Anil Trilokchand Jain And Ors vs State Of Maharashtra
2024 Latest Caselaw 214 Bom

Bombay High Court

Anil Trilokchand Jain And Ors vs State Of Maharashtra on 4 January, 2024

Bench: Anuja Prabhudessai, N. R. Borkar

                                                                               Board Sr.No.:-20

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

             CR. WRIT PETITION NO. 2584 OF 2023

 Anil Trilokchand Jain And Ors                          ....PETITIONER
             V/S
 State Of Maharashtra                                 ....RESPONDENT

Adv. Pranil Sonawane, Adv. Ruchi Rajput, Adv. Raj Chaurasia i/b KLS Legal Adv for Petitioner Adv. R. V. Govilkar a/w Shaba Khan i/b Mihir Govilkar for Respondent

Ms. Rutuja Ambekar - APP for state

PSI Amol Dilip Suryavanshi, Nizampura Police Station, Thane

CORAM : HON'BLE SMT. JUSTICE ANUJA PRABHUDESSAI & HON'BLE SHRI JUSTICE N. R. BORKAR, JJ DATE : 4th January, 2024 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )