Bombay High Court
Arvind S/O. Vinayak Bhole vs The State Of Mah. Thr. Pso, Gittikhadan ... on 14 March, 2024
Author: Vinay Joshi
Bench: Vinay Joshi
1 apl1434.2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (APL) NO.1434/2023
(Arvind S/o Vinayak Bhole Vs. The State of Maharashtra and another)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. S.P. Sonwane, Counsel for applicant.
CORAM: VINAY JOSHI AND MRS.VRUSHALI V. JOSHI, JJ.
DATED : 14.3.2024.
Heard.
2. This is an application seeking to quash chargesheet arising out of Crime No.0182/2021 registered by non-applicant No.1 for the offence punishable under Sections 376, 493, 323 and 506 of Indian Penal Code and Section 67 of Information Technology Act.
3. Issue notice to the non-applicants returnable in four weeks.
4. Mr. S.S. Doifode, learned A.P.P. waives notice for non-applicant No.1.
(MRS.VRUSHALI V.JOSHI, J.) (VINAY JOSHI, J.) Tambaskar.
Signed by: MR. N.V. TAMBASKAR Designation: PA To Honourable Judge Date: 15/03/2024 10:48:11