Ananta S/O. Uttamrao Nagargoje vs State Of Maharashtra, Thr. P.S.O, ...
2021 Latest Caselaw 10248 Bom

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                                                                0308apl854 of 2018.odt

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 NAGPUR BENCH, NAGPUR

               Criminal Application (APL) No.854 of 2018
                       Ananta s/o Uttamrao Nagargoje
                                   Versus
State of Maharashtra, through PSO, PS Mahagaon, Dist. Yavatmal and others


Office Notes, Memoranda of Coram,
appearances, Court's orders or directions Court's or Judge's orders
and Registrar's order
         Shri R.R. Dawda, Advocate for Applicant.
         Shri S.M. Ghodeswar, Additional Public Prosecutor                                    for
         Non-Applicant No.1/ State.

                     CORAM : V.M. DESHPANDE &
                             AMIT B. BORKAR, JJ.

DATE : 3rd AUGUST, 2021

1. Shri R.R. Dawda, learned counsel for the applicant, submits that the issue involved in this application is no more res integra in view of the judgment delivered by the Co-ordinate Bench of this Court at Aurangabad. He has furnished the photocopy of the said judgment to Shri S.M. Ghodeswar, learned Additional Public Prosecutor for the non-applicant No.1/ State in the Court.

2. Shri Ghodeswar, learned Additional Public Prosecutor, submits that the time may be granted to him to go through the said judgment for appreciating the contentions of the learned counsel for the applicant.

0308apl854 of 2018.odt

3. Put up this matter on 12-8-2021.

(AMIT B. BORKAR, J.) (V.M. DESHPANDE, J.) Lanjewar