leave of the Court.
JUDGE JUDGE
SD. Bhimte
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