Bombay High Court
Omkar Vasudev Patil vs Unknown Officers Of Govandi Police ... on 15 June, 2023
Author: Prakash D. Naik
Bench: Prakash D. Naik
1 of 2 24.WP.1152.2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.1152 OF 2023
Omkar Vasudev Patil Petitioner
versus
Unknown Officers of Govandi Police Station
and others Respondents
Mr.Sanjeev Punalekar i/by Ms.Sayli S. Wani, Advocate for Petitioner.
Ms.P.N.Dabholkar, APP, for State.
CORAM : PRAKASH D. NAIK, J.
DATE : 15th June 2023
PC :
1. Petitioner is aggrieved by order dated 19 th December 2022
passed by learned Additional Sessions Judge, City Civil and Sessions
Court, Greater Bombay, Mumbai, in Miscellaneous Application
No.1664 of 2022 rejecting prayer for directing investigation
u/s.156(3) of Cr.P.C.
2. The complaint was filed against officers of Govandi Police
Station and Deputy Police Commissioner that FIR in Crime No.541 of
2022 was published online by unknown police officers of Govandi
Police Station.
3. Learned advocate for Petitioner submitted that uploading of
FIR with the names, address and other details of minors, was
contrary to the provisions of POCSO Act whereas APP submitted that
FIR which was uploaded was immediately withdrawn and act was
not deliberate. She has relied upon report dated 15 th June 2023.
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2 of 2 24.WP.1152.2023.doc
Learned counsel for Petitioner, however, submitted that offence is
made out.
4. Arguable questions are raised in this petition. Hence I pass
following order.
ORDER
(i) Admit; (ii) Hearing expedited.
(PRAKASH D. NAIK, J.) MST ::: Uploaded on - 17/06/2023 ::: Downloaded on - 17/06/2023 16:14:02 :::