The State Of ... vs Shri Narayan Shamrao Jadhao And ...
2016 Latest Caselaw 3714 Bom

Citation : 2016 Latest Caselaw 3714 Bom
Judgement Date : 11 July, 2016

Bombay High Court

The State Of ... vs Shri Narayan Shamrao Jadhao And ... on 11 July, 2016

Bench: N.W. Sambre

                                                                                                      1                                                  apeal168-04

                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     NAGPUR BENCH : NAGPUR




                                                                                                                                                                             
                                                             Criminal Appeal No. 168 of 2004




                                                                                                                                  
                          The State of Mah. Through Shrinivas Raghoji Ahire, Food Inspector, Buldhana.
                                                            ..VS..   
                                          Shir Narayan Shamrao Jadhao and another.

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    Office Notes, Office Memoranda of Coram,                                                                                          Court's or Judge's orders
    appearances, Court's orders of directions
    and Registrar's orders
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                                                                      CORAM :  N.W. SAMBRE, J.

DATED : 11th July, 2016

The bailable warrant is already executed against

the respondents. None appears for the respondents inspite of the same.

In view thereof, issue non-bailable warrant

against the respondents, returnable on 8th August, 2016.

If the non-bailable warrant is not executed the Station In-charge shall file his explanation for non- compliance.

JUDGE

Hirekhan