Sonali Rajendra Thakur vs State Of Maharashtra And Ors
2023 Latest Caselaw 3298 Bom

NISHA      Digitally signed by NISHA
           SANDEEP CHITNIS
SANDEEP    Date: 2023.04.03
CHITNIS    12:20:12 +0530


                                                                                             5-wp.166.2023.doc


                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                          CRIMINAL WRIT PETITION NO.166 OF 2023

                     Sonali Rajendra Thakur                              ...Petitioner
                                                                      (Mother of the Detenue)
                                   Versus

                     The State of Maharashtra and Ors.                    ...Respondents

                     Mr. Ramji T. Kotali a/w Mr. Umesh Gawali, for the Petitioner.

                     Ms. M. H. Mhatre, A.P.P for the Respondents- State.

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

                                                         DATE    : 31st MARCH 2023
                    P.C. :

                     1.                     Learned     Counsel for the petitioner has tendered a

compilation of judgments, on which he proposes to rely. The same is

taken on record and a copy thereof is served on the learned APP.

2. Learned APP seeks time.

3. On her request, stand over to 3rd April 2023. To be listed

at 2:30 p.m.

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

N. S. Chitnis                                                                                                    1/1