Bombay High Court
Parag Machhindra Pathare vs The State Of Maharashtra And Others on 12 December, 2019
Author: M.G. Sewlikar
Bench: T.V. Nalawade, M.G. Sewlikar
(1) 909 cri wp 1938.19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
909 CRIMINAL WRIT PETITION NO.1938 OF 2019
PARAG MACHHINDRA PATHARE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr. Syed G.R.
APP for Respondents/State : Mrs. V.N. Patil (Jadhav)
...
CORAM : T.V. NALAWADE &
M.G. SEWLIKAR, JJ.
DATE : 12.12.2019 P.C. :-
Submissions made show that the prisoner is kept in Yerwada Jail.
As the matter is arising out of Yerwada Jail, Pune this Court has no territorial jurisdiction and the matter is to be filed at Principal Seat. Writ Petition is disposed of.
[M.G. SEWLIKAR, J.] [T.V. NALAWADE, J.] mub ::: Uploaded on - 13/12/2019 ::: Downloaded on - 14/12/2019 23:51:11 :::