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Bombay High Court

Kshitija Vijay Kokade vs The State Of Maharashtra And Anr on 15 November, 2022

Bench: Revati Mohite Dere, R.N. Laddha

                                                                           29.WP505.2020.doc


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CRIMINAL APPELLATE JURISDICTION

                     CRIMINAL WRIT PETITION NO. 505 OF 2020

            Kshitija Vijay Kakade.                              ...Petitioner.
                 Versus
            State of Maharashtra & anr.                         ...Respondents.

            Mr. Samir Kumbhakoni, advocate for petitioner.

            None for Respondent No. 2.

            Ms. A.S. Pai, Addl. P.P. a/w. Mr. J.P. Yagnik, APP for the
            Respondent - State.

                                            CORAM :    REVATI MOHITE DERE &
                                                       R.N. LADDHA, JJ.
                                            DATE      : 15th NOVEMBER, 2022

            P.C. :

1. Heard learned Counsel for Petitioner.

2. Vide Order dated 28th July, 2020, learned Counsel appearing for the Petitioner was directed to serve the respondent Nos. 1 and 2 and in the meantime, this Court directed the police not to file charge-sheet without the leave of this Court.

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3. Pursuant thereto, the learned Counsel for the Petitioner served the respondent No. 2(original complainant)

4. On 10th August, 2020, advocate Shri Shrivastava waived notice for Respondent No. 2. The said matter was heard on video conference.

5. It appears that Mr. Shrivastava has not filed his vakalatnama on behalf of the Respondent No. 2. Hence, issue notice to Respondent No. 2.

6. In addition to Court notice, petitioner to serve the respondent No.2, by private notice and file affidavit of service before the next date.

7. Learned Counsel for the Petitioner to supply a spare copy in the Registry within one week from today, so as to enable the registry to issue notice to the respondent No.2.

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8. If spare copy is supplied within the stipulated time, notice be made returnable on 19th December, 2022. Hamdast permitted.

9. If spare copy is not supplied within the stipulated time, the aforesaid petition shall stand dismissed for non- prosecution without further reference to the Court.

10. Having heard the learned Counsel for the Petitioner, in the meantime, till the next date, trial court to defer the proceedings, qua the Petitioner. R.N. LADDHA, J. REVATI MOHITE DERE, J. Talwalkar 3/3 ::: Uploaded on - 18/11/2022 ::: Downloaded on - 19/11/2022 02:55:47 :::