Bombay High Court
High Court On Its Own Motion vs The State Of Maharashtra on 5 November, 2019
Author: M. S. Karnik
Bench: Ranjit More, M. S. Karnik
20. crpil 20.12.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
PUBLIC INTEREST LITIGATION NO. 20 OF 2012
High Court on its own motion ... Petitioner
Vs.
The State of Maharashtra .. Respondent
WITH
WRIT PETITION NO. 3112 OF 2017
Manoj Rupchand Jain .. Petitioner
Vs.
The State of Maharashtra and ors. .. Respondents
WITH
PUBLIC INTEREST LITIGATION NO. 13 OF 2017
Registrar (Judicial) .. Petitioner
Vs.
The Union of India and ors. .. Respondents
Ms.P.P. Shinde, APP for State.
CORAM : RANJIT MORE &
M. S. KARNIK, JJ.
DATE : 5th NOVEMBER, 2019. P. C. :
Perused the order dated 17/09/2019 passed by the Division Bench of this Court in the above PIL & Petition. Learned APP submits that she has received instructions from the Commissioner of Police. However, she is yet to receive instructions from the Office of Director General of Police. Once she receives the said instructions, she will Urmila Ingale 1/2
20. crpil 20.12.doc comply with the said order and file additional affidavit. She seeks longer time.
2. In the above circumstances, time granted. We adjourn the PIL & Petition to 06/01/2020.
[M. S. KARNIK, J.] [RANJIT MORE, J.] Digitally signed by Urmila P. Urmila Ingle P. Ingle Date: 2019.11.06 17:36:59 +0530 Urmila Ingale 2/2