Shobha Shridhar Salavi vs The State Of Maharashtra And Ors
2017 Latest Caselaw 4155 Bom

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          IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                   CRIMINAL APPELLATE JURISDICTION

             CRIMINAL WRIT PETITION NO.366 OF 2017


Shobha Shridhar Salvi                         ......Petitioner
V/s.
The State of Maharashtra
& Ors.                                        .......Respondents


Mr. Prashant D. Patil , Advocate for Petitioner.
Ms. M.H.Mhatre , APP for Respondent-State.


                          CORAM : SMT. V.K. TAHILRAMANI, &
                                  SANDEEP K. SHINDE, JJ.

DATE : July 6, 2017.

ORAL ORDER : [Per Smt. V.K.Tahilramani, J.]

Heard learned counsel for petitioner and the

learned APP for the State.

1 Rule. By consent, rule is made returnable

forthwith and the matter is heard finally.

2 Petitioner has sought directions to respondent

no.4 i.e., the Registrar Ratnagiri District Court, Ratnagiri to

provide confidential report which was called by the

Principal District Judge, Ratnagiri from the Chief Judicial

Magistrate Ratnagiri in Criminal Application No.10 of 2015

Shivgan

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preferred by petitioner for transfer of proceedings relating

to her private complaint.

3 By communication dated 10.1.2017, the

petitioner was informed by the Registrar, Ratnagiri District

Court that the copy cannot be given because it is

confidential communication. Hence, her application

wherein she has requested for copy of communication was

rejected. Petitioner is also aggrieved by this communication

and prayed that it may be quashed and set aside. The

communication is confidential communication between the

Principal District Judge, Ratnagiri and Chief Judicial

Magistrate, Ratnagiri hence, petitioner cannot be given a

copy of the same. No case is made out to grant any relief.

4 Writ petition is, accordingly, dismissed.

(SANDEEP K. SHINDE, J) (SMT. V.K. TAHILRAMANI, J)

Shivgan