Nilofar Imran Khan And Anr vs The State Of Maharashtra And Anr
2021 Latest Caselaw 6163 Bom

Sherla V.


                                                                                3_WP.495.2020.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE SIDE
                          CRIMINAL WRIT PETITION NO.495 OF 2020
                                          WITH
                           INTERIM APPLICATION NO.634 OF 2021
                                           IN
                          CRIMINAL WRIT PETITION NO.495 OF 2020

                                                                              ... Petitioners /
            NIlofar Imran Khan & another
                                                                                 Applicants
                              Vs.
            State of Maharashtra & another                                  ... Respondents


            Mr.Sanjay Bhatia for the Petitioners/Applicants
            Mr.Deepak Thakre, Public Prosecutor with Mr.S.R. Shinde, APP,
            for Respondent - State

                                                CORAM: S.S. SHINDE &
                                                        MANISH PITALE, JJ.

DATED: APRIL 6, 2021 P.C.:

1. In fact, this matter was heard and reserved for judgment on

16th March, 2021. However, the learned Counsel appearing for the

petitioners mentioned the matter on 30 th March, 2021 and

forwarded a praecipe for rehearing of the matter. In that view of

the matter, this matter is not to be treated as part heard and will be

heard afresh.

2. Kept back at 2.30 pm.

(MANISH PITALE, J.) (S.S. SHINDE, J.)