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Sheena Lakhani vs The State Of Maharashtra
2021 Latest Caselaw 4320 Bom

Citation : 2021 Latest Caselaw 4320 Bom
Judgement Date : 9 March, 2021

Bombay High Court
Sheena Lakhani vs The State Of Maharashtra on 9 March, 2021
Bench: S.S. Shinde, Manish Pitale
                                                     (1) WP 6111-19
           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
Amk
                          WRIT PETITION NO. 6111 OF 2019

      Ms. Sheena Lakhani                             .. Petitioner
           Vs.
      The State of Maharashtra & Anr.                .. Respondents


      Mr. Ashish Deep Verma i/b Mr. Vijay S. Thakur for the Petitioner.
      Mr. J. P. Yagnik, APP for the Respondent-State.

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

DATE : 9th MARCH, 2021.

P. C. :

1. Heard learned Counsel for the parties.

2. Reserved for Judgment. To be pronounced on 12.03.2021 through Video Conferencing.



                [MANISH PITALE, J.]                  [S. S. SHINDE J.]
           Digitally
           signed by
Arjun      Arjun M.
           Kadam
M.         Date:
           2021.03.11
Kadam      10:41:09
           +0530





 

 
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