Bombay High Court
Digambar Rohidas Agawane And Anr vs State Of Maharashtra And Ors on 15 March, 2023
Author: Sharmila U. Deshmukh
Bench: Revati Mohite Dere, Sharmila U. Deshmukh
NISHA Digitally signed by NISHA
SANDEEP CHITNIS
SANDEEP Date: 2023.03.20 14:32:35
CHITNIS +0530
907&910.-wpst.3150.2023(gr).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION (STAMP) NO.3150 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.2614 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.2626 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.2792 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.3147 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.3566 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.4914 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.4605 OF 2023
Digambar Rohidas Agawane ...Petitioner
Versus
The State of Maharashtra and Ors. ...Respondents
WITH
CRIMINAL WRIT PETITION NO.716 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.2965 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.2969 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.5010 OF 2023
Digambar Rohidas Agawane and Anr. ...Petitioners
Versus
The State of Maharashtra and Ors. ...Respondents
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WITH
CRIMINAL WRIT PETITION (STAMP) NO.1650 OF 2023
WITH
CRIMINAL WRIT PETITION NO.717 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.2711 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.2981 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.4063 OF 2023
Digambar Rohidas Agawane and Ors. ...Petitioners
Versus
The State of Maharashtra and Ors. ...Respondents
WITH
CRIMINAL WRIT PETITION (STAMP) NO.5004 OF 2023
Jaishri Digambar Agawane and Anr. ...Petitioners
Versus
The State of Maharashtra and Ors. ...Respondents
Ms. Pradnya Talekar a/w Ms. Madhavi Ayyappan i/b Talekar &
Associates, for the Petitioners.
Dr. Abhinav Chandrachud, Special Public Prosecutor a/w Mr. Pranit
Kulkarni, for the Respondent - State in WPST/1650/2023;
WPST/3150/2023; WP/716/2023; WPST/2626/2023;
WPST/2981/2023; WPST/3147/2023; WPST/3566/2023;
WPST/2614/2023; WPST/2711/2023; WPST/2792/2023;
WPST/2969/2023; WPST/4063/2023 and WP/717/2023.
Ms. P. P. Shinde, A.P.P for the Respondent - State in
WPST/2965/2023; WPST/4605/2023; WPST/4914/2023;
WPST/5004/2023 and WPST/5010/2023.
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Mr. Pankaj Deokar, for the Respondent No.2 in WPST/2626/2023.
Mr. Rahul K. Dhaigude, for the Respondent No.2 in
WPST/2614/2023.
CORAM : REVATI MOHITE DERE &
SHARMILA U. DESHMUKH, JJ.
DATE : 15th MARCH 2023
P.C. :
1. Criminal Writ Petition (Stamp) Nos.4063/2023;
4914/2023; 5004/2023; 5010/2023; are not on board and hence
taken on board.
2. Heard learned counsel for the petitioners.
3. Issue notice in all the aforesaid petitions to the original complainant as well as to Mr. Ranjitsingh Hindurao Naik-Nimbalkar, who are party respondents in all the aforsaid petitions, returnable on 30th March 2023. Hamdast permitted N. S. Chitnis 3/4 ::: Uploaded on - 20/03/2023 ::: Downloaded on - 10/06/2023 17:04:07 ::: 907&910.-wpst.3150.2023(gr).doc
4. In addition to the Court notice, learned counsel for the petitioners to serve the aforesaid respondents, by private notice and file affidavit of service before the next date.
5. Leave to amend is granted to the learned counsel for the petitioners to annex the charge-sheet and to carry out other consequential amendments in Criminal WP/716/2023;
WPST/2792/2023; WPST/3150/2023 and WPST/3147/2023 Amendment to be carried out within one week from today and amended copy be served on the other side.
6. Stand over to 30th March 2023. To be listed on the Supplementary Board.
7. Interim relief, if any, to continue till the next date.
SHARMILA U. DESHMUKH, J. REVATI MOHITE DERE, J.
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