Bombay High Court
Dileep Shankar Tase vs The State Of Maharashtra And Ors on 20 December, 2022
Author: Prithviraj K. Chavan
Bench: Revati Mohite Dere, Prithviraj K. Chavan
1. WP 1260-2018.doc
Digitally signed
by RUPALI
RUPALI RAJESH
RAJESH WAKODIKAR
WAKODIKAR Date:
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
2022.12.21
16:40:08 +0530
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 1260 OF 2018
Dileep Shankar Tase ...Petitioner
Versus
The State of Maharashtra and Ors ...Respondents
ALONGWITH
CRIMINAL WRIT PETITION NO. 387 OF 2018
Jayashri A. Patankar ...Petitioner
Versus
The State of Maharashtra and Ors ...Respondents
Mr. M.K.Kocharekar i/b Mrs. Prabha U. Badadare for the Petitioner in
both the petitions.
Mr. J.P.Yagnik, A.P.P for the Respondent-State.
Mr. Sushant Walimbe a/w Ms. Aarti Nishad for the Respondent Nos.2
to 4.
CORAM : REVATI MOHITE DERE &
PRITHVIRAJ K. CHAVAN, JJ.
DATE : 20th DECEMBER, 2022 P.C. :
1. By this petition, the petitioner seeks quashing of the FIR/proceeding with the consent of the respondent No.2/complainant. Wakodikar 1/2
1. WP 1260-2018.doc
2. Stand over to 30th January, 2023.
3. In the meantime, till the next date, the trial Court to defer the proceeding pending before it.
PRITHVIRAJ K. CHAVAN, J. REVATI MOHITE DERE, J.
Wakodikar 2/2