Bombay High Court
Neeta Mahaveer Jain And Ors vs The State Of Maharashtra And Anr on 14 March, 2023
Author: Prakash D.Naik
Bench: A. S. Gadkari, Prakash D.Naik
SLJ
86-WP-1277-2017.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 1277 OF 2017
Neeta Mahaveer Jain And Ors. ...Petitioners
V/s.
The State Of Maharashtra And Anr. ...Respondents
Mr. Shahood Anwar Naqvi i/by Mr. Amanat Ullah Khan for Petitioners.
Mr. Ajay Patil, A.P.P. for the Respondent-State.
CORAM : A. S. GADKARI AND
PRAKASH D.NAIK, JJ.
DATE : 14th MARCH 2023.
P.C.:-
. Advocate Mr. Shahood Anwar Naqvi submitted that, the Advocate on record for Petitioners is in personal difficulty and seeks accommodation.
2. At his request, stand over to 5th April 2023.
(PRAKASH D. NAIK, J.) (A.S. GADKARI, J.) Digitally signed by 1/1 SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR JAMADAR Date:
2023.03.18 15:46:12 +0530