Bombay High Court
Sachin Surendrapratap Singh And Ors vs The State Of Maharashtra And Anr on 14 July, 2022
Author: N.R. Borkar
Bench: Nitin Jamdar, N.R. Borkar
35-cr-apl-962-16.doc
Digitally
signed by
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
DINESH
DINESH
SADANAND CRIMINAL APPELLATE JURISDICTION
SADANAND SHERLA
SHERLA Date:
2022.07.16 CRIMINAL APPLICATION NO. 962 OF 2016
13:14:44
+0500
Sachin S. Singh and ors. ... Applicants
V/s.
The State of Maharashtra and anr. ... Respondents
----------------
Ms Sonal Parab a/w. Ms Akanksha Raut and Tanvi Sawant i/b Rajeev
Sawant and Associates for the Applicants.
Mr. K.V. Saste, APP for the Respondent/State.
Mr. D.D. Singh a/w. Mr. Shivam J. Singh for Respondent No.2.
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CORAM : NITIN JAMDAR &
N.R. BORKAR, JJ.
DATE : 14 JULY 2022.
P.C.
. In view of the order dated 21 December 2021, the Registry to
register the proceedings under the Contempt of Courts Act, 1971 as Suo Moto Contempt Petition. The notice is already served on the Applicants.
2. The learned Counsel for Applicants states that the Applicants will remain present in the Court on the next Thursday, i.e., 21 July 2022 at 2:30 p.m.
3. As regards the prayer for quashing of the proceedings is concerned, it is already stated in the earlier orders that the exercise of Dinesh Sherla 1/2 35-cr-apl-962-16.doc extraordinary jurisdiction of this Court is exercise in equity and that the Applicants are not entitled for any relief.
4. The Criminal Application is accordingly dismissed.
5. The proceedings will continue as Suo Moto Contempt Petition arising from the earlier orders passed by this Court to be placed on board on 21 July 2022 at 2:30 P.M. (N.R. BORKAR, J.) (NITIN JAMDAR, J.) Dinesh Sherla 2/2