Chetan Jayantilal Trivedi vs State Of Maharashtra
2023 Latest Caselaw 3522 Bom

Citation : 2023 Latest Caselaw 3522 Bom
Judgement Date : 10 April, 2023

Bombay High Court

Chetan Jayantilal Trivedi vs State Of Maharashtra on 10 April, 2023

Bench: Amit Borkar

                                                              23-wp1330-2023.doc


 VRJ
          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION

                       WRIT PETITION NO.1330 OF 2023


 Chetan Jayantilal Trivedi                      ... Petitioner
            V/s.
 The State of Maharashtra                       ... Respondent


 Mr. Yashpal M. Thakur for the petitioner.
 Mr. Arfan Sait, APP for the respondent/State.
 Mr. Shivaji Patil, PSI, L.T. Marg Police Station.

                                CORAM     : AMIT BORKAR, J.

                                DATED     : APRIL 10, 2023
 P.C.:

1. Stand over to 17th April 2023.

2. Till the next date notice is stayed in view of judgment in the case of Sana Nadim Pawaskar & Anr. vs. The State of Maharashtra, reported in (2003) 3 MhLJ 235.

(AMIT BORKAR, J.)

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