Bombay High Court
Prakash Chandrakant Kanjar vs The State Of Maharashtra And Another on 19 October, 2023
Author: R.G. Avachat
Bench: R.G. Avachat
2023:BHC-AUG:22468-DB
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CRIMINAL WRIT PETITION NO.1285 OF 2023
Prakash Chandrakant Kanjar ... PETITIONER
VERSUS
The State of Maharashtra & anr. ... RESPONDENTS
.......
Mr. S.S. Bora, Advocate for petitioner
Mr. M.M. Nerlikar, A.P.P. for respondents
.......
CORAM : R.G. AVACHAT AND
SANJAY A. DESHMUKH, JJ.
Date of reserving judgment : 16th October, 2023 Date of pronouncing judgment : 19th October, 2023 OPERATIVE ORDER :
For the reasons recorded separately, following order is passed :-
(i) The Criminal Writ Petition is allowed in terms of prayer clause (b) and (c).
(ii) The petitioner be set at liberty forthwith if not required in any other case.
(SANJAY A. DESHMUKH, J.) (R.G. AVACHAT, J.) fmp/-
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