Bombay High Court
Swararaj @ Raj Shrikant Thackeray vs The State Of Maharashtra on 10 July, 2024
Author: R. G. Avachat
Bench: R. G. Avachat
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD.
939 CRIMINAL APPLICATION NO. 1945 OF 2024
Swararaj @ Raj Shrikant Thackeray ..Applicant
Versus
The State of Maharashtra ..Respondent
.....
Mr. Rajendra Shirodkar, Senior Advocate a/w. Mr. Sayaji D. Nangre,
advocate i/by Mr. Arun S. Shejwal, Advocate for Applicant
Mr. A. R. Kale, APP for Respondent / State
.....
CORAM : R. G. AVACHAT AND
NEERAJ P. DHOTE, JJ.
Dated : July 10, 2024
PER COURT :-
. Learned advocate for the applicant submits that the driver of the
vehicle who is already party respondent no.2 has been duly served, however no one appears for him.
2. Learned advocate Mr. N. B. Narwade is appointed to represent respondent no.2.
3. Learned advocate for the applicant shall provide copies of application and the documents appended thereto to the advocate for respondent no.2.
4. By consent, stand over to 08.08.2024.
( NEERAJ P. DHOTE, J. ) ( R. G. AVACHAT, J. ) GGP Signed by: Gajanan G. Punde Designation: PA To Honourable Judge Date: 11/07/2024 15:16:55