Simran Ravi Samtani vs The State Of Maharashtra
2021 Latest Caselaw 13927 Bom

                                            12&13.WP-3339 & 3341-2020.doc




     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CRIMINAL APPELLATE JURISDICTION


               Writ Petition No. 3339 / 2021
                         Alongwith
               Writ Petition No. 3341 / 2021

Simran Ravi Samtani                                   ..      Petitioner
               Versus.
The State of Maharashtra                              ..      Respondent


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Mr. Prashant Pandey a/w Adv. Manpreet Putiani i/by W3Legal LLP, Advocate for the Petitioner. Mr.S.S. Hulke, APP for State in WP-3339/2021. Smt.Sharmila Kaushik, APP for State in WP-3341/2021.

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CORAM : SANDEEP K. SHINDE J. DATE : 27th SEPTEMBER,2021.

P.C. : -

1. Heard. Perused the judgment of the Hon'ble Apex

Court in the case of Pritish Vs. State of

Maharashtra and Ors. AIR 2002 SC 236.

2. Learned APP waives notice on behalf of

12&13.WP-3339 & 3341-2020.doc

Respondent No.1.

3. Pending petitions, further proceedings in Cri.

M.A. Nos. 303/2020 and 304/2020, are stayed.

4. List both the petitions for final hearing on

28th October, 2021.

(SANDEEP K. SHINDE, J.)

Digitally signed MOHAMMAD by MOHAMMAD NAJEEB NAJEEB MOHAMMAD MOHAMMAD QAYYUM QAYYUM Date: 2021.09.27 17:54:27 +0530

Najeeb..