Bombay High Court
Gautam Sukdeo Wagh vs State Of Maharashtra And Anr on 5 August, 2022
Author: Prakash D. Naik
Bench: Prakash D. Naik
59-WP-2680-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 2680 OF 2022
Gautam Sukdeo Wagh ...Petitioner
Versus
The State Of Maharashtra And Anr. ...Respondents
....
Mr. Sudip Mallick i/by Harshad Palwe, Advocate for the Petitioner.
Mr. Arfan Sait, APP for the Respondent - State.
CORAM : PRAKASH D. NAIK, J.
DATE : 5th AUGUST, 2022. PER COURT:
1. Issue notice to Respondent No.2, returnable on 6th September, 2022.
2. The charge was framed against the petitioner for an offences under Sections 376, 493, 494, 495, 323, 504 and 506 of Indian Penal Code vide order dated 7th September, 2015. The trial has commenced and six witnesses were examined by order dated 30 th March, 2021, the trial Court has observed that prima facie ingredients of cheating are made out, hence, charge under Section 417 Indian Penal Code needs to be framed. The next date before the trial Court is on 10th August, 2022.
3. The trial Court is requested to defer the hearing of the proceedings beyond 6th September, 2022.
(PRAKASH D. NAIK, J.)
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