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Harjindar Singh S/O Harbans Singh ... vs State Of Maharashtra, Thr. P.S.O. ...
2016 Latest Caselaw 3390 Bom

Citation : 2016 Latest Caselaw 3390 Bom
Judgement Date : 27 June, 2016

Bombay High Court
Harjindar Singh S/O Harbans Singh ... vs State Of Maharashtra, Thr. P.S.O. ... on 27 June, 2016
Bench: B.R. Gavai
276apl372.16                                                                                                         1/1


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




                                                                                                               
                           Criminal Application (APL) No.372 of 2016 




                                                                                      
                     (Harjindar Singth s/o. Harbans Singh Sokhi .vs. State and anr.)

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




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

                                                  Mr.A.S.Dhore, Adv. for the applicant.




                                                                     
                                                  CORAM :   B.R.GAVAI &
                                                                         V.M.DESHPANDE, JJ. 
                                                igDATE             :   27.6.2016.
                                              
                                                  Heard.

Issue notice returnable on 18.7.2016.

Mrs.M.N.Hiwase, learned A.P.P. waives service

on behalf of respondent no.1.

By way of ad interim order, it is directed that no charge sheet in the matter be filed until further orders.

                                                                  JUDGE                           JUDGE





                                 *jaiswal





 

 
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