Bernadette Helen Madraswalla ... vs The State Of Maharashtra And Ors
2021 Latest Caselaw 11838 Bom

                                                 1/1                              5-WP-1427-2018.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                   CRIMINAL WRIT PETITION NO. 1427 OF 2018

Bernadette Helen Madraswalla                                    ...Petitioner

         Versus

The State of Maharashtra & Ors.                                 ...Respondents
                                    ...
Mr. Vivekanand Akshali i/by. Mr. Devmani Shukla for Petitioner.
Mr. K.V. Saste, APP for State.
                                    ...

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

                                        DATE :         25th AUGUST, 2021.

P.C.:

1. Learned counsel for the petitioner submits that the mandate of

the judgment of Hon'ble Supreme Court in the case of Lalita Kumari Vs.

Government of U.P. & Ors (Writ Petition (Criminal) No. 68 of 2008) has not

been followed by the respondent.

2. Mr. Saste, learned APP prays for two weeks time. At his request,

stand over to 9th September, 2021.

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

Bhagyawant Punde