VIMAL ASHOK THAKRE Vs. INCHARGE POLICE STATION OFFICER
LAWS(BOM)-2010-3-25
HIGH COURT OF BOMBAY
Decided on
March 05,2010
VIMAL ASHOK THAKRE
Appellant
VERSUS
INCHARGE, POLICE STATION OFFICER
Respondents
Referred Judgements :-
M. C. ABRAHAM AND ANOTHER V. STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]KASHMERI DEVI VS. DELHI ADMINISTRATION [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
PARAMJIT KAUR VS. STATE OF PUNJAB [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. STATE OF RAJASTHAN [REFERRED TO]
SECRETARY MINOR IRRIGATION AND RURAL ENGG SERVICES UP VS. SAHNGOO RAM ARYA [REFERRED TO]
POPULAR MUTHIAH VS. STATE [REFERRED TO]
SHASHIKANT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. STATE OF GUJARAT [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]
NIRMAL SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
RANVEER SINGH VS. STATE OF M P [REFERRED TO]
D VENKATASUBRAMANIAM VS. M K MOHAN KRISHNAMACHARI [REFERRED TO]
SHRAVAN BABURAO DINKAR VS. N B HIRVE [REFERRED TO]
JUDGEMENT
-
(1.)Heard Mr. Anjan De, learned Counsel for the Petitioners, Mr. N.W. Sambre, learned P.P. for Respondents 1 and 2, Mr. S. K. Mishra, learned Assistant Solicitor General fop; Respondent No. 3 and Mr. Sunil V. Manohar learned amicus curiae.
(2.)Rule.
(3.)With the consent of learned Counsel the petition was taken up for final disposal. We heard the learned Counsel for the parties at length.
(2.)Rule.
(3.)With the consent of learned Counsel the petition was taken up for final disposal. We heard the learned Counsel for the parties at length.
Copyright © Regent Computronics Pvt.Ltd.