Bombay High Court
Nanji Dana Patel And Ors vs State Of Maharashtra And Ors on 2 November, 2023
Author: A. S. Gadkari
Bench: A. S. Gadkari
V.A. Tikam 22-APL 828 of2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
VAISHALI
ANIL
TIKAM
CRIMINAL APPELLATE JURISDICTION
Digitally
signed by
VAISHALI
CRIMINAL APPLICATION NO. 828 OF 2023.
ANIL TIKAM
Date:
2023.11.04
16:46:24 Nanji Dana Patel and Ors. .. Applicants
+0530
vs.
State of Maharashtra and Ors. .. Respondents
Mr. Manoj Mhambrey a/w. Mr. Sunil D'Souza a/w. Sampada Channa for
Applicants.
Ms. Mahalakshmi Ganpathy, APP for Respondent Nos. 1 to 3 -State.
PSI R.S. Mali, Vakola Police, Mumbai
CORAM: A. S. GADKARI AND
SHYAM C. CHANDAK, JJ.
DATE : 2nd NOVEMBER, 2023. P. C.:-
1) By this application, the Applicants have impugned Order dated 3 rd April, 2023 passed by the learned Metropolitan Magistrate, 71 st Court, Bandra, Mumbai permitting further investigation.
2) In view thereof, according to us the present Application pertains to the assignment of the learned Single Judge, having assignment of Applications under Section 482 of Criminal Procedure Code.
3) Remove from board.
Liberty to mention granted.
(SHYAM C. CHANDAK,J.) (A. S. GADKARI, J.)
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