Bombay High Court
Datta Shrirang Mane vs The State Of Maharashtra And Ors on 1 June, 2021
Author: Abhay Ahuja
Bench: S.S. Shinde, Abhay Ahuja
1 31-WP 2030-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.2030 OF 2021
Datta Shrirang Mane ... Petitioner
Vs.
State of Maharashtra & Ors. ... Respondents
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Mr. Pradeep Havnur for the Petitioner.
Mr. Deepak Thakre, PP a/w Mr.S.R. Shinde, APP for the State.
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CORAM : S.S. SHINDE &
ABHAY AHUJA, JJ.
DATE : 1ST JUNE 2021 (VACATION COURT THROUGH VIDEO CONFERENCING) P.C. :
1. Today when the matter is called out, we have been furnished with police report dated 1st June, 2021, which states that pursuant to the Writ Petitition, a request for 'Z' category security for Mr. Adar Poonawalla was made. After considering the request, he has been provided with 'Y' category security, consisting of CRPF Jawans, in addition to two police constables provided by the Police Commissioner, Pune.
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2 31-WP 2030-21.odt available, Learned Public Prosecutor submits that the same can be considered after Mr. Poonawalla returns from England and seeks time to take further instructions. At the request of the Public Prosecutor, list the matter on 10/06/2021.
3. Petitioner seeks liberty to serve Respondent No.4 once again. Liberty is granted.
(ABHAY AHUJA, J.) (S.S. SHINDE, J.)
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