Bombay High Court
Biva Binimoy Chakma @ Beeva Binimoy ... vs N.R.Dhoot, Huf And Anr on 8 April, 2019
Author: Mridula Bhatkar
Bench: Mridula Bhatkar
Sherla V.
revn.481.2016_503.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL REVISION APPLICATION NO.481 OF 2016
with
CRIMINAL APPLICATION NO.115 OF 2019
IN
CRIMINAL REVISION APPLICATION NO.481 OF 2016
Biva Binimoy Chakma @ Beeva Binimoy
... Applicant
Chakma
Vs.
N.R. Dhoot, HUF & anr. ... Respondents
None for the applicant
Mr.N.R. Dhoot, Respondent No.1/Complainant present in person
Mr.N.B. Patil, APP, for the Respondent - State
CORAM: Mrs.MRIDULA BHATKAR, J.
DATED: APRIL 8, 2019 P.C.:
1. Upon urgent mentioning, taken on Production Board.
2. The Respondent No.1 / original complainant has moved this matter with a prayer that the order dated 19.3.2019 directing return of passport, be stayed as he was not heard at the time of passing the order in Criminal Application No.115 of 2019.Page 1 of 2 ::: Uploaded on - 08/04/2019 ::: Downloaded on - 09/04/2019 04:06:10 :::
revn.481.2016_503.doc
3. In view of this, the respondent No.1 i.e., the present complainant, is directed to give notice to the applicant and his Counsel. The party in person shows service, submitting that he has served M/s.Nagi and Associates appearing for the applicant, today at 12pm. However, none is present for the accused.
4. In view of this, the matter is fixed tomorrow i.e., 9 th April, 2019. Till then, the Registry is directed not to hand over the passport to the accused.
5. S.O. to tomorrow i.e., Tuesday, the 9th April, 2019.
(MRIDULA BHATKAR, J.) Page 2 of 2 ::: Uploaded on - 08/04/2019 ::: Downloaded on - 09/04/2019 04:06:10 :::