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Bombay High Court

Sanjay Puransa Mawale vs State Of Maharashtra Thr. Police ... on 19 October, 2018

Author: Swapna Joshi

Bench: P.N. Deshmukh, Swapna Joshi

1910apl410.17 & others                                                                                            1/2

                    IN THE HIGH COURT OF  JUDICATURE  AT BOMBAY
                              NAGPUR BENCH  : NAGPUR
                            CRIMINAL APPLICATION (APL) NO.410  OF 2017 
             (Sanjay s/o Puransa Mawale vs. State of Maharashtra and another)
                            WITH CRIMINAL APPLICATION NO. 442 OF 2017
                                                                                  
             (Sanjay s/o Puransa Mawale vs. State of Maharashtra and another)
                            WITH CRIMINAL APPLICATION NO. 494 OF 2017
                                                                                  
             (Sanjay s/o Puransa Mawale vs. State of Maharashtra and another)
                             WITH CRIMINAL APPLICATION NO.495 OF 2017
                                                                                  
             (Sanjay s/o Puransa Mawale vs. State of Maharashtra and another)
                             WITH CRIMINAL APPLICATION NO. 496 OF 2017
                                                                                 
             (Sanjay s/o Puransa Mawale vs. State of Maharashtra and another)
                             WITH CRIMINAL APPLICATION NO.756  OF 2017
                                                                                 
             (Sanjay s/o Puransa Mawale vs. State of Maharashtra and another)
______________________________________________________________________________
Office Notes, Office Memoranda of
Coram, appearances, Court's orders    Court's or Judge's orders
or directions and Registrar's orders.
                                      Shri   A.A.   Dhawas,   Advocate   and   Shri   R.J.   Shinde,
                                      Advocate for applicant. 
                                      Shri   J.Y.   Ghurde,   Additional   Public   Prosecutor   for
                                      respondent no.1. 
                                                                 -----------
                                                     CORAM :   P.N. DESHMUKH AND 
                                                                MRS. SWAPNA JOSHI, JJ.

DATED : OCTOBER 19, 2018 Shri Ghurde, learned Additional Public Prosecutor seeks adjournment for placing on record copy of order passed in Criminal Writ Petition No. 452/2012 contending that issue involved in all these applications is already considered by this Court.

Learned Additional Public Prosecutor to make a statement on the next date if crime is investigated by the Police or Officers of Excise Department.

In the meantime, further proceedings in Crime, out of which Criminal Application No. 494/2017 arises, shall stand stayed till next date.

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By consent of learned Counsel for the parties, stand over to 19/11/2018.

                                                   JUDGE                                         JUDGE 


                                         khj




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