SUPRIYA VASANT KOTHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner seeks to expunge the observations/findings/ remarks made by the Additional Sessions Judge, Pune against her in the order dtd. 3/1/2025 passed below Exhibit-9 and in paragraph nos. 26, 27, 33, 50, 51(6) in the order dated 4 th January 2025 passed in Criminal Bail Application No. 6957 of 2024.

(2.) The case of the Petitioner is that she is an Advocate practicing in Pune Court and has 27 years of practice. She has also completed her Masters in Law from Bharti Vidyapeeth, Pune. She claims to be a counsellor on legal issues through Bhagini helpline and was a coloumnist in Marathi newspaper "Sakal" for the period of 2007 to 2010. According to her, she also conducts lectures in colleges and schools pertaining to gender sensitive issues.

(3.) Acccording to the Petitioner, she represented the Original Complainant of CR. No. 604 of 2024 in the hearing of a Bail Application, contesting the prayer of Bail made by the Accused in the said C.R. The Bail Application was being heard by the Additional Sessions Judge, Pune. The Bail Application was posted for hearing before an In-charge Court on 2/1/2025, since the Regular Court was on leave.