Bombay High Court
Ganesh Murgesh Bajantri vs The State Of Maharashtra And Ors on 9 October, 2020
Equivalent citations: AIRONLINE 2020 BOM 2634
Author: M.S. Karnik
Bench: S.S. Shinde, M.S. Karnik
Sherla V.
1_wp.374.2020_operative order.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE SIDE
CRIMINAL WRIT PETITION NO.374 OF 2020
Ganesh Murgesh Bajantri ... Petitioner
State of Maharashtra & Others ... Respondents
Mr.Ganesh Gupta i/b GG Legal Associates for the Petitioner
Mrs.A.S. Pai, APP, for Respondent - State
CORAM: S.S. SHINDE &
M.S. KARNIK, JJ.
DATED: OCTOBER 9, 2020 P.C.:
1. For the reasons to be separately recorded.
2. The petition is allowed in terms of prayer clause 15(i). The impugned orders dated 18th October, 2019 passed by the Deputy Commissioner of Police, Zone-7, Mulund (West), Mumbai and the order dated 2nd December, 2019 passed by the Appellate Authority i.e., Divisional Commissioner, Konkan Division, Mumbai, in Appeal No.202 of 2019 are quashed and set aside.
3. The petitioner be forthwith set at liberty unless wanted in some other offences.
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1_wp.374.2020_operative order.doc
4. Rule is made absolute in the above terms.
5. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production by fax or e-mail of a digitally signed copy of this order.
(M.S. KARNIK, J.) (S.S. SHINDE, J.) Vishwanath S. Sherla Digitally signed by Vishwanath S. Sherla Date: 2020.10.09 18:18:43 +0530 Page 2 of 2