Bombay High Court
Praksh Sandipan Barde And Anr vs The State Of Maharashtra on 2 November, 2018
Author: A.S.Gadkari
Bench: S.S. Shinde, A.S.Gadkari
APEAL.1336-2018.doc
Dond
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1336 OF 2018
Praksh Sandipan Barde & Anr ...Appellants
Vs.
The State of Maharashtra . ...Respondents.
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Mr. P.G. Sarda I/b S.T. Salte for Applicants. Ms. S.V. Sonawane, APP for State.
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CORAM : S.S. SHINDE AND
A.S.GADKARI, J.J.
DATE : 2nd November 2018.
P.C.:
1] The learned counsel appearing for the appellants submits that,
the validity of the amended Section 18A under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, is under challenge before the Supreme Court in Writ Petition (Civil) No.1015 of 2018 (Prathvi Raj Chauhan Vs. Union of India), and in the said Petition, show cause notices have been issued to the Respondents therein. 2] It is submitted that the subject matter of the said Writ Petition has bearing on the issues/subject matter involved in the present Appeal. 1/2 ::: Uploaded on - 03/11/2018 ::: Downloaded on - 04/11/2018 01:38:48 :::
APEAL.1336-2018.doc It is further submitted that, the aforementioned Writ Petition is scheduled to be heard before the Supreme Court on 20th November 2018. 3] Issue notice to the respondents, returnable on 21 st November 2018.
The learned APP waives notice on behalf of respondent/State. 4] The Investigating Officer to proceed with the investigation, however, shall not take coercive steps of arrest of the appellants till the next date of hearing.
5] Stand over to 21st November 2018. (A.S.GADKARI, J.) (S.S. SHINDE, J.) 2/2 ::: Uploaded on - 03/11/2018 ::: Downloaded on - 04/11/2018 01:38:48 :::