Kavita Nityanand Shetty vs State Of Maharashtra Through ...
2021 Latest Caselaw 8030 Bom

                                                        2-WP-ST-6115-2021.doc


Shailaja


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION
                  WRIT PETITION [STAMP] NO.6115 OF 2021


Kavita Nityanand Shetty                   ]    Petitioner
           Vs.
State of Maharashtra through              ]    Respondent
Secretary Department of Women             ]
and Child and others.                     ]    Respondents
                                      .....
Ms. Aditi Saxena, for Petitioner.

Ms. Ashwini A. Purav, A.G.P, for Respondent-State.
                                  .....

                               CORAM : UJJAL BHUYAN &
                                       PRITHVIRAJ K. CHAVAN, JJ.

DATE : 17 th JUNE, 2021.

[Through Video Conferencing]

P.C:

1. Heard Ms. Aditi Saxena, learned counsel for the petitioner and Ms. Ashwini Purav, learned A.G.P, for respondent-State.

2. On the request of learned A.G.P, three week's time is granted for filing reply affidavit.

3. In the meanwhile, learned counsel for the petitioner may file additional affidavit to bring on record judgment of conviction of

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2-WP-ST-6115-2021.doc

the accused and also examine applicability of section 357A of the Code of Criminal Procedure, 1973.

4. Stand over to 8th July, 2021.

[PRITHVIRAJ K. CHAVAN, J.] [UJJAL BHUYAN, J.]

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