Saket Vikas Panase (Panse) vs The State Of Maharashtra
2021 Latest Caselaw 11079 Bom

         Digitally
         signed by
         DINESH
                                                                       1-apeal-1108-12.doc
DINESH   SADANAND
SADANAND SHERLA
SHERLA   Date:
         2021.08.13
         17:14:23
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         +0500
                                   CRIMINAL APPELLATE JURISDICTION
                                       APPEAL NO. 1108 OF 2012
                                                WITH
                                 CRIMINAL APPLICATION NO. 949 OF 2019

                      Saket V. Panase (Panse)                  ... Appellant/Applicant.
                           V/s.
                      The State of Maharashtra and anr.        ... Respondents.

                                              ----------------
                      Dr. Yug Mohit Chaudhry a/w. Mr. Dasharth Gaikwad for the
                      Appellant/Applicant.
                      Ms S.V. Sonawane, APP for the Respondent No.1 - State.
                      Mr. A.S. Khandeparkar a/w. Mr. Rajdeep D. Gude, Mr. Rohit P.
                      Mahadik and Ms Apoorva Khandeparkar i/b M/s. Khandeparkar
                      and Associates for Respondent No.2.
                                              ----------------
                                CORAM      :     PRASANNA B. VARALE &
                                                 N.R. BORKAR, JJ.

                                 DATE      :     13.8.2021.
                                                 (Through V.C.)

                      P.C.

                      1]       Heard learned counsel for the respective parties.



                      2]      Closed for judgment.




                             (N.R. BORKAR, J.)       (PRASANNA B. VARALE, J.)




                      Dinesh Sherla                                                          1/1