Bombay High Court
Sambhuratna Ujwal Chunge And Anr vs The State Of Maharashtra And Anr on 24 October, 2018
Author: A.S.Gadkari
Bench: S.S. Shinde, A.S.Gadkari
Nalawade 901-apeal-1230-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1230 OF 2018
Shambhuratna Ujwal Chunge and anr. ... Petitioners
V/s.
The State of Maharashtra and anr. ... Respondents
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Mr. Ritesh Thobde for the Appellant.
Mr.V.B.Konde Deshmukh, APP. for the State.
CORAM : S.S. SHINDE AND
A.S.GADKARI, J.
DATE : 24th October, 2018 P.C.:
1. Heard Mr. Thobde, learned counsel appearing for the appellant and the learned APP for the State. The learned APP. waives notice on behalf of respondent No.1.
2. The learned counsel appearing for the appellant on instructions submits that, the validity of the amended Section 18A under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, is under challenge 1/2 ::: Uploaded on - 26/10/2018 ::: Downloaded on - 27/10/2018 02:05:27 ::: Nalawade 901-apeal-1230-18.doc before the Supreme Court in Writ Petition (Civil) No.1015 of 2018 (Prathvi Raj Chauhan vs. Union of India), and in the said petition, show cause notices have been issued to the respondents therein.
3. It is submitted that the subject matter of the said writ petition has bearing on the issues/subject matter involved in the present appeal. It is further submitted that, the aforementioned writ petition is scheduled to be heard before the Supreme Court on 20th November, 2018.
4. Issue notice to respondent No.2, returnable on 5.12.2018.
In addition to usual mode of service, the Investigating agency to serve respondent No.2 and file the affidavit of service along with status report before the next date.
5. The Investigating Officer to proceed with the investigation however shall not take coercive action against the appellant till the next date.
(A.S.GADKARI, J.) (S.S. SHINDE, J.) 2/2 ::: Uploaded on - 26/10/2018 ::: Downloaded on - 27/10/2018 02:05:27 :::