NISHAT FATIMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application was listed for final hearing before this court on 1st April, 2009, however, on that date none appeared for the applicant. Therefore, this Court directed the Registry to place this matter in next week.

(2.) Today the matter is mentioned as the counsel for the applicant praying final hearing of the matter. Accordingly, matter is taken up for final hearing with the consent of the parties.

(3.) This application takes an exception to the registration of Crime No.293/2000 and proceedings based upon the said crime number.