Chandresh Parso Mansukhani And ... vs The State Of Maharashtra And Anr
2021 Latest Caselaw 2437 Bom

Citation : 2021 Latest Caselaw 2437 Bom
Judgement Date : 5 February, 2021

Bombay High Court

Chandresh Parso Mansukhani And ... vs The State Of Maharashtra And Anr on 5 February, 2021

Bench: S.S. Shinde, Manish Pitale

              Digitally signed
Laxmikant     by Laxmikant G.
              Chandan
G.            Date:                                                   (24) cri.wp-1.21.odt
Chandan       2021.02.06
              10:44:41 +0530



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CRIMINAL APPELLATE JURISDICTION

                            CRIMINAL WRIT PETITION NO.1 OF 2021

        Chandresh Parso Mansukhani and ors.                     : Petitioners.
              Versus
        State of Maharashtra and anr.                           : Respondents.

Mr. Nitesh V Butekar a/w Mr. Ravi S Punjabi for the Petitioners. Mr. J P Yagnik, APP for the Respondent/State. Mr. Vijay Dighe for Respondent No.2.

Mrs. Kratika Khatri - Respondent No.2 present through VC.

                                  CORAM :     S. S. SHINDE,
                                              MANISH PITALE, JJ
                                  DATE    :   05th FEBRUARY 2021
        P.C.

        1              Heard. Reserve for judgment.



        [MANISH PITALE, J]                                      [S. S. SHINDE , J]




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