Bombay High Court
Ruturaj Rajendra Chavan vs The State Of Maharashtra And Anr on 24 October, 2018
Author: A.S.Gadkari
Bench: S.S. Shinde, A.S.Gadkari
Nalawade 903-apeal-1288-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1288 OF 2018
Ruturaj Rejendra Chavan ...Appellant.
vs.
State of Maharashtra and anr. ...Respondent.
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Mr. Satyavrat Joshi for the Appellant.
Mrs. M.M.Deshmukh,APP. For the State.
Mr. Vinay Bhanushali appointed Advocate for Respondent No.2.
Dr. Prashant S. Amrutkar,City Dy.S.P. Kolhapur present in Court.
CORAM : S.S. SHINDE AND
A.S.GADKARI, J.
DATE : 24th October, 2018 P.C.:
1. The learned counsel appearing for the appellant on instructions submits that, the validity of the amended Section 18A under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, is under challenge before the Supreme Court in Writ Petition (Civil) No.1015 of 2018 (Prathvi Raj Chauhan vs. Union of India), and in the said petition, show cause notices have been issued to the respondents therein.
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Nalawade 903-apeal-1288-18.doc
3. It is submitted that the subject matter of the said writ petition has bearing on the issues/subject matter involved in the present appeal. It is further submitted that, the aforementioned writ petition is scheduled to be heard before the Supreme Court on 20th November, 2018.
3. The learned counsel appearing for the appellant on instructions submits that, the appellant is ready to extend the co-operation to the Investigating Officer. He further submits that the appellant will remain present for investigation/interrogation from 29.10.2018 till 1.11.2018 in between 11.00 a.m. to 2.00 p.m. The statement is accepted. Accordingly, the appellant shall attend the concerned Investigating Officer on the aforesaid dates and time and extend the full co-operation.
4. We make it clear that, the Investigating Officer to proceed with the investigation however no coercive action of arrest shall be taken against the appellant till the next date.
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