Bombay High Court
Stan Swamy vs The State Of Maharashtra And Ors on 1 November, 2018
Author: Bharati H.Dangre
Bench: Ranjit More, Bharati H.Dangre
1/2 911 WP-4741-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 4741 of 2018
Stan Swamy .. Petitioner
Versus
The State of Maharashtra & ors .. Respondents
...
Mr. Mihir Desai, Sr. Advocate i/b Devyani Kulkarni for the
petitioner.
Mrs.A.S. Pai, APP for the State.
CORAM: SHRI RANJIT MORE &
SMT. BHARATI H.DANGRE, JJ.
DATED : 1st NOVEMBER, 2018 P.C:-
1 The issue involved in this petition is similar to the issue involved in Criminal Writ Petition No.4425 of 2018. By a speaking order, that petition is adjourned to 21 st November 2018. Therefore, we adjourn this petition also to 21 st November 2018.
2 To be heard along with Writ Petition No.4425/2018.
Tilak ::: Uploaded on - 02/11/2018 ::: Downloaded on - 03/11/2018 01:39:16 ::: 2/2 911 WP-4741-18.doc 3 Learned APP opposed the continuance of the interim order. However, we are of the view that since the question involved in this petition is also sub judice before the Apex Court and we have deferred the hearing, pending its decision, interim protection granted earlier shall remain in force till the next date.
(SMT. BHARATI H. DANGRE, J.) (RANJIT MORE, J.) Tilak ::: Uploaded on - 02/11/2018 ::: Downloaded on - 03/11/2018 01:39:16 :::