Bombay High Court
Geeta Royal Dcunha And Anr vs State Of Maharashtra And Anr on 7 June, 2023
Author: Sharmila U. Deshmukh
Bench: Nitin W. Sambre, Sharmila U. Deshmukh
(11)-WP-697-22.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.697 OF 2022
Digitally
signed by
BALAJI
BALAJI GOVINDRAO
GOVINDRAO PANCHAL
PANCHAL
Geeta Royal Dcunha & Anr. ..Petitioners
Date:
2023.06.08
16:34:11
+0530
Versus
The State of Maharashtra & Anr. ..Respondents
Smt. Neeta Karnik, for the Petitioners.
Mrs. S. D. Shinde, APP for the Respondent/State.
CORAM : NITIN W. SAMBRE &
SHARMILA U. DESHMUKH, JJ.
DATE : 7th JUNE, 2023 P.C.
1. Counsel for the petitioners on instructions prays for withdrawal of the petition on behalf of petitioner No.1 with liberty to apply for discharge.
2. Permission granted.
3. The petition as such stands disposed of as withdrawn as regards petitioner No.1 is concerned.
4. As regards petitioner No.2 is concerned, though served none appears for respondent No.2.
5. Notice before admission.
6. Issue fresh notice to respondent No.2 returnable on 4 th July, 2023 to be served through respondent No.1 indicating that if time permits, matter shall be taken up for final disposal at admission stage.
[SHARMILA U. DESHMUKH, J.] [NITIN W. SAMBRE, J.]
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