Bombay High Court
Mohd. Salim Mohd. Kudus Ansari vs The State Of Maharashtra And Anr on 16 January, 2019
Author: Revati Mohite Dere
Bench: B. P. Dharmadhikari, Revati Mohite Dere
wp.1181.14.903.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 1181 OF 2014
Mohd. Salim Mohd. Kudus Ansari ...Petitioner
Versus
The State of Maharashtra & Anr. ...Respondents
WITH
CRIMINAL WRIT PETITION NO. 527 OF 2018
Vijay Jadhav ...Petitioner
Versus
The State of Maharashtra & Anr. ...Respondents
WITH
CRIMINAL WRIT PETITION NO. 1182 OF 2014
Mohd. Kasim Mohd. Hasim Shaikh ...Petitioner
Versus
The State of Maharashtra & Anr. ...Respondents
Ms Ragini Ahuja I/b Dr. Yug Mohit Chaudhry for the Petitioners
Mr. Sagar Ghogre, A.P.P for the Respondent-State
M. D. P. Singh for the Respondent-UOI
CORAM : B. P. DHARMADHIKARI &
REVATI MOHITE DERE, JJ.
WEDNESDAY, 16th JANUARY 2019 P.C. :
1 Respective counsel point out that validity of Section 376-E of Indian Penal Code has been questioned in present writ SQ Pathan 1/2 ::: Uploaded on - 18/01/2019 ::: Downloaded on - 18/01/2019 23:20:58 ::: wp.1181.14.903.doc petitions. Registry to verify whether as per roster assigned, constitutional validity can be examined by this Bench or not. 2 They also state that connected matters are being heard finally by the Bench presided over by Hon'ble Justice A. S. Oka. 3 Our attention has also been drawn to orders dated 11 th January 2019 passed in Confirmation Case No. 2 of 2014 by the other Bench. It refers to orders of the Hon'ble the Chief Justice on administrative side dated 10th January 2019, which stipulates that criminal writ petition be heard by a Bench to which it is allotted as per roster.
4 Registry to list the matters after verification before appropriate Bench.
REVATI MOHITE DERE, J. B. P. DHARMADHIKARI, J.
SQ Pathan 2/2 ::: Uploaded on - 18/01/2019 ::: Downloaded on - 18/01/2019 23:20:58 :::