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Bombay High Court

Suresh Rangnath Mane And Others vs The State Of Maharashtra And Anr on 26 November, 2020

Author: Shrikant D. Kulkarni

Bench: T.V. Nalawade, Shrikant D. Kulkarni

                                                      901-crapln-927-20 (17)
                                    1
             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD
                    CRIMINAL APPLICATION NO. 927 OF 2020

 Laxman Bhikaji Changre
 and others                                 ... Applicants.
          Versus
 The State of Maharashtra                   ... Respondent.
                                    ....

 Mr.Amit S. Savale, Advocate for the Applicants.
 Mr. G.O. Wattamwar, A.P.P. for Respondent / State.

                                  AND
                 CRIMINAL WRIT PETITION NO. 1428 OF 2020

 Suresh Rangnath Mane
 and others                                 ... Petitioners.
          Versus
 The State of Maharashtra
 and another                                ... Respondents.
                                    ....

 Mr. A.L. Kanade, Advocate for the Petitioners.
 Mr. A.V. Deshmukh, A.P.P. for Respondent / State.

                                  AND
                 CRIMINAL WRIT PETITION NO. 1501 OF 2020

 Janabai W/o Sheshrao Khamkar
 and another                                ... Petitioners.
          Versus
 The State of Maharashtra
 and another                                ... Respondents.
                                    ....

 Mr. A.L. Kanade, Advocate for the Petitionerd.
 Mr. G.O. Wattamwar, A.P.P. for Respondent / State.


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                                  AND
                  CRIMINAL APPLICATION NO. 1810 OF 2020

 Nivratti S/o Limbaji Katale
 and others                                 ... Applicants.
          Versus
 The State of Maharashtra
 and another                                ... Respondents.
                                   ....

 Mr.Fayaz K. Patel, Advocate for the Applicants.
 Mr. S.G. Sangale, A.P.P. for Respondent / State.

                                  AND
                  CRIMINAL APPLICATION NO. 2024 OF 2020

 Dr. Santosh S/o Shivaji Palve              ... Applicant.
          Versus
 The State of Maharashtra
 and another                                ... Respondents.
                                   ....

 J.P. Legal Associates for the Applicants.
 Mr. G.O. Wattamwar, A.P.P. for Respondent / State.

                                  AND
                  CRIMINAL APPLICATION NO. 2030 OF 2020

 Rubina W/o Riyaj Shaikh                    ... Applicant.
          Versus
 The State of Maharashtra
 and another                                ... Respondents.
                                   ....

 Mr. Fayaz K. Patel, Advocate for the Applicant.
 Mr. A.V. Deshmukh, A.P.P. for Respondent / State.




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                                   3

                                  AND
                  CRIMINAL APPLICATION NO. 2040 OF 2020

 Hemraj Manohar Patodekar                    ... Applicant.
          Versus
 The State of Maharashtra
 and another                                 ... Respondent
                                   ....

 Mr.D.R. Irale Patil, Advocate for the Applicant.
 Mr. G.O. Wattamwar, A.P.P. for Respondent / State.

                                  AND
                  CRIMINAL APPLICATION NO. 2053 OF 2020

 Ganesh S/o Arjun Suryawanshi                ... Applicant.
          Versus
 The State of Maharashtra
 and others                                  ... Respondents.
                                   ....

 Mr. A.N. Kanade, Advocate for the Applicant.
 Mr. K.S. Patil, A.P.P. for Respondent / State.

                                  AND
                  CRIMINAL APPLICATION NO. 2068 OF 2020

 Krushna S/o Vijay Lalbegi
 and others                                  ... Applicants.
          Versus
 The State of Maharashtra
 and another                                 ... Respondents.
                                   ....

 Mr. D.A. Bide, Advocate for the Applicants.
 Mr. G.O. Wattamwar, A.P.P. for Respondent / State.




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                                  AND
                  CRIMINAL APPLICATION NO. 2079 OF 2020

 Ramappa S/o Limbappa Pirnaik
 and others                                 ... Applicants.
          Versus
 The State of Maharashtra
 and others                                 ... Respondents.
                                   ....

