Aleem Arooba Khanum A Lateef vs State Of Maharashtra Through ...
2021 Latest Caselaw 17429 Bom

                                                                4_WP218_21.doc


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION
                       WRIT PETITION NO.218 OF 2021

Aleem Arooba Khanum A. Lateef                            ...      Petitioner
Vs.
State of Maharashtra and others                          ...      Respondents

Mr. J. G. Reddy for Petitioner.
Mrs. P. J. Gavhane, AGP for Respondent Nos.1 to 3-State.

                                     CORAM : R. D. DHANUKA &
                                             R. N. LADDHA, JJ.

                                     DATE         : DECEMBER 14, 2021


P.C. :-

Mrs. Gavhane, learned AGP, on instructions, states that judgment of this Court in the case of Akhtar Kadar Jamadar Vs. State of Maharashtra, 2021 SCC OnLine Bom 3580 relied upon by learned counsel for the petitioner is distinguishable in the facts of this case. Statement is accepted.

2. Hearing of the petition is expedited.

(R. N. LADDHA, J.) (R. D. DHANUKA, J.)

Minal Parab