Sagar Sudhir Sanas vs The State Of Maharashtra
2021 Latest Caselaw 11187 Bom

                                                                                14-revn.38.2021.doc


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE JURISDICTION

                         CRIMINAL REVISION APPLICATION NO. 38 OF 2021

                Sagar Sudhir Sanas                                   ...Applicant
                    Versus
                The State of Maharashtra                             ...Respondent
                Mr. Jagdish Choudhary i/b M/s. Raj Legal, for the Applicant.

                Mr. A. R. Patil, A.P.P for the Respondent - State.


                                                CORAM : REVATI MOHITE DERE, J.

DATE : 17th AUGUST, 2021

P.C. :

1. Learned Counsel for the applicant has tendered a compilation

of judgments. The same is taken on record and a copy thereof is served on

the learned APP.

2. Learned A.P.P. seeks time to go through the same.

3. At his request, stand over to 7th September 2021.

REVATI MOHITE DERE, J.

N. S. Chitnis                                                                                       1/1