Bombay High Court
Ashok Kisan Jadhav vs The State Of Maharashtra And Another on 14 December, 2020
Author: M.G. Sewlikar
Bench: T.V. Nalawade, M.G. Sewlikar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD
912. CRIMINAL WRIT PETITION NO.1587 OF 2020
ASHOK KISAN JADHAV
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
Mr G.R. Syed, Advocate for petitioner
Mr. M.M. Nerlikar, Addl. Public Prosecutor for Respts./State
CORAM : T.V. NALAWADE &
M.G. SEWLIKAR, JJ.
DATE : 14th December, 2020 PER COURT :
1. Heard.
2. Issue notice to the respondents for final disposal. The learned Addl. Public Prosecutor waives service of notice for the respondents/State.
3. The learned Addl. Public Prosecutor to collect entire file of the detention of the applicant and also the opinion given by the Advisory Board. Keep the matter for final disposal on 5 th January 2021.
Sd/- Sd/-
( M.G. SEWLIKAR ) ( T.V. NALAWADE )
JUDGE JUDGE
Madkar
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