Bombay High Court
Bhagwat Dadasaheb Landge And Anr vs The State Of Maharashtra And Others on 25 August, 2020
Author: Mangesh S. Patil
Bench: T.V.Nalawade, Mangesh S. Patil
(1) criwp921-20
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL WRIT PETITION NO. 921 OF 2020
Bhagwat Dadasaheb Landge & Anr. .. PETITIONERS
Versus
The State of Maharashtra & Ors .. RESPONDENTS
...
Adv.Mr. S.S.Chapalgaonkarfor petitioners
AP.P. Mr.V.S.Badakh for respondents State.
....
CORAM : T.V.NALAWADE &
MANGESH S. PATIL, JJ.
DATE : 25.08.2020 P.C. :-
Issue notice for final disposal. The learned A.P.P. waives service of notice for the respondents State. The learned A.P.P. is to see that the entire file of the proceeding is produced in this Court. S.O. to 4/9/2020.
[MANGESH S. PATIL, J.] [T.V.NALAWADE,J.] umg/ ::: Uploaded on - 25/08/2020 ::: Downloaded on - 26/08/2020 05:39:49 :::