Nienke Leida Hulshof vs State Of Maharashtra And Ors
2024 Latest Caselaw 2634 Bom

Bombay High Court

Nienke Leida Hulshof vs State Of Maharashtra And Ors on 29 January, 2024

Author: A. S. Gadkari

Bench: A. S. Gadkari

                     ssm                                                     1-wp3951.23.doc

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                       CRIMINAL APPELLATE JURISDICTION

                                  CRIMINAL WRIT PETITION NO. 3951 OF 2023

            Nienke Leida Hulshof                                   .....Petitioner

                      Vs.

            The State Of Maharashtra & Ors.                        .....Respondents


            Mr. Anil Malhotra a/w Adv. Ankita Malhotra, Adv. Anagha Nimbkar, Mr.
            Durgesh Jaiswal, Ms. Shreya Shrivastav and Ms. Gulistan Dubash for the
            Petitioner.
            Mr. Mihir Desai, Senior Advocate a/w Adv. Subharadeep Banerjee, Adv. J.P.
            Jaiswal, Adv. Navin P. Sachanandani, Adv. Sanskruti Yagnik and Adv.
            Ajinkya Pandare for Respondent Nos. 2 and 5.
            Mr. Subodh Desai, appointed as amicus curiae.
            Mr. S.V. Gavand APP, for the Respondent-State.

                                                    CORAM :   A. S. GADKARI AND
                                                              SHYAM C. CHANDAK, JJ.

DATE : 29th JANUARY, 2024.

P.C.:-

1) Closed for Judgment.

2) Till the Judgment is pronounced, the interim arrangement

made earlier to continue.

(SHYAM C. CHANDAK, J.) (A.S. GADKARI, J.)

SANJIV by SANJIV

SHARNAPPA MASHALKAR MASHALKAR Date: 2024.01.31 10:25:47 +0530