Kushalkumar S/O Ramavatar Sharma ... vs The State Of Maharashtra, Through ...
2016 Latest Caselaw 3383 Bom

276apl769.15                                                                                                         1/1


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




                                                                                                               
                           Criminal Application (APL) No.769 of 2015 




                                                                                      
                   (Kushalkumar s/o. Ramavatar Sharma and Ors. vs. State and anr.)

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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                       Court's or Judge's Orders
or directions and Registrar's orders.




                                                                                     
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                                                  Mrs.Geeta Tiwari, A.P.P. for respondent no.1/State.




                                                                     
                                                  CORAM :   B.R.GAVAI &
                                                ig                       V.M.DESHPANDE, JJ. 

DATE : 27.6.2016.

Perusal of the record reveals that Mr.C.N.Wankhede, learned Counsel who appears on behalf

of the applicants, is consistently absent. However, Ms

Jayshree Junghare holding for Mr.C.N.Wankhade, learned Counsel seeks one weeks' time by way of last chance.

In the circumstances, the matter is adjourned to 11.7.2016.

It is made clear that if the Counsel for the applicants does not appear in the matter on the next date,

we will dispose of the Criminal Application on its own merits.

                                                                  JUDGE                           JUDGE



                                 *jaiswal