Bombay High Court
Rubina Suleman Memon vs State Of Maharashtra And Anr on 31 January, 2024
Author: A. S. Gadkari
Bench: A. S. Gadkari
Osk 8-Wp-197-2024.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 197 OF 2024
Rubina Suleman Memon ... Petitioner
V/s.
The State of Maharashtra & Ors. ... Respondents
Ms. Farhana Shah for Petitioner.
Ms. A.A. Takalkar, A.P.P. for Respondent-State.
CORAM : A. S. GADKARI AND
SHYAM C. CHANDAK, JJ.
DATE : 31st January 2024.
P.C. :
1) Learned A.P.P. seeks time to take instructions.
2) At her request, stand over to 2nd February 2024.
( SHYAM C. CHANDAK, J. ) ( A.S. GADKARI, J. ) Digitally signed by OMKAR OMKAR SHIVAHAR SHIVAHAR KUMBHAKARN KUMBHAKARN Date:
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