Hema Suresh Ahuja And Ors vs The State Of Maharashtra And Anr
2024 Latest Caselaw 2999 Bom

Bombay High Court

Hema Suresh Ahuja And Ors vs The State Of Maharashtra And Anr on 31 January, 2024

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

                                             911.19-apeal.docx


       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE SIDE

                  CRIMINAL APPEAL NO.911 OF 2019

Hema Suresh Ahuja & Ors.                          ..... Petitioners
     Vs.
The State of Maharashtra & Anr.                   ..... Respondents


Mr. Vaibhav Salvi a/w. Ashwet Bhoir I/b. Shailesh Kharat for
Appellants.

Dr. Birendra Saraf, Advocate General i/b. Mr. H. S. Venegaokar,
Public Prosecutor a/w Mr. S.V. Gavand APP for Respondent -
State

Mr. Devang Vyas, Additional Solicitor General a/w Mr. D.P Singh
and Mr. Sheelang Shah for Respondent - Union of India

Mr. Mayur Khandparkar, Amicus Curiae          a/w Vikramjit Garewal
and Ms. Aneesa Cheema

Mr. Amit Arvind Katarnaware a/w Aditya Arvind Katarnaware for
Respondent No. 2 / Victim.

Mr. Alankar Kirpekar a/w Susmit Phatale, Ashish Ingle, Ayush
Tiwari, Somnath Kale and Nikhil Adkine i/b Susmit Sanjay
Phatale for Intervener

               CORAM: DEVENDRA KUMAR UPADHYAYA, CJ. &
                      SARANG V. KOTWAL, J.

DATE : JANUARY 31, 2024

P.C.

Heard. Judgment is reserved.

(SARANG V. KOTWAL, J.) (CHIEF JUSTICE)