Bombay High Court
Ranjitkumar Indeshwari Prasad vs The State Of Maharashtra on 28 February, 2019
Author: Revati Mohite Dere
Bench: B. P. Dharmadhikari, Revati Mohite Dere
wp.4792.18.34.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 4792 OF 2018
Ranjitkumar Indeshwari Prasad ...Petitioner
Versus
The State of Maharashtra ...Respondent
Mr. Karan Bhosale I/b NDB Law for the Petitioner
Mr. K. V. Saste, A.P.P for the Respondent-State
CORAM : B. P. DHARMADHIKARI &
REVATI MOHITE DERE, JJ.
THURSDAY. 28th FEBRUARY 2019 P.C. :
1 In terms of orders dated 12th February 2019, learned A.P.P has made the statement of child available for our perusal. The statement shows that child was not going to school and was performing household duties.
2 The offence alleged are under Sections 370 and 34 of the Indian Penal Code as also Sections 75, 79 and 23 of Juvenile Justice (Care and Protection of Children) Act, 2015.SQ Pathan 1/2 ::: Uploaded on - 01/03/2019 ::: Downloaded on - 22/03/2019 07:52:18 :::
wp.4792.18.34.doc 3 In the light of material available in statements, we are not inclined to intervene in extra-ordinary jurisdiction, at this juncture.
4 We, however, keep all contentions of petitioner open and with liberty to petitioner to raise the same at appropriate juncture before trial Court, we dispose of present petition.
REVATI MOHITE DERE, J. B. P. DHARMADHIKARI, J.
SQ Pathan 2/2 ::: Uploaded on - 01/03/2019 ::: Downloaded on - 22/03/2019 07:52:18 :::