Sandip Sahadev Kamble vs The State Of Maharashtra And Anr
2021 Latest Caselaw 10236 Bom

Sherla V.


                                                                                 55_wp.2240.2021.doc
              Digitally signed by
              VISHWANATH
VISHWANATH    SATYANARAYANA
SATYANARAYANA SHERLA
SHERLA
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              Date: 2021.08.03
              17:25:29 +0530                   CRIMINAL APPELLATE SIDE
                                         CRIMINAL WRIT PETITION NO.2240 OF 2021

                           Sandip Sahadev Kamble                                   ... Petitioner
                                         Vs.
                           State of Maharashtra & another                      ... Respondents


                          Mr.D.G. Khamkar for the Petitioner
                          Ms.Sangeeta Shinde, APP, for Respondent - State


                                                      CORAM: S.S. SHINDE &
                                                             N.J. JAMADAR, JJ.

DATED: AUGUST 3, 2021

P.C.:

1. Learned Counsel appearing for the petitioner prays for one

week's time so as to enable him to place on record certain

additional documents as also the judgment of the High Court

wherein the judgement of the Sessions Court, Sewree, Mumbai,

was assailed by which the petitioner has been convicted for life.

2. S.O. to Thursday, the 12th August, 2021. In case the

copies of the judgement of the High Court and additional

documents, as aforesaid, are filed, Registry to accept the same.

                                    (N.J. JAMADAR, J.)                       (S.S. SHINDE, J.)