Mayur Navneetlal Parikh And Anr vs State Of Maharashtra
2023 Latest Caselaw 2338 Bom

                                                                57-wp5256-2022.doc


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

                       WRIT PETITION NO.5256 OF 2022

 Mayur Navneetlal Parikh & Anr.                   ... Petitioners
            V/s.
 The State of Maharashtra & Anr.                  ... Respondents

 Mr. Niranjan Mundargi i/by Veerdhawal Deshmukh for
 the petitioners.
 Mr. Arfan Sait, APP for the respondent/State.
 Mr. P.R. Jadhav, API, N.M. Joshi Marg Police Station.

                                CORAM      : AMIT BORKAR, J.

                                DATED      : MARCH 10, 2023

 P.C.:

1. Leave to amend to add complainant as party/respondent No.2.

2. Issue notice for final disposal to the respondent No.2, returnable on 10th April 2023.

3. In view of judgment of the Apex Court in the case of S.W. Palanitkar vs . State of Bihar, reported in (2002) 5 SCC (Cri.) 129, the petitioner has made out a case for grant of ad-interim relief.

4. Till 10th April 2023, there shall be ad-interim relief in terms of prayer clause (d).

(AMIT BORKAR, J.)