Sahebrao Kaluram Bhintade vs The State Of Maharashtra
2021 Latest Caselaw 11957 Bom

Citation : 2021 Latest Caselaw 11957 Bom
Judgement Date : 26 August, 2021

Bombay High Court

Sahebrao Kaluram Bhintade vs The State Of Maharashtra on 26 August, 2021

Bench: S.S. Shinde, N. J. Jamadar

            Digitally signed
LAXMIKANT   by LAXMIKANT
            GOPAL
GOPAL       CHANDAN
CHANDAN     Date: 2021.08.26                                            (11) cri.wp-2501.21.odt
            15:23:31 +0530




                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                               CRIMINAL WRIT PETITION NO.2501 OF 2021

            Sahebrao Kaluram Bhintade                  : Petitioner.
                  Versus
            The State of Maharashtra & ors.            : Respondents.

Ms. Madhavi Ayyappan i/by Talekar and Associates for the Petitioner. Smt. A. S. Pai, PP for the Respondents/State.

                                      CORAM :     S. S. SHINDE,
                                                  N. J. JAMADAR, JJ

                                      DATE    :   26th August 2021

            P.C.



            1             Heard. Reserved for orders/judgment.



            [N. J. JAMADAR, J]                                         [S. S. SHINDE , J]




            lgc                                                                             1 of 1

Download the LatestLaws.com Mobile App