Vikram Ramesh Rughani Son Of Ramesh ... vs State Of Maharashtra And Anr
2024 Latest Caselaw 5001 Bom

Bombay High Court

Vikram Ramesh Rughani Son Of Ramesh ... vs State Of Maharashtra And Anr on 16 February, 2024

Author: Sharmila U. Deshmukh

Bench: Sharmila U. Deshmukh

                            sa_mandawgad                                              904wpst2435-24



                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CRIMINAL APPELLATE JURISDICTION

                                        CRIMINAL WRIT PETITION (ST.) NO. 2435 OF 2024

                             Vikram Ramesh Rughani s/o Ramesh Rughani           ... Petitioner.
                                      Versus
                             State of Maharashtra and Anr.                      ... Respondents.

                                                               ------
                             Mr. Himanshu S. Shinde, for the Petitioner.
                             Mr. Bhuvan Singh, (appointed through legal aid) for Respondent No.2.
                             Mr. Tanveer Khan, APP for the Respondent-State.
                                                               ------

                                                    CORAM : SHARMILA U. DESHMUKH, J.

DATE : FEBRUARY 16, 2024

P. C.:

1. Arguments are concluded.

2. For pronouncement of judgment/order, stand over to 22nd

February, 2024.

( Sharmila U. Deshmukh, J.)

Signed by: Sanjay A. Mandawgad

Designation: PA To Honourable Judge Date: 17/02/2024 17:02:38