 Mr. D.K. Rajput, Advocate for the Applicants.
 Mr. R.D. Sanap, A.P.P. for Respondent / State.

                                  AND
                  CRIMINAL APPLICATION NO. 2082 OF 2020

 Kalpana W/o Dnyaneshwar Kirtiwar
 and others                                 ... Applicants.
          Versus
 The State of Maharashtra
 and another                                ... Respondents.
                                   ....

 Mr. S.A. Kulkarni, Advocate for the Applicants.
 Mr. G.O. Wattamwar, A.P.P. for Respondent / State.

                                  AND
                  CRIMINAL APPLICATION NO. 2109 OF 2020

 Shaikh Nazimoddin S/o. Shaikh Nihaloddin
 and others                              ... Applicants.
          Versus
 The State of Maharashtra
 and another                                ... Respondents.
                                   ....

 Mr. H.I. Pathan, Advocate for the Applicants.
 Mr. G.O. Wattamwar, A.P.P. for Respondent / State.



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                                  AND
                  CRIMINAL APPLICATION NO. 2110 OF 2020

 Kakasaheb Shamrao Murkute                 ... Applicant.
          Versus
 The State of Maharashtra
 and another                               ... Respondents.
                                   ....

 Mr. P.R. Nagare, Advocate for the Applicant.
 Mr. G.O. Wattamwar, A.P.P. for Respondent / State.

                                  AND
                  CRIMINAL APPLICATION NO. 2111 OF 2020

 Ganesh S/o Ramrao Sakhare
 and others                                ... Applicants.
          Versus
 The State of Maharashtra
 and another                               ... Respondents.
                                   ....

 Mr. S.S. Rathi, Advocate for the Applicants.
 Mr. G.O. Wattamwar, A.P.P. for Respondent / State.

                                  AND
                  CRIMINAL APPLICATION NO. 2112 OF 2020

 Babarao S/o Nagorao Jondhale
 and others                                ... Applicants.
          Versus
 The State of Maharashtra
 and another                               ... Respondentss.
                                   ....

 Mr. A.S. Bangar, Advocate for the Applicants.
 Mr. G.O. Wattamwar, A.P.P. for Respondent / State.




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                                  AND
                  CRIMINAL APPLICATION NO. 2113 OF 2020

 Balu @ Yogesh S/o Dattu Lagad
 and another                                 ... Applicants.
          Versus
 The State of Maharashtra
 and another                                 ... Respondents.
                                   ....

 Mr. N.B. Narwade, Advocate for the Applicants.
 Mr. S.J. Salgare, A.P.P. for Respondent / State.

                                  AND
                  CRIMINAL APPLICATION NO. 2114 OF 2020

 Vijay S/o Sandu Patil
 and others                                  ... Applicants.
          Versus
 The State of Maharashtra
 and another                                 ... Respondents.
                                   ....

 Mr. R.V. Gore, Advocate for the Applicants.
 Mr. G.O. Wattamwar, A.P.P. for Respondent / State.

                                  AND
                  CRIMINAL APPLICATION NO. 2115 OF 2020

 Shubham S/o Milind Patil                    ... Applicant.
          Versus
 The State of Maharashtra
 and another                                 ... Respondents.
                                   ....

 Mr. S.S. Thombre, Advocate for the Applicants.
 Mr. G.O. Wattamwar, A.P.P. for Respondent / State.

                                   ....

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                               CORAM : T.V. NALAWADE &
                                       SHRIKANT D. KULKARNI, JJ.

DATE : 26th NOVEMBER, 2020 PER COURT:-

1. Issue notice for final disposal to the respondents. Learned A.P.Ps. waives service of notice for the respondent-State. Notice to first informant be given by RPAD and private notice also allowed. The notice made returnable after five weeks. Hamdast allowed.
2. If, charge sheet is already filed in any of these matters, permission is granted to add the relief of quashing of case itself.

( SHRIKANT D. KULKARNI ) ( T.V. NALAWADE ) JUDGE JUDGE S.P. Rane 7 of 7 ::: Uploaded on - 26/11/2020 ::: Downloaded on - 28/11/2020 03:29:49 :::