Bombay High Court
Hemant Mahipatray Shah And Anr vs Anand Upadhyay And Anr on 13 October, 2022
Author: Amit Borkar
Bench: Amit Borkar
33 & 34 WP 3034-2022 (common order).doc
Anand IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 3034 OF 2022
WITH
WRIT PETITION NO. 3035 OF 2022
WITH
WRIT PETITION NO. 3036 OF 2022
WITH
WRIT PETITION NO. 3037 OF 2022
WITH
WRIT PETITION NO. 3038 OF 2022
Hemant Mahipatray Shah & ors. .Petitioners
Vs.
Anand Upadhyay & anr. .Respondents
WITH
WRIT PETITION NO. 3039 OF 2022
Hemant Mahipatray Shah & ors. .Petitioners
Vs.
Sahil Arora & anr. .Respondents
Mr. A. H. Ponda, Senior Advocate i/b. Mr. M. K. Kocharekar, for
the Petitioners in all matters
Mr. A. R. Patil, APP, for the Respondent - State in W. P. Nos. 3034
to 3038 of 2022
Mr. S. S. Pednekar, APP, for the Respondent - State in W. P. No.
3039 of 2022
CORAM : AMIT BORKAR, J.
DATE : 13.10.2022
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33 & 34 WP 3034-2022 (common order).doc P. C. . Issue notice to the Respondent No. 1 returnable on 29.11.2022.
2. Prima facie, on reading of complaints, it appears that averments in the complaint are not sufficient to constitute offences alleged against the Petitioners.
3. There shall be ad-interim relief in terms of prayer clause (c) till 02.12.2022.
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