Sandeep Sunil Kumar Lahoriya vs The State Of Maharashtra
2021 Latest Caselaw 2762 Bom

           Digitally
           signed by
           Vishwanath                               1/2              1-WP-539-2020 With IA-315-2021.doc
Vishwanath S. Sherla
S. Sherla  Date:
           2021.02.10
           15:59:16
           +0530           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                                CRIMINAL WRIT PETITION NO. 539 OF 2020

             Sandeep Sunil Kumar Lahoriya                         ...Petitioner

                      Versus

             The State of Maharashtra                             ...Respondent
                                            ALONG WITH
                                 INTERIM APPLICATION NO. 315 OF 2021
                                                 IN
                                CRIMINAL WRIT PETITION NO. 539 OF 2020

             Arif Gulam Dastagir Shaikh                           ...Applicant

                      Versus

             The State of Maharashtra & Ors.                      ...Respondents
                                                 ...
             Mr. D.V. Sawant with Mr. Priyank P. Kulkarni, Mr. Abhishek D. Sawant i/b.
             Ms. Sudha Dwivedi for the Applicant and Respondent No. 12 in WP No. 539
             of 2020.

             Mr. Himanshu V Kode a/w Ms. Janhavi Karnik i/b. Mr. Amey Lambhete for
             Petitioner.

             Smt. A.S. Pai, Special PP for State.

             Mr. Girish Agrawal for Respondent No. 8.

             Mr. Ashwin C. Thool for Respondent No. 11.

             Mr. Rajiv Chavan, Senior Advocate i/b. Mr. Akshay Mehta and Mr. Anurag
             Ghag for Respondent No. 14.

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

                                           DATE :         10th FEBRUARY, 2021.


             Bhagyawant Punde
                                           2/2             1-WP-539-2020 With IA-315-2021.doc




P.C.:

1. Heard learned counsel appearing for Petitioner, learned PP and

learned counsel appearing for respective respondents, at length. Reserved for

judgment.

2. Ad-interim order passed by this Court on 24.02.2020 shall

remain in force till the pronouncement of judgment.

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

Bhagyawant Punde