Shikha Singh Chauhan And Ors vs State Of Maharashtra And Ors
2023 Latest Caselaw 7582 Bom

Chitra Sonawane                                                                                    42-WP-2587-2023.doc



IN THE HIGH COURT OF JUDICATURE AT BOMBAY
       CRIMINAL APPELLATE JURISDICTION

                  WRIT PETITION NO.2587 OF 2023

Shikha Singh Chauhan & Ors. ...                                                         Petitioners.
               Vs.
The State of Maharashtra & Ors. ...                                                   Respondents.

                           .......
Mr.Shahbazkhan S. Pathan for petitioner.
Mr. KV Saste, APP for State.
                           .......
                             CORAM: Nitin W. Sambre
                                       & R.N.Laddha, JJ.

DATE : 31 July, 2023.

....

P.C.:

It is submitted by the learned Counsel for the petitioner

that even though the allegations are levelled against the

petitioner u/s 306 of the Indian Penal Code, the ingredients of

the offence u/s 306 are not satisfied. Support is drawn from

the Judgment of the Supreme Court, in the case of Sanju alias

Sanjay Singh Sengar Vs. State of M.P.,1 so also in the case of

Madan Mohan Singh Vs. State of Gujrat & Anr.2 1 (2002)5 SCC 371.

2 (2010)8 SCC 628.

____________________________________________

31 July 2023.

Chitra Sonawane 42-WP-2587-2023.doc

2. In view of above, issue notice to the respondent no.3,

returnable on 25th September, 2023.

3. Learned APP waives service of notice on behalf of

respondent nos.1 and 2.

4. Stand over to 25th September, 2023.

[R.N.Laddha, J.] [Nitin W. Sambre, J.]

____________________________________________

31 July 2023.