Nidhi Manari vs Sarath Manari And Ors
2021 Latest Caselaw 7515 Bom

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    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         CRIMINAL APPELLATE JURISDICTION

                 WRIT PETITION NO.6025 OF 2019

Nidhi Manari                                                ... Petitioner
     Vs
Sarath Manari and Ors.                                   ... Respondents
                                               ...

Ms. Rupali Thosar i/by Shri D.M.Thosar for the Applicant.

Mrs. M.M.Deshmukh, APP for the Respondent-State.

CORAM : SANDEEP K. SHINDE J. DATE : 31st MAY, 2021.

P.C. :

Heard.

2 Petition challenges the order of the Appellate Court under Articles 226 and 227 of the Constitution of India. Challenge under Article 226 is not maintainable in view of judgment of the Hon'ble Supreme Court in the case of Radhe Shyam v. Chhabi1. Petitioner to amend the

1 2015 (5) SCC 423 (Para 21)

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30-WP-6025-

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petition. Leave granted. Amendments to be carried out within four weeks from today.

                                           (SANDEEP K. SHINDE, J.)




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