Pasupuleti Shriniwasalu Prop. Of ... vs The State Of Maharashtra And Anr
2021 Latest Caselaw 3018 Bom

Citation : 2021 Latest Caselaw 3018 Bom
Judgement Date : 15 February, 2021

Bombay High Court

Pasupuleti Shriniwasalu Prop. Of ... vs The State Of Maharashtra And Anr on 15 February, 2021

Bench: S.S. Shinde, Manish Pitale

                                 1/1                       26 WP-953-20.doc


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
                CRIMINAL WRIT PETITION NO.953 OF 2020


Pasupuleti Shriniwasalu Proprietor of
M/S Shri Venkatramanna Auto Finance (RSP)..             Petitioner

                 Versus

The State of Maharashtra & Anr.               ..        Respondents
                                       ...

Mr.Sushil S. Upadhyay for the Petitioner.
Mr.Indraneel Moon-Respondent No.2 present.
Dr.F.R.Shaikh, APP for Respondent No.1/State.

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

DATED : 15th FEBRUARY, 2021

P.C:-

1. Heard.

2. Reserved for Judgment.

3. List on 18th February, 2021 for pronouncement of judgment.

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

M.M.Salgaonkar

Download the LatestLaws.com Mobile App