Bombay High Court
Devidas Lalji Ade vs The State Of Maharashtra And Others on 5 April, 2022
Author: V. K. Jadhav
Bench: V. K. Jadhav
1 945 wp 469-22
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
945 CRIMINAL WRIT PETITION NO.469 OF 2022
DEVIDAS LALJI ADE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr. Dhorde Vikram R.
APP for Respondents-State: Ms. P. V. Diggikar
....
CORAM : V. K. JADHAV AND
SANDIPKUMAR C. MORE, JJ.
DATED : 5th APRIL, 2022.
....
P. C. :
1. Heard.
2. Issue notice to the respondents, returnable on 19/04/2022.
Learned APP waives notice for all the respondents-State.
3. Call papers.
(SANDIPKUMAR C. MORE, J.) (V. K. JADHAV, J.) vsm/-
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