Citation : 2018 Latest Caselaw 1226 Bom
Judgement Date : 23 October, 2018
1 revn152.12
IN THE HIGH COURT OF JUDICATURE AT BOMBAY NAGPUR BENCH : NAGPUR
CRIMINAL REVISION APPLICATION No. 152/2012
Afsara Bano Mohd. Ashraf Kariya and another V/s The State of Maha. thr.PSO PS Nagbhid, Dist. Chandrapur and another.
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CORAM : M.G. Giratkar, J DATE : 23.10.2018.
Since last several dates, the parties are absent. It appears from some orders of this Court dated 17/06/2014, 02/07/2014, 19/01/2015, 09/02/2015, 14/06/2018 and 20/06/2018. The matter must have been settled between the parties. Therefore, both the parties are not appearing before this Court.
Hence, the Criminal Revision Application is dismissed.
JUDGE rkn
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