Ravindra Dashrath Nale vs The State Of Maharashtra
2021 Latest Caselaw 10235 Bom

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION

                                        CRIMINAL APPEAL NO. 304 OF 2020

             Ravindra Dashrath Nale.                                  ...Appellant.
                     Versus
             The State of Maharashtra.                                ..Respondent.

             Mr. S. P. Choudhary for the appellant.
             Ms. Geeta Mulekar, APP for the Respondent-State.

                                                  CORAM : PRASANNA B. VARALE &
                                                          N. R. BORKAR, JJ.

Date : August 3, 2021.

P. C. :

1. Learned counsel Mr. Shashikant Choudhary submitted that

in compliance of the order of this Court dated 19 th June 2021, appeal

memo is filed by him in the office along with the photocopy of judgment

and order of the trial Court. The record and proceeding is already called

for. On preparation of the paper book, the appeal be listed for hearing in

its due course and as per its own turn.

                              [N R. Borkar, J.]                 [Prasanna B. Varale, J.]




             patilsr                                                                       1/ 1

              Digitally signed by
SACHIN        SACHIN
              RAMCHANDRA
RAMCHANDRA    PATIL
PATIL         Date: 2021.08.04
              10:40:38 +0530