YASMIN M.Y. VALIBHOY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. By consent, all the Writ Petitions are heard finally and decided at the stage of admission, as the issue involved in all these Petitions is one and the same. Parties are addressed by their names to avoid confusion, as all petitions filed by the parties are decided together by this common order.

(2.) Writ Petition No. 3423 of 2015 is filed by the petitioner -Yasmin M.Y.Valibhoy, who was accused in Crime No. 277 of 2012 registered on 22.11.2012 with Gamdevi Police Station by Sheetal Mafatlal. By this Petition, the petitioner prays that the order dated 17.08.2015 passed by the learned Additional Sessions Judge, Greater Bombay, rejecting her prayer of intervention in Criminal Misc. Application No. 1838 of 2015 in Criminal Revision Application No. 802 of 2015 filed by Sheetal Atulya Mafatlal be quashed and set aside.

(3.) Writ Petition No. 3726 of 2015 is filed by the petitioner-Yasmin M.Y.Valibhoy. By this petition, the petitioner prays that the order dated 04.09.2015 passed by the learned Additional Sessions Judge, Gr. Bombay where Criminal Revision Application No. 802 of 2015 filed by the original complainant- Sheetal Atulya Mafatlal was allowed and the order of the learned Metropolitan Magistrate, 40th Court, granting 'B' summary though was confirmed, the order of prosecution was set aside be quashed and set aside.