Bombay High Court
Ahmed Khan S/O. Amin Khan vs The State Of Maharashtra on 6 August, 2019
Author: V.L.Achliya
Bench: V.L.Achliya
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
912 CRIMINAL WRIT PETITION NO. 1099 OF 2019
AHMED KHAN S/O. AMIN KHAN
VERSUS
THE STATE OF MAHARASHTRA
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Mr. N.S.Ghanekar, Advocate for Petitioner.
Mr. S.W.Munde, A.P.P. for Respondent.
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CORAM : V.L.ACHLIYA, J.
DATE : 06/08/2019
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ORAL ORDER :
1. Heard.
2. Issue notice to the respondent. Learned A.P.P. accepts notice for respondent. Learned A.P.P. is directed to keep Mr. Thakare, Investigating Officer as well as other Investigating Officers present in the Court with the Case diary and make categorical statement as to whether DVR of the C.C.T.V. footage were seized by Investigating Officer during the course of investigation.
3. S.O. 09/08/2019.
[V.L.ACHLIYA] JUDGE KNP.
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