Rajan Ayyar Shettiyar vs The State Of Maharashtra
2021 Latest Caselaw 10564 Bom

                                                                               1-Apeal-145-2000.doc




                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

                                       CRIMINAL APPEAL NO.145 OF 2000

                        Rajan Ayyar Shettiyar                              ... Appellant

                              Versus

                        The State Of Maharashtra                           ... Respondents

                                                        .....
                        Ms. Sumedha S. Kokate, amicus curiae for the Appellant.
                        Mr. R. M. Pethe, APP for the Respondent - State.
                                                        .....

                                                 CORAM       :     PRAKASH D. NAIK, J.

DATE : 6th AUGUST, 2021

PER COURT:

1. Not on board. Taken Board.

2. Appeal was partly heard Yesterday and directed to be listed

today for the hearing. However, not listed on board. Hence, the

appeal is taken up for hearing on today's board.

3. Heard both sides. Judgment reserved.

(PRAKASH D. NAIK, J.)

Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR Date:

JAMADAR    2021.08.07
           13:01:01
           +0530




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