Bombay High Court
Shriniwas S/O. Madanlal Soni And Others vs The State Of Maharashtra And Anr on 28 September, 2018
Bench: T.V. Nalawade, Vibha Kankanwadi
1 925-CriWP-1221-17
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL WRIT PETITION NO. 1221 OF 2017
SHRINIWAS S/O. MADANLAL SONY AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Petitioners : Mr. Ram S. Shinde
APP for Respondent No.1 : Mrs. V. S. Choudhary
Advocate for Respondent No.2 : Mr. P. R. Tandale
...
CORAM : T.V. NALAWADE &
SMT VIBHA KANKANWADI, JJ.
DATED : 28th SEPTEMBER, 2018.
ORDER :-
After hearing the learned counsel for petitioners and after going through the record, this Court formed opinion that so-called video recording of the incident is made available to this Court in the form of CD. The transcription of the CD is not produced. The petitioner has supplied the CD to the APP. Learned APP has no clue about the CD. Either side may submit the transcription of the CD.
2. Stand over to 09-10-2018.
( SMT. VIBHA KANKANWADI, J.) ( T.V. NALAWADE, J. ) MTK ::: Uploaded on - 01/10/2018 ::: Downloaded on - 02/10/2018 01:14:10 :::