Bombay High Court
Devyani D/O. Govind Ambilwade vs The State Of Maharashtra And Others on 1 July, 2019
Author: V.L. Achliya
Bench: V.L. Achliya
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD.
16 CRIMINAL WRIT PETITION NO.1226 OF 2018
DEVYANI D/O. GOVIND AMBILWADE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr.Halkude Sharad S.
APP for Respondents:Mr.A.P. Basarkar
...
CORAM : V.L. ACHLIYA, J.
Date: July 01, 2019 ...
PER COURT :-
1 Learned APP submits that as per the order dated 13.6.2019, the Investigating Officer was communicated to appear and file affidavit in the matter. In spite of sending letter, the investigating officer has not contacted the learned APP to file affidavit in reply.
2 Bailable warrant in the sum of Rs.5,000/- be issued to the Investigating Officer Mr. B.A. Khanderay, A.P.I. Nanalpeth Police Station, Parbhani to compel his attendance. The Investigating Officer is directed to comply with the order dated 13.6.2019 and to explain as to why in spite of intimation from the Court, he has failed to appear and file affidavit.
3 Stand over to 22.7.2019.
( V.L. ACHLIYA, J. ) vbd ::: Uploaded on - 02/07/2019 ::: Downloaded on - 03/07/2019 02:38:42 :::