Bombay High Court
Ajay Raghuram Shetty vs The State Of Maharashtra And Anr on 27 November, 2018
Author: Sarang V. Kotwal
Bench: B. P. Dharmadhikari, Sarang V. Kotwal
1/1 905-WP-4945-18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.4945 OF 2018
Ajay Raghuram Shetty .... Petitioner
versus
State of Maharashtra & Anr. ... Respondents
.......
• Mr.Shirish Gupta i/b. Rajput R.B., Advocate for Petitioner.
• Mr.K.V. Saste, APP for Respondent/State.
CORAM : B. P. DHARMADHIKARI &
SARANG V. KOTWAL, JJ.
DATE : 27th NOVEMBER, 2018.
P.C. :
1. Contention is after previous refusal to accord sanction on 28/03/2018, without recording any change in circumstances, on 05/09/2018 almost by identical order, given to prosecute Petitioner prior sanction has been given against Petitioner for cognizance by Special Court on 05/09/2018.
2. Notice returnable on 21/12/2018. Learned APP waives notice for Respondents.
3. Till then ad-interim relief in terms of prayer clause (b).
(SARANG V. KOTWAL, J.) (B. P. DHARMADHIKARI, J.) Nesarikar ::: Uploaded on - 28/11/2018 ::: Downloaded on - 30/12/2018 09:10:09 :::