Bombay High Court
Essa @ Anjum S/O Abdul Razzaq Memon vs The State Of Maharashtra And Ors on 27 November, 2020
Bench: S. S. Shinde, M. S. Karnik
prodn 1. wpst 5308.20.doc
Urmila Ingale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Urmila
Digitally
signed by
Urmila P. Ingle
CRIMINAL APPELLATE JURISDICTION
P. Date:
2020.11.27
Ingle 18:21:23
+0530
CRIMINAL WRIT PETITION STAMP NO. 5308 OF 2020
Essa @ Anjum S/o Abdul Razzaq Memon ....Petitioner
Vs.
The State of Maharashtra and ors. ..... Respondents
Mr.M.M.Chaudhari, for the Petitioner. Mr.Deepak Thakare, PP for the Respondent - State.
CORAM : S. S. SHINDE &
M. S. KARNIK, JJ
DATE : 27th NOVEMBER, 2020
P.C. :
. Not on board. On mentioning, taken on board.
2. Learned Counsel appearing for the petitioner submits that soft as well as hard copies are served on the office of the Public Prosecutor. Learned PP Mr.Thakare submits that the copies are not received. Be that as it may, learned Counsel appearing for the petitioner to send one more soft copy on the Email - id of learned PP
- Mr.Thakare during the course of the day.
3. Heard Mr. Chaudhari, the learned counsel appearing 1/2 prodn 1. wpst 5308.20.doc for the petitioner.
4. Issue notice to the respondents, returnable on 01/12/2020.
5. In addition to service of notice through Court, the petitioner shall serve a private notice by Registered Post A.D. and/or by Courier service and/or by hand delivery or by e-mail/fax on the respondents and shall fle afdavit of service with tangible proof before the returnable date.
6. The learned PP - Mr.Thakare waives service of notice on behalf of Respondents - State.
7. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
(M.S.KARNIK, J. ) (S.S.SHINDE, J.)
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