Rohan Sunil Abbott vs The State Of Maharashtra
2021 Latest Caselaw 6077 Bom

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                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                           CRIMINAL APPELLATE JURISDICTION

               CRIMINAL WRIT PETITION (STAMP) NO. 6278 OF 2021

Rohan Sunil Abbott                                        ....Petitioner.

                   Vs.

The State Of Maharashtra                                  ....Respondent.

Mr. A.H. Ponda, Senior Advocate a/w Mr. Vaibhav Sugdare i/by Aniesh
Jadhav for the Petitioner.
Mr. S.S. Hulke, APP for the Respondent-State.
Mr. Manish Majrekar for the Victim.

                                             CORAM : A. S. GADKARI, J.

DATE : 5th APRIL, 2021.

P.C.:-

Learned Senior Counsel for the Petitioner seeks time to produce

compilation of Judgments.

At his request, stand over to 15th April, 2021, at 2.30 p.m..

Till the next date, impugned Order dated 26 th March, 2021 is

stayed.

(A.S. GADKARI, J.)