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Gujjar Chinayya Rajmouli vs The State Of Maharashtra
2021 Latest Caselaw 10883 Bom

Citation : 2021 Latest Caselaw 10883 Bom
Judgement Date : 11 August, 2021

Bombay High Court
Gujjar Chinayya Rajmouli vs The State Of Maharashtra on 11 August, 2021
Bench: Prakash Deu Naik
                                                                            32-Apeal-369-1998.doc




                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

                                       CRIMINAL APPEAL NO.369 OF 1998

                        Gujjar Chinayya Rajmouli                         ... Appellant

                              Versus

                        The State of Maharashtra                         ... Respondent

                                                        .....
                        Mr. Niranjan Mundargi a/w Mr. Jayant Bardeskar, Advocate for the
                        Appellant.
                        Mr. R. M. Pethe, APP for the Respondent - State.
                                                        .....

                                               CORAM        :    PRAKASH D. NAIK, J.

DATE : 11th AUGUST, 2021.

PER COURT:

. Heard both sides. Reserved for Judgment.

(PRAKASH D. NAIK, J.)

Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR JAMADAR Date:

2021.08.13 11:42:54 +0530

SLJ 1 of 1

 
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