Sunil S/O Uttam Barsagade (In ... vs State Of Maharashtra, Thr. Pso Ps ...
2021 Latest Caselaw 6623 Bom

apeal177.21                                                                                                 1
                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH : NAGPUR


                                CRIMINAL APPEAL NO. 177/2021
                                            Sunil U. Barsagade
                                                ...VERSUS...
                                                   State
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Office Notes, Office Memoranda of Coram,                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                              Shri A.C. Jaltare, Advocate for the appellant
                              Ms. M. Deshmukh, APP for the respondent

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                              CORAM : Z.A.HAQ & AMIT B. BORKAR, JJ.

APRIL 22, 2021

Heard.

ADMIT.

Ms. M. Deshmukh, APP waives notice for the respondent.

Call R. & P.

CRIMINAL APPLICATION (APPA) NO. 276/2021

Issue notice to the non-applicant, returnable on 22/06/2021.

Ms. M. Deshmukh, APP waives notice for the non-applicant.

ANSARI

CRIMINAL APPLICATION (APPA) NO. 277/2021

For the reasons stated in the application, the applicant is granted time till 22/06/2021 to file the certified copy of judgment dated 10/03/2021.

The criminal application is allowed accordingly.

                                        (JUDGE)                            (JUDGE)




ANSARI