Mr. Vishal @ Dadu S/O Madanlal ... vs State Of Maharashtra, Through Its ...
2016 Latest Caselaw 3802 Bom

Citation : 2016 Latest Caselaw 3802 Bom
Judgement Date : 13 July, 2016

Bombay High Court

Mr. Vishal @ Dadu S/O Madanlal ... vs State Of Maharashtra, Through Its ... on 13 July, 2016

Bench: N.W. Sambre

                                                                                                      1                                                  apeal590-13

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




                                                                                                                                                                             
                                                             Criminal Appeal No.590  of 2013
                                                  Vishal @ Dadu Madanlal Ramteke and another.




                                                                                                                                  
                                                                       ..VS..   
                                              The State of Mah. through P.S.O. P.S. Sonegaon, Nagpur.

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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 : 13 ig th JULY, 2016.

Heard Mr. M.J. Khan, the learned Assistant Public

Prosecutor for some.

The learned counsel for the appellant Shri Akash Chopde states that his senior Mr. M.M. Pimpalgaonkar is not available for two weeks.

At the request of learned counsel for the

appellant, stand over to 27th July, 2016, as a last chance.

JUDGE Hirekhan