Priyanka Singh And Anr vs The State Of Maharashtra And Ors
2021 Latest Caselaw 391 Bom

                                                                    41. CRI.WPST. 2712-2020.doc

           DDR
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION

                               CRIMINAL WRIT PETITION ST. NO. 2712 OF 2020

                      PRIYANKA SINGH & ANR.                        ..PETITIONERS
                             VS.
                      STATE OF MAHARASHTRA & ORS.                  ..RESPONDENTS
                                            ----------------------
                      Mr. Vikas Singh, Senior Advocate i/b. Mr. M.V. Thorat for
                      petitioners.

                      Mr. Satish Maneshinde          a/w.   Ms.   Namita   Maneshinde      for
                      respondent No.2.

                      Mr. Devdatta Kamat, Senior Advocate a/w. Mr. Deepak Thakre, PP,
                      Mr. S.R. Shinde, APP a/w. Mr. J.P. Yagnik, APP, Mr. Rajesh Inamdar
                      and Mr. Hemant Shah for respondent No.1 - State.

                      Mr. Anil C. Singh, ASG a/w. Mr. Sandesh Patil a/w. Mr. D.P. Singh
                      for respondent No.3 - CBI.
                                              ----------------------
                                             CORAM          : S.S.SHINDE &
                                                                M.S.KARNIK, JJ.

DATE : JANUARY 7, 2021 P.C.:-

Heard. Reserved for judgment.

2. This order will be digitally signed by the Personal Assistant Digitally signed by Diksha Diksha Rane Rane Date:

2021.01.07 19:50:59 +0530 of this Court. All concerned will act on production by fax or email

of a digitally signed copy of this order.

(M.S.KARNIK, J.) (S.S.SHINDE, J.)