Bombay High Court
Jayshree Rajesh Kanabar vs State Of Maharashtra And Anr on 7 March, 2026
Author: N. J. Jamadar
Bench: N. J. Jamadar
2026:BHC-AS:11415-DB
48 WP 6466-25.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 6466 OF 2025
Jayshree Rajesh Kanabar ..Petitioner
Versus
State of Maharashtra & Anr. ...Respondents
Mr. Abid Mulani (through VC) a/w Ms. Harshada Parbhane,
for the Petitioner.
Mr. P P Malshe, APP for the Respondent - State.
CORAM: N. J. JAMADAR, J.
DATE : 07th MARCH 2026
P.C.:
1. Heard the learned Counsel for the parties.
2. This petition is filed seeking a direction for expeditious trial in Special Case No. 247/2021.
3. Mr. Malshe, the learned APP, on instructions, submits that, on 17th February 2026 the learned Special Judge has framed charge against the accused.
4. Since the charge has been framed, the learned Special Judge, MCOCA, is requested to make an endeavor to hear and decide the Special Case No. 247/2021 as expeditiously as possible.
5. The Writ Petition stands disposed.
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