GEETA PRABHU MOTWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Criminal Application was mentioned today at 11:00 a.m. on the grounds of urgency as stated in the praecipe dtd. 6/3/2026. The said praecipe is taken on record and marked as "X " for identification. At the request of Mr. Jatin Sehgal, learned Advocate for the Applicants, circulation was granted after lunch.

(2.) This matter was taken up after the "Fresh Admission Board ".

(3.) Heard Mr. Jatin Sehgal, learned Advocate for the Applicants, Ms. Pallavi Dabholkar, learned A.P.P. for the State/Respondent and Mr. Kunal Chheda, learned Advocate for Respondent No. 2.