REGISTRAR (JUDICIAL), HIGH COURT OF JUDICATURE OF BOMBAY, BENCH AT AURANGABAD Vs. SECRETARY, MINISTRY OF HOME AFFAIRS, GOVERNMENT OF INDIA

JUDGEMENT

(1.) On 04.08.2020, we heard the learned senior advocate/ Amicus Curiae, learned Assistant Solicitor General, learned Public Prosecutor and the respective learned advocates for the appearing parties. We had before us the judgment delivered by the learned Division Bench of this Court at the Principal Seat (Coram : Dipankar Datta, CJ & A.A.Sayed, J.) dated 12.06.2020 in PIL-CJ-LD-VC-21/2020 (Jan Swasthya Abhiyan and another vs. State of Maharashtra and others) and other connected PIL matters.

(2.) After extensive oral submissions on 04.08.2020, the learned counsel appearing for the respective parties sought an opportunity to go through the above referred judgment delivered at the Principal Seat and desired to tender brief written notes on 07.08.2020. We, accordingly, adjourned the matter and scheduled the hearing at 10:00 AM on 07.08.2020, by the consent of the parties.

(3.) On 07.08.2020, we considered the extensive oral submissions of the respective learned counsel and perused the written notes of submissions tendered by the learned Amicus Curiae and the learned Public Prosecutor.