Mahendra P. Dholakia vs The State Of Maharashtra And Anr
2021 Latest Caselaw 4650 Bom

             Digitally signed

Mandira
             by Mandira
             Salgaonkar                                      1/1                     929 WP-5073-15.doc
Salgaonkar   Date:
             2021.03.15
             20:54:19 +0530

                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CRIMINAL APPELLATE JURISDICTION
                                             CRIMINAL WRIT PETITION NO.5073 OF 2015


                                Mahendra P. Dholakia                   ..   Petitioner
                                      Versus
                                The State of Maharashtra & Anr.        ..   Respondents

                                                                   ...

                                Ms.Sneha Singh with Mr.Irfan Unwala, Mr.Aman Dhruva and
                                Mr.Darshit Jain i/b Sneha Singh and Associates for the Petitioner.
                                Mr.Subodh Desai with Mr.A.S.Pai i/b Ms.Purnima Singh for
                                Respondent No.2.
                                Mrs.S.D.Shinde, APP for the Respondent/State.

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

DATED : 12th MARCH, 2021

P.C:-

1. Heard learned counsel appearing for the petitioner, learned APP appearing for the respondent/State and learned counsel appearing for the contesting respondent at length.

2. Judgment reserved.

3. Ad-interim relief, which was in force during the pendency of the petition, shall remain in force till pronouncement of the judgment.

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

M.M.Salgaonkar