Bombay High Court
Govind Kondiba Tanpure vs The State Of Maharashtra And Anr on 14 February, 2023
Bench: Nitin W. Sambre, R. N. Laddha
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11.APL.1108.2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed
ANANT by ANANT
KRISHNA NAIK
KRISHNA Date:
NAIK 2023.02.16
13:09:07 +0530 CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 1108 OF 2018
Govind Kondiba Tanpure ...Applicant
Versus
The State of Maharashtra & Anr. ...Respondents
Adv. Smita Gaidhani for applicant. Smt. M. M. Deshmukh, APP for respondent-state CORAM : NITIN W. SAMBRE & R. N. LADDHA, JJ DATED : 14th FEBRUARY, 2023 P.C.:
1. Heard Ms. Gaidhani, learned counsel appearing for applicant/ respondent no. 5 in Crime No. 174 of 2017 punishable u/s. 395, 452, 143, 147, 149, 354, 323, 427, 504, 506.
2. The applicant/accused no. 5 is seeking quashing on the ground that there are omnibus and vague allegations. According to her perusal of the FIR and other material on record does not disclosed any commission of cognizable offence by the applicant.
3. Prima facie there appears to be substance in the contentions raised by the applicant. In view thereof issue notice to the respondents, returnable on 14/03/2023.
4. Learned APP waives service of notice on behalf of the akn 1/2 2/2
11.APL.1108.2018.doc respondent no. 1.
5. We direct that the notice to the respondent no. 2 to be served through respondent no. 1. In addition to Court notice, the applicant is permitted to serve the Respondent No.2 by Speed Post/registered Post A.D.
6. In the meantime, if the office objections are not removed, the application shall stands dismissed without further reference to the Court.
(R. N. LADDHA, J) (NITIN W. SAMBRE, J.) akn 2/2