Uddhav S/O Maroti Bhandekar vs State Of Maharashtra, Thr. Pso., ...
2021 Latest Caselaw 6871 Bom

                                               1                             9.apeal.176.2021.odt

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   BENCH AT NAGPUR

                       CRIMINAL APPEAL (APEAL) NO. 176 OF 2021
    (UDDHAV S/O. MAROTI BHANDEKAR...VS.. STATE OF MAH.THR.PSO PS ARMORI, DISTT.
                              GADCHIROLI & ANR.)

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Office Notes, Office Memoranda of Coram,                                 Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                            Shri A. C. Jaltare, Advocate for Appellant
                            Ms Mayuri Deshmukh, A.P.P. for respondent

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

DATED : APRIL 29, 2021.

Heard.

ADMIT.

Call R & P.

Ms Mayuri Deshmukh, learned APP waives notice for the respondent.

Criminal Application No. 275 of 2021 Issue notice to the non-applicant/respondent returnable on 15th June 2021.

Ms Mayuri Deshmukh, learned APP waives notice for the non-applicant/respondent.

Criminal Application No. 278 of 2021 For the reasons stated in the application, the applicant is permitted to file certified copy of Judgment dated 11.02.2021, till 15th of June 2021.

The Criminal Application is disposed of, accordingly.

(AMIT B. BORKAR, J) ( Z.A.HAQ, J.)

Namrata