Bombay High Court
Deepakkumar S/O Pyarelal Gupta vs State Of Maharashtra on 7 November, 2025
Author: N. J. Jamadar
Bench: N. J. Jamadar
2025:BHC-AS:47432
8-WP-5597-2025.DOC
Arun Sankpal
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 5597 OF 2025
Deepakkumar Pyarelal Gupta ..Petitioner
Versus
State of Maharashtra ...Respondent
Mr. Dhananjay Thoke, with Prasadsingh Salunke, for the Petitioner.
Mr. P. P. Malshe, APP, for the Respondent.
CORAM: N. J. JAMADAR, J.
DATE : 7th NOVEMBER 2025
ORAL ORDER:
1. Heard the learned Counsel for the parties.
2. By this Petition, the Petitioner who is facing prosecution in PW/0001081/2017 for the offences punishable under Section 507, 509, 506(2), 201 of the Indian Penal Code,1860 and 67 of the Information Technology Act 2005, seeks a direction for expedite hearing and conclusion of the trial in RCC No. 1081 of 2017.
3. From the perusal roznama in PW/0001081/2017 it appears that ARUN RAMCHANDRA the case is part-heard and summons has been issued to the witnesses. SANKPAL Digitally signed by ARUN
4. Having regard to the time lag and fact that the case is part-heard, RAMCHANDRA SANKPAL Date: 2025.11.10 11:13:09 +0530 the prayer for a direction for expedite hearing of RCC No. 1081 of 2017 appears to be justifiable.
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8-WP-5597-2025.DOC
5. Hence the Petition stands disposed with a request to the learned Magistrate, 65th Court, Andheri, to hear and decide the PW/0001081/2017 as expeditiously as possible and preferably within a period of nine months from the date of communication of this order.
6. Petition disposed.
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