Mahesh Devchand Gala vs Union Of India Of And Anr
2024 Latest Caselaw 13766 Bom

Bombay High Court

Mahesh Devchand Gala vs Union Of India Of And Anr on 2 May, 2024

Author: Revati Mohite Dere

Bench: Revati Mohite Dere

                                                                            Board Sr.No.:-901

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

              CR. WRIT PETITION NO. 938 OF 2024

 Mahesh Devchand Gala                                  ....PETITIONER
            V/S
 Union Of India Of And Anr                           ....RESPONDENT

Mr. Aabad Ponda, Sr. Adv, a/w Mr. Hrishikesh Mundargi, Ms. Komal Joshi, Mr. Pushkraj Deshpande, Mr. Piyush Pandhare & Mr. Rohan Marathe i/b ALMT LEGAL for Petitioner Mr. Devang Vyas, ASG, a/w Mr. Jitendra B. Mishra, Mr. shilang Shah, Mr. Satyaprakash Sharma, Mr. Ashutosh Mishra, Mr. Rupesh Dubey & Ms. Neha Pandey for Respondent 1 to 3 Mrs. P.P.Shinde, APP

CORAM : HON'BLE JUSTICE REVATI MOHITE DERE & HON'BLE JUSTICE SMT MANJUSHA AJAY DESHPANDE, JJ DATE : 2nd May, 2024 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )