Lalit Vilasrao Thakare (In Jail) vs State Of Maharashtra Thr. Police ...
2017 Latest Caselaw 2235 Bom

                                                 1                           apeal206.17.odt


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

                     CRIMINAL APPEAL NO.206/2017
Lalit Vilasrao Thakare (In Jail) ..vs.. The State of Maharashtra, thr. PSO P.S.
                             Nandgaon, Nagpur
 _______________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions              Court's or Judge's orders.
and Registrar's Orders.


                       Mr. Bhandarkar, Advocate for appellant.
                       Mr. Doifode, APP for respondent.

                        CORAM :   B. P. DHARMADHIKARI AND
                                    V.M. DESHPANDE, JJ.

DATED :

MAY 4, 2017

Heard. ADMIT.

Learned A.P.P. waives notice for the respondent.

CRIMINAL APPLICATION NO.321/2017 As the appeal is admitted and the paper book would be prepared in due course of time, the application is allowed and disposed of.

                                                     JUDGE                      JUDGE


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