X vs State Of Maharashtra
2022 Latest Caselaw 7738 Bom

NISHA         Digitally signed by
              NISHA SANDEEP
SANDEEP       CHITNIS
              Date: 2022.08.05
CHITNIS       15:29:24 +0530
                                                                                   7-IA.2246.2022.doc


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION

                                    CRIMINAL INTERIM APPLICATION NO.2246 OF 2022
                                                        IN
                                          CRIMINAL APPEAL NO.443 OF 2022

                    X                                               ...Applicant
                         Versus
                    State of Maharashtra                            ...Respondent

                    Ms. Rebecca Gonsalves a/w Mr. Anush Shetty i/b Dr. Yug Mohit
                    Chaudhry, for the Applicant.

                    Ms. P. P. Shinde, A.P.P for the Respondent - State.

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

                                                    DATE     : 5th AUGUST 2022

                    P.C. :

1. Learned counsel for the applicant has tendered judgments

in support of her submission with respect to the claim of juvenility by

the applicant. The same are taken on record and a copy thereof is

served on the learned APP.

2. Learned APP seeks time to go through the same.

N. S. Chitnis 1/2 7-IA.2246.2022.doc

3. At her request, stand over to 22nd August 2022.

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

N. S. Chitnis                                                                     2/2