Bombay High Court
Dnyaneshwar @ Dnyanoba Sopan Gite vs The State Of Maharashtra And Another on 16 November, 2022
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
paucity common.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
954 CRIMINAL APPLICATION NO.791 OF 2022
956 CRIMINAL APPLICATION NO.906 OF 2022
957 CRIMINAL APPLICATION NO.940 OF 2022
960 CRIMINAL APPLICATION NO.1644 OF 2022
WITH APPLN/1643/2022
961 CRIMINAL APPLICATION NO.1653 OF 2022
WITH APPLN/163/2022
962 CRIMINAL APPLICATION NO.1663 OF 2022
963 CRIMINAL APPLICATION NO.1798 OF 2022
964 CRIMINAL APPLICATION NO.2235 OF 2022
966 CRIMINAL APPLICATION NO.2387 OF 2022
968 CRIMINAL APPLICATION NO.2695 OF 2022
969 CRIMINAL APPLICATION NO.2717 OF 2022
970 CRIMINAL APPLICATION NO.3033 OF 2022
971 CRIMINAL WRIT PETITION NO.1713 OF 2019
972 CRIMINAL WRIT PETITION NO.1192 OF 2021
WITH WP/737/2020 WITH APPLN/781/2020
974 CRIMINAL WRIT PETITION NO.172 OF 2022
975 CRIMINAL WRIT PETITION NO.419 OF 2022
976 CRIMINAL WRIT PETITION NO.780 OF 2022
978 CRIMINAL PUBLIC INTEREST LITIGATION NO.10 OF 2021
...
CORAM : MANGESH S. PATIL AND
ABHAY S. WAGHWASE, JJ.
DATE : 16.11.2022 PER COURT :
Due to paucity of time, these matters are adjourned to 16.12.2022.
2. Interim relief, if any, to continue till then.
(ABHAY S. WAGHWASE, J.) (MANGESH S. PATIL, J.) habeeb 1/1 ::: Uploaded on - 17/11/2022 ::: Downloaded on - 17/11/2022 22:32:00 :::