Bombay High Court
Datta Bhika Tongare (C-5303) vs The State Of Maharashtra And Another on 30 March, 2021
Author: B. U. Debadwar
Bench: Ravindra V. Ghuge, B. U. Debadwar
25-26 CrWP440-441-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL WRIT PETITION NO.440 OF 2021
SOMWAR KALYA VEDGA (C-5314)
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Petitioner : Shri P. P. More h/f Smt. S. P. Chate
APP for Respondent Nos. 1 & 2 : Shri K. S. Patil
...
WITH
CRIMINAL WRIT PETITION NO.441 OF 2021
DATTA BHIKA TONGARE (C-5303)
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Petitioner : Shri P. P. More h/f Smt. S. P. Chate
APP for Respondent Nos. 1 & 2 : Shri R. V. Dasalkar
...
CORAM : RAVINDRA V. GHUGE AND
B. U. DEBADWAR, JJ.
DATE : 30TH MARCH, 2021 PER COURT :
1. Issue notice to the respondents. The learned prosecutor waives service of notice on behalf of respondent Nos. 1 & 2.
2. We have heard this matter for some time.
3. At the request of the learned prosecutor, stand over to 01-04-2021, for passing orders.
(B. U. DEBADWAR, J.) (RAVINDRA V. GHUGE, J.) SVH 1 ::: Uploaded on - 30/03/2021 ::: Downloaded on - 30/03/2021 23:23:13 :::