Bombay High Court
Yakub Hussain Panwale vs The State Of Maharashtra on 20 October, 2020
Author: M.S. Karnik
Bench: S. S. Shinde, M.S. Karnik
Digitally
signed by
Vishwanath
Vishwanath S. Sherla 1/2 19-CRWPST-3210-2020.doc
S. Sherla Date:
2020.10.20
17:27:16
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION STAMP NO. 3210 OF 2020
Yakub Hussain Panwale ...Petitioner
Versus
The State of Maharashtra ...Respondents
...
Mr. Rupesh Jaiswal for Petitioner.
Mr. J.P. Yagnik, APP for State.
...
CORAM : S. S. SHINDE &
M.S. KARNIK, JJ.
DATE : 20th OCTOBER 2020.
P C:
1. Heard Mr. Rupesh Jaiswal, the learned counsel appearing for the Petitioner.
2. Issue notice to the Respondents, returnable on 29.10.2020.
3. In addition to service of notice through Court, the Petitioner shall serve a private notice by Registered Post A.D. and/or by Courier service and/or by hand delivery or by e-mail/fax on the Respondents and shall file affidavit of service with tangible proof before the returnable date.
4. The learned APP Mr. J.P. Yagnik waives service of notice on behalf of Respondent- State.
Bhagyawant Punde 2/2 19-CRWPST-3210-2020.doc
5. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production by fax or e-mail of a digitally signed copy of this order.
( M. S. KARNIK, J.) (S. S. SHINDE, J.) Bhagyawant Punde