Bombay High Court
Anil Mahadeo Kudmethe vs State Of Mah. Thr. Pso Ps Wani ... on 16 February, 2021
Bench: Z.A. Haq, Amit B. Borkar
1 17.Cri.APPA No.108.21
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CRIMINAL APPLICATION (APPA) NO.108/2021
IN
CRIMINAL APPEAL NO.90/2021
Anil Mahadeo Kudmethe Vs. The State of Maharashtra.
----------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
----------------------------------------------------------------------------------------------
Ms. Smita P. Deshpande (Appointed), Advocate for Applicant/Appellant.
Shri S. P. Deshpande, A.P.P. for Non-applicant/Respondent.
CORAM : Z. A. HAQ AND
AMIT B. BORKAR, JJ.
DATE : 16/02/2021.
1. The impugned judgment is dated 08.07.2020. In
view of order of the Hon'ble Supreme Court in Suo Motu Writ Petition (Civil) No.3/2020, dated 23.03.2013, there is no delay in filing present appeal.
2. The criminal application is therefore, disposed of accordingly.
Criminal Appeal No.90/2021.
1. Heard
2. Admit.
3. Call R and P.
JUDGE JUDGE
RGurnule
::: Uploaded on - 16/02/2021 ::: Downloaded on - 17/02/2021 00:28:02 :::