Bombay High Court
Vaijinath Vishvambhar Talake vs The State Of Maharashtra And Another on 1 August, 2024
1 920-CrAn-519-24.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPLICATION NO. 519 OF 2024
IN REVNST/1357/2024
VAIJINATH VISHVAMBHAR TALAKE
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Applicant : Mr. Dinkar G. Kamble
APP for Respondent No.1 : Mr. D. J. Patil
...
CORAM : S. G. MEHARE, J.
DATE : 01-08-2024 PER COURT :-
1. Even after order dated 01.07.2024, fresh address of respondent No.2 has not been filed.
2. Issue show cause notice to the applicant that the order of suspension should not be called back, returnable on 23.08.2024.
( S. G. MEHARE ) JUDGE rrd