Bombay High Court
A.P. Kumar vs N.N. Wadobe And Anr. on 8 May, 2026
Author: Shivkumar Dige
Bench: Shivkumar Dige
2026:BHC-AS:22308 912-WP-1762-2019 (CR).docx
Rohit Ghuge
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 1762 OF 2019
Mr. A. P. Kumar ...PETITIONER
VERSUS
N.N. Wadobe And Anr. ...RESPONDENT
_________________________________________________________________
Adv. Shaunak Sawant i/b Adv. Vidhii Partners, Advocate for Petitioner.
Mr. Harshad Inamdar, Advocate for Respondent No. 1.
Mr. P. P. Jadhav, APP for Respondent No. 2-State.
_________________________________________________________________
CORAM : SHIVKUMAR DIGE, J.
DATE : 8th MAY, 2026.
P.C. :
1. Heard learned counsel for the Petitioner, learned counsel for
the Respondent No.1 and learned APP for the Respondent No. 2-State.
2. Learned counsel for the Petitioner tendered undertaking cum
affidavit on behalf of the Petitioner. It is taken on record and marked as X
for identification.
3. Learned counsel for the Petitioner submits that, Petitioner will
comply the provisions of Apprentice Act and the notice issued by
Respondents within three months from today.
4. Learned counsel for Respondent submit that on the basis of
undertaking, the Petition can be disposed of.
5. I have heard, both learned counsel.
6. The challenge in this petition is issue process order passed
Learned Metropolitan Magistrate, Kurla under Apprentice Act.
7. The Petitioner undertakes to comply the notices issued by
respondents and comply the provisions of Apprentice Act.
8. Considering this fact, I pass following order.
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912-WP-1762-2019 (CR).docx
Rohit Ghuge
ORDER
i) The issue process order under Apprentice Act, issued against the petitioner is quashed and set aside.
ii) The Petitioner shall comply with the undertaking and provisions of Apprentice Act and the notices issued to the petitioner within three months from today. If Petitioner fails to comply the undertaking and notices, the respondents are at liberty to take appropriate action against the Petitioner.
iii) The Petition is disposed of.
(SHIVKUMAR DIGE, J.)
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