Bombay High Court
Zishan Mukhtar Hussain Siddique vs The State Of Maharashtra on 21 February, 2023
Author: Prithviraj K. Chavan
Bench: Revati Mohite Dere, Prithviraj K. Chavan
Digitally
signed by
SHAGUFTA
SHAGUFTA Q PATHAN
Q PATHAN Date:
2023.02.23 17-WP-3894-2022.odt
10:48:07
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 3894 OF 2022
Zishan Mukhtar Hussain Siddique ...Petitioner
Versus
The State Of Maharashtra ...Respondent
Mr. Sagar Batavia i/b Mr. Anees Shaikh for the Petitioner
Mr. J. P. Yagnik, A.P.P for the Respondent-State
CORAM : REVATI MOHITE DERE &
PRITHVIRAJ K. CHAVAN, JJ.
TUESDAY, 21st FEBRUARY 2023 P.C :
1 The aforesaid petition is kept today for recording compliance of the order dated 28.11.2022, inasmuch as, it directs the State Government to pay costs of Rs.25,000/- to the petitioner.
2 Learned counsel for the petitioner submits that the petitioner has received the said amount. Learned A.P.P has SQ Pathan 1/2 17-WP-3894-2022.odt tendered a photocopy of the report of the Special DIG-Suhas Warke dated 13.02.2023. The same is taken on record. In the said report, in para 3, it is stated that appropriate steps will be taken, after inquiry, to recover Rs. 25,000/- imposed as costs, from the Officers, who are responsible for registration of the FIR and for filing charge-sheet.
3 Stand over to 08.03.2023 to enable the learned A.P.P to submit a report as to whether the costs are recovered from the salary of the concerned Officers as stated above.
PRITHVIRAJ K. CHAVAN, J. REVATI MOHITE DERE, J.
SQ Pathan 2/2