Bombay High Court
Mukund Vijaysingh Pawar vs The State Of Maharashtra And Anr on 17 December, 2020
Author: M.S.Karnik
Bench: S.S.Shinde, M.S.Karnik
79. CRI.WPST. 4371-20.doc
DDR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION ST. NO. 4371 OF 2020
(CRIMINAL WRIT PETITION ASDB LDVC 160 OF 2020)
MEENABAI DEEPAK MAHALE & ORS. ..PETITIONERS
VS.
STATE OF MAHARASHTRA & ANR. ..RESPONDENTS
WITH
CRIMINAL WRIT PETITION ST. NO. 4374 OF 2020
(CRIMINAL WRIT PETITION ASDB LDVC 161 OF 2020)
MUKUND VIJAYSINGH PAWAR ..PETITIONER
VS.
STATE OF MAHARASHTRA ..RESPONDENTS
WITH
CRIMINAL WRIT PETITION ST. NO. 4376 OF 2020
(CRIMINAL WRIT PETITION ASDB LDVC 162 OF 2020)
SULABAI PAWAR & ANR. ..PETITIONERS
VS.
THE STATE OF MAHARASHTRA & ANR. ..RESPONDENTS
-------------------
Mr. Amey Deshpande i/b. Mr. J.D. Khairnar for the petitioners.
Ms. Vrishali Raje i/b. Mr. P.N. Joshi for the respondent No.2.
Mr. J.P. Yagnik, APP for State.
-------------------
CORAM : S.S.SHINDE &
M.S.KARNIK, JJ.
DATE : DECEMBER 17, 2020 1/2
79. CRI.WPST. 4371-20.doc P.C.:-
Learned counsel appearing for the 2nd respondent submits that chargesheet is already fled.
2. Learned counsel appearing for the petitioners prays for time so as to enable him to take instructions from the petitioner, whether chargesheet is fled or not. At his request, stand over to 4th January, 2021.
Digitally signed by Diksha
3. This order will be digitally signed by the Personal Assistant Diksha Rane Rane Date:
2020.12.18 11:39:55 +0530 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.) 2/2