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Renuka @ Rinku @ Ratan Kiran Shinde ... vs Union Of India And Ors
2021 Latest Caselaw 17902 Bom

Citation : 2021 Latest Caselaw 17902 Bom
Judgement Date : 22 December, 2021

Bombay High Court
Renuka @ Rinku @ Ratan Kiran Shinde ... vs Union Of India And Ors on 22 December, 2021
Bench: Nitin Jamdar, S. V. Kotwal
 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     APPELLATE SIDE CRIMINAL JURISDICTION

             CR. WRIT PETITION NO. 3103 OF 2014

 Renuka @ Rinku @ Ratan Kiran Shinde And ....PETITIONER
 Anr.
            V/S
 Union Of India And Ors.                ....RESPONDENT

Mr. Aniket Vagal, for the Petitioners Mr. Sandesh Patil, a/w. Mr. Prithviraj S. Gole, Mr. Chintan Y. Shah, Ms. Anusha P. Amin and Ms. Divya A. Pawar-Patil, for Respondent No.1-Union of India Mrs. A.S. Pai, PP, for State/Respondent Nos. 2 to 5

CORAM : HON'BLE SHRI JUSTICE NITIN JAMDAR & HON'BLE SHRI JUSTICE SARANG VIJAYKUMAR KOTWAL, JJ DATE : 22nd December, 2021 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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