LAWS(SC)-2022-2-122

SHERLYN CHOPRA Vs. STATE OF MAHARASHTRA

Decided On February 04, 2022
Sherlyn Chopra Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Issue notice, returnable in three weeks.

(2.) Tag with SLP(Crl.) No.9860 of 2021.

(3.) In the meanwhile, no coercive action shall be taken against the petitioner.