POOJA RAVINDER DEVIDASANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ALL the above Writ Petitions are being disposed of by this common order as the facts and issue involved in the same are similar.

(2.) HEARD the learned Counsel appearing on behalf of the Petitioner, the learned Counsel for Respondent No.2 and the learned APP for the State.

(3.) BRIEF facts are as under:-