Reshma Ankush Pawar Alias Reshma ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 17686 Bom

                                        1                          84-WP-14384-21.odt




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD


                         WRIT PETITION NO. 14384 OF 2021

      RESHMA ANKUSH PAWAR ALIAS RESHMA NARAYAN GAWALI
                               VERSUS
           THE STATE OF MAHARASHTRA AND OTHERS
                                  ...
            Advocate for Petitioner : Mr. Sunil M. Vibhute
            Addl. GP for Respondent-State : Mr. P. S. Patil
                                  ...

                                   CORAM :    S. V. GANGAPURWALA AND
                                              S. G. DIGE, JJ.

                                    DATE    : 20th DECEMBER, 2021

PER COURT :-

1. Issue notice to respondents. The learned Addl. GP waives service of notice for all the respondent and seeks time.

2. Stand over to 13-01-2022.

3. Till then, penal action may not be taken against the petitioner pursuant to the impugned judgment.

 ( S.G. DIGE )                                 ( S.V. GANGAPURWALA )
     JUDGE                                             JUDGE


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