Bombay High Court
Pradip Chopra And Anr vs The State Of Maharashtra And Anr on 10 February, 2023
Author: Prithviraj K. Chavan
Bench: Revati Mohite Dere, Prithviraj K. Chavan
NISHA Digitally signed by NISHA
SANDEEP CHITNIS
SANDEEP Date: 2023.02.17
CHITNIS 14:07:20 +0530
1-wpst.972.2023(gr).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION (STAMP) NO.972 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.974 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.975 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.976 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.978 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.980 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.982 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.984 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.987 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.990 OF 2023
Pradip Chopra and Anr. ...Petitioners
Versus
The State of Maharashtra and Anr. ...Respondents
WITH
CRIMINAL WRIT PETITION (STAMP) NO.1349 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.1350 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.1351 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.1352 OF 2023
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WITH
CRIMINAL WRIT PETITION (STAMP) NO.1353 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.1408 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.1409 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.1410 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.1414 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.1415 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.1497 OF 2023
WITH
CRIMINAL WRIT PETITION (STAMP) NO.1727 OF 2023
Neeta D. Dharamshi and Ors. ...Petitioners
Versus
State of Maharashtra and Anr. ...Respondents
Mr. Harshad Bhadbhade for the Petitioners in WPST/972/2023;
WPST/974/2023; WPST/975/2023; WPST/976/2023;
WPST/978/2023; WPST/980/2023; WPST/982/2023; WPST/
984/2023; WPST/987/2023 and WPST/990/2023.
Mr. Satyam R. Dubey, for the Petitioners in WPST/1349/2023; WPST/
1350/2023; WPST/1351/2023; WPST/1352/2023; WPST/1353/2023;
WPST/1408/2023; WPST/1409/2023; WPST/1410/2023;
WPST/1414/2023; WPST/1415/2023; WPST/1497/2023 and WPST/
1727/2023.
Mrs. Bhavna K. Thakkar, Respondent No.2 (Representing other
complainants), is present.
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Ms. P. P. Shinde, A.P.P for the Respondent No.1- State in
WPST/972/2023; WPST/978/2023; WPST/990/2023;
WPST/1350/2023; WPST/1351/2023; WPST/1408/2023; WPST/
1414/2023 and WPST/1727/2023.
Ms. S. S. Kaushik, A.P.P for the Respondent No.1- State in
WPST/974/2023; WPST/982/2023 and WPST/1410/2023.
Mr. J. P. Yagnik, A.P.P for the Respondent No.1- State in
WPST/976/2023; WPST/987/2023 and WPST/1353/2023.
Mr. K. V. Saste, A.P.P for the Respondent No.1- State in
WPST/975/2023; WPST/984/2023; WPST/1352/2023 and WPST/
1497/2023.
Mr. Y. M. Nakhwa, A.P.P for the Respondent No.1- State in
WPST/980/2023; WPST/1409/2023 and WPST/1415/2023.
CORAM : REVATI MOHITE DERE &
PRITHVIRAJ K. CHAVAN, JJ.
DATE : 10th FEBRUARY 2023
P.C. :
1. Learned Counsel for the respective parties and
Mrs. Bhavna K. Thakkar, one of the tenants on behalf of all other tenants, seek time to enter into a Deed of Rectification.
2. At their request, stand over to 3rd March 2023. To be listed on the Supplementary Board.
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3. In the meantime, till the next date, investigation to continue, however, police not to file charge-sheet in the said case, without the leave of this Court.
PRITHVIRAJ K. CHAVAN, J. REVATI MOHITE DERE, J.
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