Bombay High Court
Radha Satish Timblo And 3 Ors vs The Union Of India, Thr. Its Secretary ... on 21 January, 2026
104 - WPCR-6-2024.DOC
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IN THE HIGH COURT OF BOMBAY AT GOA
CRIMINAL WRIT PETITION NO.6 OF 2024
RADHA SATISH TIMBLO AND 3 ORS ....PETITIONERS
Versus
THE UNION OF INDIA, THR. ITS
SECRETARY AND 2 ORS .... RESPONDENTS
None for the Petitioners.
Mr. Gururaj Kulkarni holding for Mr. Raviraj Chodankar, Deputy
Solicitor General of India for Respondent Nos.1 and 2.
CORAM : ASHISH S. CHAVAN, J.
DATE : 21st JANUARY 2026 P.C.:
1. None appears for the Petitioners.
2. Vide Order dated 02.12.2021, this Court had granted ad-interim relief in terms of prayer clause (b). Prayer clause (b) of the Writ Petition is reproduced as under:-
"b) Pending the hearing and disposal of this petition, this Hon'ble Court be pleased to pass an order staying the proceedings in Criminal Case no:
L.C./54/2014/D pending before the Hon'ble Chief Judicial Magistrate, at Panaji-Goa."
3. Considering there is a stay to the learned Trial Court proceedings, list the matter for final disposal at the stage of Page 1 of 2 21 January 2026 ::: Uploaded on - 22/01/2026 ::: Downloaded on - 22/01/2026 21:03:39 ::: 104 - WPCR-6-2024.DOC admission on 17.02.2026.
4. Parties to take note.
ASHISH S. CHAVAN, J.
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