Jagdish S/O Topandas Krishnani ... vs State Of Maharashtra, Through ...
2016 Latest Caselaw 3384 Bom

276apl811.15                                                                                                         1/1


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




                                                                                                               
                           Criminal Application (APL) No.811 of 2015 




                                                                                      
                      (Jagdish s/o. Topandas Krishnani and anr. vs. State and Ors.)

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




                                                                                     
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-

                                                  Mr.Harish Dangre, Adv. for the applicants.
                                                  Mr.S.M.Ukey, A.P.P. for respondent/State.




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

DATE : 27.6.2016.

In spite of they being duly served, none appears

for respondent nos. 2 and 3.

Hence, Rule.

Upon hearing the parties, the interim relief granted earlier shall stand confirmed.

                                                                  JUDGE                           JUDGE





                                 *jaiswal