Bombay High Court
Surekha Gaurihar Jangam vs Shriram Vasant Bhosale And Anr on 8 January, 2019
Author: Mridula Bhatkar
Bench: Mridula Bhatkar
Sherla V.
wp.1920.2009_501.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.1920 OF 2009
Miss Surekha Gaurihar Jangam ... Petitioner
Vs.
Shri Shriram Vasant Bhosale & ors. ... Respondents
Mr.S.S. Patil for the Petitioner
Ms.Veera Shinde, APP, for the Respondent - State
CORAM: Mrs.MRIDULA BHATKAR, J.
DATED: JANUARY 8, 2019 P.C.:
1. Upon urgent mentioning, taken on Production Board.
2. Learned Counsel for respondent No.1 submits that the petitioner, the original complainant, who was an advocate by profession, was appearing in person in this matter, however, she expired on 4.7.2017 and hence, the matter has abated. He produces the death certificate issued by Pune Municipal Corporation, which is taken on record and marked 'exhibit 1'. The address mentioned in the death certificate and the address given in the petition is one and the same.
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wp.1920.2009_501.doc
3. None appears for the petitioner. As this petition was filed by a party in person, by way of an abundant precaution, the matter is fixed on 17.1.2019 on the final hearing board, first on Board.
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