Surya Prakasam And Ors vs The State Of Maharashtra And Anr
2021 Latest Caselaw 587 Bom

                                1/2               47 Cri. WP(st)-4298.20.odt


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CRIMINAL APPELLATE JURISDICTION
      CRIMINAL WRIT PETITION (ST.) NO.4298 OF 2020


Surya Prakasam & Ors.                      ..                 Petitioners

               Vs

State of Maharashtra & Ors.                ..                Respondents

                                      ...

Mr. Abhinav Chandrachud with Mr. Yashmaan Mishra, Mr.
Digajmaan Mishra, Ms. Shweta Bharti, Ms. Anil Tiwari, Mr.
Mangesh Bhende, Ms. Sunita Vishwakarma and Ms. Shuchi
Sejwar i/b Hammurabi and Solomon for the Petitioners.

Dr. F.R. Shaikh, A.P.P. for Respondent No.1-State.

Ms. Sucheta D. Ghaisas for Respondent No.2.


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

DATED : 11TH JANUARY, 2021.

P.C:-

1. Mr. Chandrachud, learned counsel appearing for the petitioner and Ms. Ghaisas, learned counsel appearing for respondent No.2 pray for one week's time so as to enable them to place on record written notes of arguments. Time, as prayed for, is granted.

AJN

2/2 47 Cri. WP(st)-4298.20.odt

2. Heard. Arguments concluded. Reserved for judgment.

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

AJN