Dinesh Chandrakant Sutar vs The State Of Maharashtra
2021 Latest Caselaw 6162 Bom

                                                                    (17)APEAL-656-15.doc




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                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY


                                 CRIMINAL APPELLATE JURISDICTION


                                 CRIMINAL APPEAL NO.656 OF 2015


          Dinesh Chandrakant Sutar                 ]     ..     Appellant
                           vs.
          The State of Maharashtra                 ]     ..     Respondent


          Ms.Payoshi Roy i/b Dr.Yug Mohit Chaudhary, for Appellant.
          Ms.P.P. Shinde, APP for the State.


                                        CORAM : SMT.SADHANA S. JADHAV &
                                                N.R.BORKAR, JJ.

DATE : 6TH APRIL, 2021.

P.C.

This matter pertains to Coordinate bench. Hence, place the

matter before said bench on 19th April, 2021.

[N.R.BORKAR, J] [SMT.SADHANA S. JADHAV, J]

(17)APEAL-656-15.doc

To

The Registrar (Judicial II)

Forwarding herewith unreported Original Judgment in Criminal Appeal

No.1438/2018 a/w 511/2017 (11 Pages)signed by Hon'ble Lordships

alongwith Part I of the matter.

To

The Sheristedar (CR No.10)

Forwarding herewith True Copy of Judgment in Criminal Appeal

No.1438/2018 a/w 511/2017(11 pages).