Bombay High Court
Manappuram Ganeral Finance And Leasing ... vs The Sr. Inspector Of Police Yerwada Pune ... on 4 May, 2023
Author: Sharmila U. Deshmukh
Bench: Revati Mohite Dere, Sharmila U. Deshmukh
501-WP-1724-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 1724 OF 2023
Manappuram General Finance &
Leasing Ltd. & Anr. ...Petitioners
Versus
The Sr. Inspector of Police,
Yerwada Police Station, Pune City & Ors. ...Respondents
Mr. Manan Sanghai for the Petitioners
Ms. P. P. Shinde, A.P.P for the Respondents-State
CORAM : REVATI MOHITE DERE &
SHARMILA U. DESHMUKH, JJ.
THURSDAY, 4th MAY 2023 P.C :
1 Not on Board. Taken on Board.
2 Learned A.P.P, on telephonic instructions of the Senior Inspector of Police attached to the Hadapsar Police Station, states that the police will not act on the notice issued to the petitioners SQ Pathan 1/2 ::: Uploaded on - 04/05/2023 ::: Downloaded on - 05/05/2023 16:00:11 ::: 501-WP-1724-2023.doc under Section 91 of the Code of Criminal Procedure. She further states that the police do not intend to arrest the petitioners and therefore, the question of apprehension of arrest does not arise.
Statement accepted.
3 Stand over to 20th June 2023.
4 All concerned to act on the authenticated copy of this order.
SHARMILA U. DESHMUKH, J. REVATI MOHITE DERE, J.
SQ Pathan 2/2 ::: Uploaded on - 04/05/2023 ::: Downloaded on - 05/05/2023 16:00:11 :::