Lata Dadarao Pawar @ Smt. Ayesha ... vs The State Of Maharashtra And Ors
2021 Latest Caselaw 10468 Bom

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LAXMIKANT   by LAXMIKANT
            GOPAL
GOPAL       CHANDAN
CHANDAN     Date: 2021.08.06
            10:05:06 +0530                                                (918) cri.wp-2632.21.odt




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                  CRIMINAL WRIT PETITION NO.2632 OF 2021

                Smt. Lata Dadarao Pawar
                @ Smt. Ayesha Amir Shaikh                                : Petitioner.
                      Versus
                State of Maharashtra and ors                             : Respondents.

Ms. Anjali Awasthi for the Petitioner. Mrs. M H Mhatre, APP for the Respondent/State.

                                          CORAM :     S. S. SHINDE,
                                                      N. J. JAMADAR, JJ

                                          DATE    :   05th August 2021

                P.C.



                1              Heard. Reserved for judgment.

                2              Till pronouncement of judgment, the ad-interim relief, granted

earlier shall remain in force.

                [N. J. JAMADAR, J]                                       [S. S. SHINDE , J]




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