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[Cites 2, Cited by 1]

Bombay High Court

Dr. Manohar Kalidas Inamdar And Ors vs Pritam Shrirang Boarate And Anr on 5 November, 2019

Author: Revati Mohite Dere

Bench: Revati Mohite Dere

                                                                                  apl.1457.19.43.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CRIMINAL APPELLATE JURISDICTION
                           CRIMINAL APPLICATION NO. 1457 OF 2019

            Dr. Manohar Kalidas Inamdar & Ors.                       ...Applicants
                 Versus
            Pritam Shrirang Boarate & Anr.                           ...Respondents


            Mr. Abhijit Kulkarni i/b DD & Abhijit Associates for the Applicants

            Mr. P. H. Gaikwad-Patil, A.P.P for the Respondent No.2-State


                                               CORAM : REVATI MOHITE DERE, J.

TUESDAY, 5th NOVEMBER 2019 P.C. :

1 Heard learned counsel for the applicants.
2 By this application, the applicants have impugned the order of issue process dated 18th August 2017 passed by the Special Court, Malshiras, for the alleged offences punishable under Sections 420, 406 r/w 34 of the Indian Penal Code and Section 3 of the MPID Act. 3 Learned counsel for the applicants submits that all the applicants were not the directors of the Sumitra Gramin Bigar Sheti Sahakari Patsanstha Maryadit, at the relevant time. Learned counsel for the applicants submitted that in similar fact situation, this Court had granted SQ Pathan 1/2 ::: Uploaded on - 07/11/2019 ::: Downloaded on - 07/11/2019 21:19:19 ::: apl.1457.19.43.doc interim relief to the applicants. He relied on the order dated 23 rd August 2017 passed in Criminal Writ Petition No. 3140 of 2017. 4 Issue notice to the respondents, returnable on 17th December 2019. Learned A.P.P waives notice on behalf of respondent No.2-State. In addition to Court notice, applicants to serve the respondent No. 1 by Advocate's notice and file an affidavit of service before the returnable date. 5 In the meantime, till the next date, there shall be ad-interim relief in terms of prayer clause (d).

REVATI MOHITE DERE, J.

SQ Pathan 2/2 ::: Uploaded on - 07/11/2019 ::: Downloaded on - 07/11/2019 21:19:19 :::