The State Of Maharashtra vs Mangala Ramdas Medhane And Ors
2021 Latest Caselaw 10899 Bom

                                       909-CRIIA1641-2021INWP193-2020.DOC

                                                                             Santosh

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CRIMINAL APPELLATE JURISDICTION


                   INTERIM APPLICATION NO. 1641 OF 2021
                                    IN
                       WRIT PETITION NO. 193 OF 2020

The State of Maharashtra                                     ...Applicant/
                                                     Ori. Respondent no.1

Versus Sau. Mangala Ramdas Medhane and ors. ...Respondents/ Ori. Petitioners

Mr. Amey Deshpande, for the Petitioner. Mr. J. P. Yagnik, APP for the State/Applicant-Respondent. Mr. Sachin Gite, for Respondent no.2.

                                    CORAM:    S. S. SHINDE &
                                              N. J. JAMADAR, JJ
                                    DATED:    11th AUGUST, 2021

PC:-

1. Heard Mr. Deshpande, the learned Counsel for the

petitioner and Mr. Yagnik, the learned APP, for the State/

2. Reserved for judgment.

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