Nirupama W/O Rajendra Lad vs State Of Mah. Thr. Ps Dharni ...
2021 Latest Caselaw 10901 Bom

                                            1/1                                  14-APL 570.2021

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

                     CRIMINAL APPLICATION (APL) NO. 570 OF 2021

  ( Sau. Nirupama w/o Rajendra Lad vs. State of Maharashtra and another )

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Office Notes, Office Memorandum of Coram,                         Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. S. V. Sirpurkar, Advocate for applicant. Mr. S. D. Sirpurkar, APP for respondent No.1 State.

CORAM : MANISH PITALE J.

DATED : 11/08/2021

After arguing the application for some time, Mr.S.V.Sirpurkar, learned counsel appearing for applicant submits that he shall circulate relevant judgments in support of the contentions raised in the application.

2. Copies of the relevant judgments may also be supplied to the learned APP and learned counsel for respondent No.2.

3. List for further consideration on 13th August, 2021.

JUDGE KOLHE/P.A.