Bombay High Court
Nirmala Sawant vs The Commissioner Of Police Pune City And ... on 15 September, 2022
Author: Prithviraj K. Chavan
Bench: Revati Mohite Dere, Prithviraj K. Chavan
47-WP-3362-2022=.doc
Uday S. Jagtap
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 3362 OF 2022
Mrs. Nirmala Sawant .. Petitioner
Vs.
Commissioner of Police Pune
City & Anr. .. Respondents
.....
Ms. Jayashree Tripathi for the petitioner
Ms. M.H. Mhatre, APP for the respondent - State
.....
CORAM : REVATI MOHITE DERE &
PRITHVIRAJ K. CHAVAN, JJ.
DATED : 15th SEPTEMBER, 2022.
P.C.
1. Heard.
2. Rule. Rule is made returnable on 13th October, 2022.
3. Reply affidavit to be filed in the Registry before the next date with advance copy to the learned Counsel for the petitioner.
PRITHVIRAJ K. CHAVAN, J. REVATI MOHITE DERE, J.
Digitally
signed by
UDAY UDAY SHIVAJI
JAGTAP
SHIVAJI Date:
JAGTAP 2022.09.17
16:21:16
+0530
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