Bombay High Court
Vikram Anilkumar Patel vs The State Of Maharashtra And Another on 24 June, 2024
Author: R.G.Avachat
Bench: R.G.Avachat
2024:BHC-AUG:11759-DB
14-crwp781.2024.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL WRIT PETITION NO. 781 OF 2024
Vikram Anilkumar Patel
VERSUS
The State of Maharashtra and another
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Mr.A.R.Syed, Advocate for petitioner
Mr.A.D.Wange, APP for respondents
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CORAM : R.G.AVACHAT AND
NEERAJ P. DHOTE, JJ.
DATE : JUNE 24, 2024
ORDER :-
This Writ Petition has been filed with the following prayer:-
(B) This Hon'ble Court may be pleased to issue writ of mandamus directing the respondents to act under section 340 r/w 195 of the Code of Criminal Procedure against the accused persons for the offenses committed under Sections 191, 192, 196, 199, 466 and 471 of Indian Penal Code.
2. The limited prayer made by the petitioner is that the concerned authority may be directed to decide the application/ representation of the petitioner.
3. Heard learned counsel for the petitioner and learned APP for respondents.
4. The concerned authority, i.e., respondent no.2, to consider the application/representation of the petitioner, on its own merits and 2 14-crwp781.2024 in accordance with the law, within a reasonable time. The petition stands disposed of accordingly.
[NEERAJ P. DHOTE, J.] [R.G. AVACHAT, J.] KBP