Bombay High Court
St.Thomas Church (Cni) vs The State Of Maharashtra And Ors on 7 March, 2026
Author: A. S. Gadkari
Bench: A. S. Gadkari
2026:BHC-AS:13123-DB
sns 95-wp-2519-2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.2519 OF 2015
St. Thomas Church (CNI) ... Petitioner
V/s.
The State of Maharashtra & Ors. ... Respondents
None for the Petitioner.
Ms. Madhavi H. Mhatre, APP, for the Respondent-State.
CORAM : A. S. GADKARI AND
KAMAL KHATA, JJ.
DATE : 7th March 2026
P.C.:-
1) None for Petitioner when called out for hearing
2) Record indicates that, after 18th December, 2016, Petitioner's
Advocate has not taken any steps to circulate the Petition, even for once.
2.1) It appears that, the Petitioner is not interested in pursuing the Petition.
3) Dismissed for non-prosecution.
(KAMAL KHATA, J.) (A.S. GADKARI, J.) SUMEDH 1/1 NAMDEO SONAWANE Digitally signed by SUMEDH NAMDEO SONAWANE Date: 2026.03.17 19:14:06 +0530 ::: Uploaded on - 17/03/2026 ::: Downloaded on - 20/03/2026 21:25:24 :::