Rajesh S/O Omprakash Rathor And ... vs The State Of Maharashtra, Through ...
2016 Latest Caselaw 5911 Bom

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




                                                                      
                  Criminal Application [APL] No.140 of 2016
      [Rajesh Omprakash Rathor & others Vs. State of Mah. & another]

    Office Notes, Office Memoranda of




                                                                     
    Coram, appearances, Court's orders                      Court's or Judge's orders
    or directions and Registrar's orders.

                                     Mr. M.S. Wakil, Adv., for the Applicants.
                                     Mr. N.R. Rode, APP for respondent no.1.




                                                       
                                                                     ----
                                       ig      CORAM        :     B. P. DHARMADHIKARI
                                                                  AND
                                                                  A.S. CHANDURKAR, JJ.

DATE : 07th October, 2016

Heard.

Rule. Hearing is expedited.

Interim orders to continue.

Learned APP Mr. N.R. Rode waives notice for respondent no.1.

                                            Judge                                               Judge





                                     |hedau|


                                        CERTIFICATE

I certify that this Judgment/Order uploaded is a true and correct copy of

original signed Judgment/Order.

Uploaded by : R.B. Hedau, Uploaded on : 10th Oct., 2016 Pvt. Secretary.

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