Sau. Prajakta W/O Tushar Wankhede ... vs The State Of Maharashtra, Through ...
2016 Latest Caselaw 3388 Bom

276apl908.15                                                                                                         1/1


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




                                                                                                               
                           Criminal Application (APL) No.908 of 2015 




                                                                                      
                   (Sau. Prajakta w/o. Tushar Wankhede 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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                                                  Mr.S.D.Chande, Adv. for the applicants.
                                                  Mrs.M.N.Hiwase, A.P.P. for respondent no.1/State.




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

DATE : 27.6.2016.

In spite of she being duly served, none appears

for respondent no.2.

Hence, Rule.

By way of interim order, it is directed that no coercive steps be taken against the applicants.

                                                                  JUDGE                           JUDGE





                                 *jaiswal