Nisha W/O Lalmani ... vs The State Of Maharashtra
2021 Latest Caselaw 11737 Bom

            Digitally signed by
LAXMIKANT   LAXMIKANT
GOPAL       GOPAL CHANDAN
            Date: 2021.08.24
CHANDAN     18:41:32 +0530
                                                                              (926) cri.wp-2666.21.odt




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION

                                     CRIMINAL WRIT PETITION NO.2666 OF 2021

                Nisha w/o Lalmani Giri
                (Petitioner son Narendra s/o Lalmani Giri,
                Convict N.6455, Confined at Central Jail
                Kalamba, Kolhapur)                                           : Petitioner.
                       Versus
                The State of Maharashtra                                     : Respondent.

Mr. Rupesh Jaiswal for the Petitioner. Mrs. S D Shinde, APP for the Respondent/State.

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

                                             DATE     :   24th August 2021

                P.C.



                1                 Heard. Closed for orders/judgment.



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




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