Bombay High Court
Roshan Singh Jaspal Singh Jabbal And ... vs State Of Mah., Thr. P.S. Wadi, Tah. & ... on 13 November, 2019
Author: Z.A. Haq
Bench: Z.A. Haq
APL 1081.2019.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (APL) NO. 1081/2019
Roshan Singh S/o Jaspal Singh Jabbalo and ors.
..VS..
State of Maharashtra and anr.
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order__________________________________________________________
Shri K. A. Rahulkar h/f. Shri R.R. Rajkarne, Advocate for the
applicants
Mrs. S. S. Jachak, APP for the non-applicant no. 1/State
CORAM : Z. A. HAQ & M. G. GIRATKAR, JJ.
DATED : 13/11/2019 Office Note shows that the notice of this Criminal Application could not be issued to non-applicant no. 2, as the applicants have not supplied the copy of the Criminal Application.
Learned Advocate for the applicants seeks one week time to supply the copy.
Time, as sought, is granted, however, on condition that the applicants shall deposit Rs.1000/- (One Thousand) with the High Court Legal Services Sub- Committee, Nagpur and produce receipt of it on record/ Criminal Application within one week.
The interim order, granted by this Court on 09.10.2019, stands vacated.
If this order is complied with, issue fresh notice to non-applicant no. 2, returnable on 13.01.2020.
JUDGE JUDGE
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