Bombay High Court
Mehernosh Poonawala vs The State Of Maharashtra And Ors on 27 January, 2020
Author: N.R. Borkar
Bench: B.P. Dharmadhikari, N.R. Borkar
66-cri-wp-3834-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 3834 OF 2019
Mehernosh Poonawala ... Petitioner
V/s.
The State of Maharashtra and ors. ... Respondents
----------------
Mr. Niranjan Mundargi i/b PS Legal for the Petitioner.
Ms A.S. Pai, APP for the Respondent - State.
Ms Shubhada Khot for the Respondent No.5-UOI.
----------------
CORAM : B.P. DHARMADHIKARI &
N.R. BORKAR, JJ.
DATE : JANUARY 27, 2020. P.C. 1] The Trial Court after recording some evidence realised
that Sanction under section 188 of Code of Criminal Procedure is essential. Learned APP informs that on 18 th January 2020, the State Government has forwarded necessary papers to respondent No.5- UOI. Learned Advocate for Union of India is seeking time to fnd out further progress in the matter. 2] We list the matter on 24th February 2020. However, respondent No.5 shall in the meanwhile, attempt to take suitable decision on the request forwarded by the State Government.
(N.R. BORKAR, J.) (B.P. DHARMADHIKARI, J.) Dinesh Sherla 1/1 ::: Uploaded on - 30/01/2020 ::: Downloaded on - 11/06/2020 19:33:49 :::