Dr Priyanka Prashant Narnaware vs The State Of Maharashtra And Ors
2022 Latest Caselaw 7533 Bom

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SHAGUFTA Q PATHAN
Q PATHAN Date:                                                         30-wp-2356-2022.doc
         2022.08.03
         18:09:42
         +0530

                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CRIMINAL APPELLATE JURISDICTION

                             CRIMINAL WRIT PETITION NO. 2356 OF 2022


                  Dr. Priyanka Prashant Narnaware               ...Petitioner
                       Versus
                  The State of Maharashtra & Ors.                      ...Respondents


                  Dr. Abhinav Chandrachud a/w Mr. Pramod G. Kathane,
                  Mr. Anjaykumar Kori and Mr. Vikas Wagh for the Petitioner

                  Mr. A. R. Kapadnis, A.P.P for the Respondent-State

                  SP Mr. Dhivre from CID, DCP Mr. Ghadge from Pune City Police
                  Station, Addl. S.P Mr. Thite from CID, Dy.S.P Mr. Navle from CID, PI
                  Mr. Abhay Mahajan from Pune City Police Station, PI Ms. Ashwini
                  Satpute from Pune City Police Station and API Mr. Harish Thakur
                  from Pune City Police Station, are present in Court


                                            CORAM : REVATI MOHITE DERE &
                                                    SHARMILA U. DESHMUKH, JJ.

TUESDAY, 2nd AUGUST 2022

P.C. :

1 Heard learned counsel for the parties for a considerable

time.

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            2           During the course of arguments, both, learned counsel for

the petitioner as well as learned A.P.P for the respondent-State, have

tendered certain judgments in support of their submissions.

3 The principal grievance of the learned counsel for the

petitioner is that without registration of an FIR, the petitioner cannot

be summoned to answer questions.

4 Learned A.P.P has tendered documents including the

papers of investigation carried out by the State-CID as well as the

report of the learned Magistrate and other relevant documents, in a

sealed envelope. The said sealed envelope is opened. The said

envelope contains the report as well as the documents relied upon by

the Magistrate, including the viscera report. Since the investigation

was transferred to the State-CID on 16 th March 2022, the papers are

post the said transfer of investigation to the State-CID. After perusing

the papers, the envelope is re-sealed.

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            5       Stand over to 18th August 2022.




            SHARMILA U. DESHMUKH, J.            REVATI MOHITE DERE, J.




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