Bombay High Court
Sarika Jignesh Solanki vs Directorate Of Revenue Intelligence ... on 25 June, 2019
Author: Swapna Joshi
Bench: B.P. Dharmadhikari, Swapna Joshi
901-WP-3271.2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 3271 OF 2019
Sarika Jignesh Solanki ... Petitioner
Versus
Directorate of Revenue Intelligence and Ors.... Respondents
Mr. Pankaj Jain i/by P.D. Jain & Co. for the petitioner.
Mrs. Aruna Pai, Special PP for respondent no. 1.
Mr. H.J. Dedhia, APP for the respondent State.
CORAM : B.P. DHARMADHIKARI &
SMT.SWAPNA JOSHI, JJ.
DATE : JUNE 25, 2019 P.C.:
Rule.
2. Smt. Pai waives notice for respondent no. 1.Mr. Dedhia, learned APP waives notice for respondent State.
3. Notice on respondent nos. 2 and 3 by RPAD/humdust is permitted.
4. In the light of the order dated 4/6/2019 passed in in Criminal Writ Petition No. 2844 of 2019, we direct respondent no. 3 to consider the petition itself as representation of the detenue under article 22(5) of the Constitution of India and produce before the court file concerning such consideration along with the nilegaonkar 1/2 ::: Uploaded on - 27/06/2019 ::: Downloaded on - 27/06/2019 22:22:28 ::: 901-WP-3271.2019.odt orders thereon by the next date.
5. List for further consideration on 08/07/2019. (SMT.SWAPNA JOSHI, J.) (B.P. DHARMADHIKARI, J.) nilegaonkar 2/2 ::: Uploaded on - 27/06/2019 ::: Downloaded on - 27/06/2019 22:22:28 :::