Reena Richard vs The Commissioner Of Police And Ors
2023 Latest Caselaw 4865 Bom

                                       1             34. IAST 9620-23 in WPL 6605-23.odt


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CRIMINAL APPELLATE JURISDICTION

                    INTERIM APPLICATION (ST.) NO. 9620 OF 2023
                                       IN
                       WRIT PETITION (ST) NO. 6605 OF 2023

 Reena Richard                                            ... Applicant/Petitioner
      Vs.
 The Commissioner of Police & Ors.                        ... Respondents
                                   -------
 Ms. Reena Richard, Applicant/Petitioner in person.
 Ms. M. H. Mhatre, APP for Respondents-State.
 Mr. Abhimanyu Jadhav,PSI, Samata Nagar Police Station present.
                                   -------

                           CORAM :    ABHAY AHUJA AND
                                      M.M. SATHAYE, JJ.

DATE : 26 MAY, 2023.

(VACATION COURT) P.C. :

1. Petitioner-party in person, who has filed this Writ Petition is

aggrieved that despite the order of this Court dated 3 May 2023, whereby

learned APP has stated that police will comply with the Noise Pollution

(Regulation and Control) Rules, 2000 (the "Rules") as well as the

judgment of this Court in the case of Dr. Mahesh Vijay Bedekar Vs. State

of Maharashtra and Others (PIL No. 173 of 2010 dated 16 August 2016) ,

the police has failed to comply with the same. Party-in-person draws the

attention of this Court to two complaints dated 8 May 2023 as well as of

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2 34. IAST 9620-23 in WPL 6605-23.odt

14 May 2023, intimating the Respondent- authority about the violation of

the said Rules as well as inaction by the officers of the Respondent no.5-

police station and submits that no action has been taken on the same.

Party-in-person urges this Court to direct the authorities to take action on

the complaints.

2. Learned APP, who is present in the Court, firstly, submits that the

Writ Petition has been posted on 12 June 2023 and an affidavit in reply is

to be filed by 9 June 2023 and therefore, the matter be listed on 12 June

2023 on the scheduled date. However, with respect to the two complaints

dated 8 May 2023 and 14 May 2023, referred to in the interim

application, learned APP seeks some time to take instructions in the

matter on the concrete steps that the police authorities of the concerned

police station will take to mitigate grievance therein.

3. Let instructions be taken by 29 May 2023 by the learned APP on the

redressal of the grievance of the complaints dated 8 May 2023 and 14 May

2023. List the matter on 29 May 2023.

          (M.M. SATHAYE, J.)                    (ABHAY AHUJA, J.)



   Nikita Gadgil                                                                     2 of 2