Madan Laxman Kongil vs The State Of Maharashtra
2021 Latest Caselaw 10243 Bom

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION

                                        CRIMINAL APPEAL NO. 293 OF 2020

             Madan Laxman Kongil.                                    ...Appellant.
                     Versus
             The State of Maharashtra.                               ..Respondent.

             Mr. S. P. Choudhary i/b Mr. Mahesh H. Chandanshiv 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. Mr. Shashikant Choudhary holding for Mr. Chandanshiv

submitted that in compliance of the order of this Court dated 19 th June

2021, appeal memo is filed 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.]




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