Sunita W/O. Kalyan Kute vs The State Of Maharashtra And ...
2022 Latest Caselaw 12699 Bom

                                                                         914-Cri.WP.1647.2019.odt


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              BENCH AT AURANGABAD

                       CRIMINAL WRIT PETITION NO.1647 OF 2019

                             SUNITA W/O. KALYAN KUTE
                                     VERSUS
                      THE STATE OF MAHARASHTRA AND OTHERS

                                        ...
                  Advocate for Petitioner : Mr. Shrimant R. Kedar
               APP for Respondent No.1 to 3 - State : Mr. A. M. Phule
            Advocate for Respondent Nos.4 and 5 : Mr. Mahesh S. Bhosale
                                        ...

                                     CORAM : SMT. VIBHA KANKANWADI AND
                                             ABHAY S. WAGHWASE, JJ.

                                     DATED    : 06th DECEMBER 2022

PER COURT :

1. Learned advocate for the petitioner has submitted a photocopy of

death certificate of Sunanda Pradip Kute, who was the daughter-in-law of the

petitioner. The said photocopy is taken on record and marked as Exhibit 'A'.

The submissions have been heard.

2. Matter is reserved for Judgment.

(ABHAY S. WAGHWASE, J.) (SMT. VIBHA KANKANWADI, J.)

Tandale/-