Bombay High Court
Ruchi Vipin Agarwal vs The State Of Maharashtra on 4 August, 2025
Author: R.N.Laddha
Bench: R.N.Laddha
Chitra Sonawane 7-APPLN-34-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
Criminal Application No.34 of 2025
Ruchi w/o Vipin Agarwal ... Applicant.
Vs.
The State of Maharashtra & Ors. ... Respondents.
---
Mr Ashok Sagaogi a/w Anand Mishra and Priti Rao for the
applicant.
Mr SV Walve, APP for the respondent / State.
Ms Astha Dave for respondent No2.
---
Coram : R.N.Laddha, J.
Date : 4 August 2025. P.C. :
The learned Counsel for the applicant and respondent No.2 submit that they are exploring the possibility of settlement. At the joint request of learned Counsel for the parties, stand over to 26 September 2025.
[R. N. Laddha, J.] Page No. 1 of 1 ____________________________________________ 4 August 2025 ::: Uploaded on - 04/08/2025 ::: Downloaded on - 04/08/2025 21:19:29 :::