Bombay High Court
Babarao S/O Mithuji Ghatale vs State Of Mah., Thr. Its Pso Ps Balapur ... on 22 January, 2020
Author: V. M. Deshpande
Bench: V.M. Deshpande
1 apl15.20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL APPLICATION (APL) NO.15/2020
Babarao s/o Mithuji Ghatale .vs. State of Maharashtra through PSO P.S.
Balapur, Tq. Dist. Akola.
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr. S. G. Joshi, Advocate for applicant.
Mr. N. B. Jawade, A.P.P. for non applicant-State.
CORAM : V. M. DESHPANDE, J.
DATED : JANUARY 22, 2020 Heard Mr. Joshi, learned counsel for applicant. Issue notice to non applicant returnable on 05.03.2020.
Learned A.P.P. waives notice for non applicant- State.
After considering complaint dated 25.03.2010, which is silent in respect of using any abusive words, until further orders, there shall be stay to Regular Criminal Case No.158/2010 pending on the file of Judicial Magistrate First Class, Balapur.
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