Sheena Lakhani vs The State Of Maharashtra
2021 Latest Caselaw 2641 Bom

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           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
               CRIMINAL WRIT PETITION NO.6111 OF 2019


Miss Sheena Lakhani                              ..        Petitioner
      Versus
The State of Maharashtra & Anr.                  ..        Respondents
                                          ...

Mr.Ashish Deep Varma i/b Mr.S.H.Gangal for the Petitioner.
None for the Respondents.


                 CORAM:          S.S.SHINDE &
                                 MANISH PITALE, JJ.

DATED : 09th FEBRUARY, 2021

P.C:-

1. Not on Board. On mentioning, taken on Production Board.

2. Heard the learned counsel appearing for the petitioner. None appears for the respondents.

3. In support of the grounds stated in the petition, learned counsel appearing for the petitioner, invites our attention to the unreported judgment and order passed by this Court in the case of Aniruddha S/o Ganesh Pathak Vs. State of Maharashtra & Ors. (Criminal Application No.2219 of 2008 decided on 21/11/2009) and judgment and order passed by this Court in the case of Kundan S/o Khanderao Dhande Vs. Vasudeo S/o Nivruti Fegde & Anr. (Criminal Application No.4527 of 2016 decided on 25/10/2016) and submits that prayer made in the petition deserves to be allowed.

M.M.Salgaonkar





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4. Since the Public Prosecutor is not present, to facilitate the learned Public Prosecutor to cause the appearance and argue the matter, we defer the hearing of this petition to 9th March, 2021.

5. List on 9th March, 2021 at 2.30 p.m.

6. Till then, ad-interim relief in terms of prayer clause (b), which reads as under :

"(b) Pending the hearing and final disposal of this Application, the further proceedings in C.R.No.371 of 2019 registered with Amboli Police Station, be stayed with ad- interim reliefs in the final hearing of this petition".

     (MANISH PITALE, J.)                                (S.S.SHINDE, J.)




M.M.Salgaonkar