Bombay High Court
Santosh Vithal Kambli vs Meena Santosh Kambli Alias Meena Jayant ... on 11 June, 2019
Before : M. W. Chandwani Prothonotary & Senior Master Date : 11th June, 2019 FOR DIRECTION :
54 TPACL/405/2018 ) Mr. Sukanta Karamakar, A.G.P, for TP/73/2018 ) Applicant.
) ) Mr. Dishang Shah I/b. Piyush Shah, ) Advocate for Petitioner. ) ) P.C. : The present Application is filed by the ) State through Assistant Police Inspector ) of Azad Maidan Police Station, Mumbai. ) He is seeking certified copies of Record ) and Proceedings of captioned ) Testamentary Petition. ) ) Perused Affidavit in Support. It is ) contended that the Petitioner has filed ) Will and other documents in the Petition ) against which Crime No. 216/2018 for ) the offences punishable under Sections ) 420, 465, 467, 468 and 471 of I.P.C. ) have been registered against the ) Petitioner. Applicant requires these ) documents for investigation purpose. ) ) Ld. Advocate for Petitioner has ) submitted that the Applicant is having ) copies of all the documents, which have ) already been produced before the ) Magistrate by the Petitioner himself. ) ) I do not find any reason to deny ) application of Investigating Officer since ) he requires certified copies for the ) investigation purpose. Hence, ) Application is granted as prayed.
)
) Office is directed to issue certified copies
) as prayed on deposit of requisite
) charges.
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2 Before : M. W. Chandwani
Prothonotary & Senior Master Date : 11th June, 2019 contd.... ) Applicant is directed not to use certified TPACL/405/2018 ) copies for the purpose other than TP/73/2018 ) mentioned in the Affidavit in Support.
Date : 11.06.2019 Prothonotary & Senior Master ::: Uploaded on - 13/06/2019 ::: Downloaded on - 13/06/2019 22:57:11 :::