Trilokrao Shravanlal Ramtekkar vs Dyaneshwar Vittal Thonge And Anr
2021 Latest Caselaw 11280 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION

                          CRIMINAL APPEAL NO.366 OF 2013

    Trilokrao Shravanlal Ramtekkar                        .... Appellant

                     versus

    Dnyaneshwar Vitthal Thonge & Anr.                     .... Respondents

                                        .......

    •       Mr.Sagar A. Joshi, Advocate for Appellant.
    •       Ms.Madhavi Ayyappam i/b. Talekar & Associates, Respondent
             No.1.
    •       Smt. A.A.Takalkar, APP for the State.

                                  CORAM     : SARANG V. KOTWAL, J.

                                  DATE      : 18th AUGUST, 2021

    P.C. :

1. Heard learned counsel for the parties.

2. Learned counsel for the Appellant fairly submits that

the view of the judgment of Hon'ble Supreme Court in the case

of Mallikarjun Kodagali (Dead) represented through Legal

Representatives Vs State of Karnataka & Ors., as reported in

(2019) 2 SCC 752, he does not press this Appeal.

Nesarikar





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3. The Appeal, preferred by the Appellant i.e. father of

the deceased bearing No.366 of 2013, is disposed of as

withdrawn. However, learned counsel for the Appellant is

permitted to assist the learned APP, in the Appeal filed by the

State of Maharashtra.

(SARANG V. KOTWAL, J.)