Bombay High Court
Hemant Vishwas Surryavanshi vs The State Of Maharashtra And Anr on 4 January, 2019
Author: Mridula Bhatkar
Bench: Mridula Bhatkar
p512-wp-5796-2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 5796 OF 2018
Hemant Vishwas Surryavanshi ...Petitioner
Versus
State of Maharashtra & Anr. ...Respondents
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Mr.Nitesh Mohite i/b. Mr.Satyavrat Joshi for the Petitioner.
Mr. A.R.Patil, APP for Respondent No.1-State.
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CORAM: MRS.MRIDULA BHATKAR, J.
DATED: 04 JANUARY 2019 P.C.:
1. Upon urgent mentioning, taken on production board.
2. By this Petition, the learned counsel for the petitioner prays that the directions be issued to the Court of Sessions at Pune to decide Criminal Bail Application No. 1243 of 2018, which is pending on the file of the learned District Judge-1, Pune since 2 nd April, 2018.
3. The petitioner/accused is facing trial under sections 406, 420 read with 34 of the Indian Penal Code; under section 66 (D) of Trupti Page 1 of 2 ::: Uploaded on - 07/01/2019 ::: Downloaded on - 10/01/2019 05:58:51 ::: p512-wp-5796-2018.doc Information and Technology Act, 2000; under sections 4 and 5 of the Price Chit Fund and Money Circulation Act (Banning) and also under section 3 of the Maharashtra Protection of Interest of Deposit Act.
4. The learned APP submits to the order passed by this Court.
5. In view of the above, Criminal Bail Application No. 1243 of 2018 is to be decided by the learned District Judge-1, Pune on or before 22nd January, 2019.
6. Writ Petition is allowed and accordingly disposed of.
(MRIDULA BHATKAR, J.) Trupti Page 2 of 2 ::: Uploaded on - 07/01/2019 ::: Downloaded on - 10/01/2019 05:58:51 :::