RAHUL SANJAY SHINGADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The learned Single Judge of this Court delivered an order on 4/2/2020 and framed the following issue, which was referred to the Honourable The Chief Justice for considering it's reference to a Larger Bench:-

(2.) The Honourable The Chief Justice of the High Court of Judicature at Bombay, was pleased to issue a letter No.R(J)/325/ 2019, dtd. 29/7/2019, thereby, delegating administrative powers to the Seniormost Judge at High Court of Bombay, Benches at Nagpur, Aurangabad and High Court of Bombay at Goa, for constitution of a Larger Bench in the event of an order passed by the Honourable Court to place the issue before the Larger Bench. This bench has been accordingly constituted.

(3.) We had appointed Senior Advocate late Shri P.M. Shah as Amicus Curiae. Due to his sad and untimely passing away, that we appointed the learned Senior Advocate Shri Rajendra S. Deshmukh, as Amicus Curiae.