Ravindra S/O Sukrya Bhandari vs The State Of Maharashtra And Ors
2021 Latest Caselaw 1395 Bom

           Digitally
           signed by
           Vishwanath                                 1/1                           54-CRWP-57-2021.doc
Vishwanath S. Sherla
S. Sherla  Date:
           2021.01.20
           19:20:09
           +0530          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE JURISDICTION

                                CRIMINAL WRIT PETITION NO. 57 OF 2021

            Ravindra Sukraya Bhandari                               ...Petitioner

                     Versus

            The State of Maharashtra & Ors.                         ...Respondents
                                                      ...
            Mr. Rupesh Jaiswal for Petitioner.
            Mrs. S.D. Shinde, APP for State.
                                                   ...
                                             CORAM : S. S. SHINDE &
                                                       MANISH PITALE, JJ.

                                             DATE :         JANUARY 20, 2021.

            P.C.:

1. Learned counsel appearing for Petitioners has tendered across

the bar, affidavit of maternal uncle of the Petitioner, the same is taken on

record.

2. Learned APP has tendered across the bar copy of the report

written by the Superintendent, Nashik Road Central Prison, Nashik addressed

to the Additional Public Prosecutor, the same is taken on record.

3. Heard. Reserved for judgment.

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

Bhagyawant Punde