Babita Jaggusingh Labhana vs State Of Maharashtra
2024 Latest Caselaw 24359 Bom

Bombay High Court

Babita Jaggusingh Labhana vs State Of Maharashtra on 19 August, 2024

Author: Prithviraj K. Chavan

Bench: Revati Mohite Dere, Prithviraj K. Chavan

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          PATHAN
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          Date:
PATHAN    2024.08.20                                                        45-IA-2031-2024.doc
          18:16:38
          +0530

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO. 2031 OF 2024
                                                     IN
                                       CRIMINAL APPEAL NO. 517 OF 2024
                                                    WITH
                                       CRIMINAL APPEAL NO. 517 OF 2024


                     Babita Jaggusingh Labhana               ... Applicant/
                                                              Appellant
                                Versus
                     The State of Maharashtra                ... Respondent

                                                    WITH
                                       CRIMINAL APPEAL NO. 518 OF 2024
                                                    WITH
                                     INTERIM APPLICATION NO. 2032 OF 2024
                                                     IN
                                       CRIMINAL APPEAL NO. 518 OF 2024


                     Priya Vijaykumar Ailani                 ... Appellant/
                                                               Applicant
                                Versus
                     The State of Maharashtra                ... Respondent

                                                    WITH
                                       CRIMINAL APPEAL NO. 519 OF 2024
                                                    WITH
                                     INTERIM APPLICATION NO. 2033 OF 2024
                                                     IN
                                       CRIMINAL APPEAL NO. 519 OF 2024


         SQ Pathan                                                                                1/2



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                                                                             45-IA-2031-2024.doc




            Rajesh Rajendra Tharoor                          ... Appellant/
                                                               Applicant
                          Versus
            The State of Maharashtra                         ... Respondent


             Mr. S. S. Sawalkar for the Applicants/Appellants

            Ms. Gauri S. Rao, A.P.P for the Respondent-State


                                               CORAM : REVATI MOHITE DERE &
                                                      PRITHVIRAJ K. CHAVAN, JJ.

MONDAY, 19th AUGUST 2024

P.C :

1 Learned A.P.P seeks time to go through the judgment

and order of conviction. On her request, stand over to 26th

August 2024.

PRITHVIRAJ K. CHAVAN, J. REVATI MOHITE DERE, J.