Bombay High Court
Abhijit Arjun Padale vs State Of Maharashtra And Ors on 7 August, 2023
Bench: Revati Mohite Dere, Gauri Godse
IRESH Digitally signed by IRESH
MASHAL
MASHAL Date: 2023.08.08 18:00:27 +0530
50.1197.22 wp.doc
Iresh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 1197 OF 2022
Abhijit Arjun Padale ...Petitioner
Versus
State of Maharashtra and others ...Respondents
Mrs. Medha Jondhale a/w Mr. Anand Jondhale, Ms. R. Jondhale, Mr.
Harshvardhan Shinde and Mr. Upendra Pandey i/b Jondhale and Co.
for the petitioner
Ms. S. S. Kaushik, APP for the State
CORAM : REVATI MOHITE DERE &
GAURI GODSE, JJ.
DATE : 7th AUGUST 2023 P.C. :
1. Learned APP to produce papers by which reasons were given before arresting the petitioner as required, in terms of the Judgment in the case of Arnesh Kumar Vs. State of Bihar1.
2. Stand over to 5th September 2023. To be placed on the Supplementary board.
GAURI GODSE, J. REVATI MOHITE DERE, J.
1 (2014) 8 SCC 273 1/1 ::: Uploaded on - 08/08/2023 ::: Downloaded on - 09/08/2023 03:16:14 :::