Vijayalaxmi Dineshchandra @ ... vs The State Of Maharashtra And Anr
2021 Latest Caselaw 11277 Bom

                                                                      906-apl-517-2020.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                       CRIMINAL APPLICATION NO. 517 OF 2020

Vijayalaxmi Dineshchandra @
Balasaheb Aragade & Ors.                      ...Applicants
           vs.
The State of Maharashtra
& Anr.                                        ...Respondents

Mr. Vijay Patil i/b Ms. Manisha Devkar for applicants.
Mr. S.R. Shinde, APP for respondent No.1-State.
Mr. Abhijeet Desai i/b Desai Legal for respondent No.2.

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

                           DATE      :   18th AUGUST, 2021
P.C.:

1. Heard Mr. Patil, the learned counsel for the applicants, Mr.

Shinde, the learned APP for the State and Mr. Desai, the learned

counsel for respondent No.2.

2. Closed for judgment.

3. Ad-interim relief granted by order dated 22 nd December 2020

shall continue to operate till the pronouncement of judgment.

     (N. J. JAMADAR, J.)                             (S. S. SHINDE, J.)




Shraddha Talekar, PS                                                                 1/1