Bombay High Court
Electra Menezes vs The State Of Maharashtra And Ors on 17 January, 2019
Author: Mridula Bhatkar
Bench: Mridula Bhatkar
Sherla V.
wp.5747.2018_508.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.5747 OF 2018
Electra Menezes ... Petitioner
Vs.
The State of Maharashtra & Ors. ... Respondents
Mr.Nilesh Ojha I/b Abhishek Mishra, Shivam Mehra, Kartavya
Parmar and Mansi Jain for the Petitioner
Ms.Veera Shinde, APP, for the Respondent - State
CORAM: Mrs.MRIDULA BHATKAR, J.
DATED: JANUARY 17, 2019 P.C.:
1. Upon urgent mentioning, taken on Production Board.
2. Rule. Rule made returnable forthwith by consent of the parties and heard finally at the stage of admission.
3. This petition is filed for a limited relief that the application filed by the petitioner under sections 340 r/w 195 of the Code of Criminal Procedure in Applicatio No.PGM/MISC. APPLN./SR/314 of 2015 be decided expeditiously.
4. Learned APP appears for respondent Nos.1 and 4.
Considering the short issue, notice to respondent Nos.2 and 3 is dispensed with.
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5. In view of the limited relief prayed for, the petition is disposed of by directing Respondent No.2 to decide the application filed by the petitioner under sections 340 r/w 195 of the Code of Criminal Procedure in Application No.PGM/MISC. APPLN./SR/314 of 2015 within two months from the date of receipt of the copy of this order.
6. Rule made absolute accordingly.
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