Dnyaneshwar Ramesh Ghule vs The State Of Maharashtra, Thr. ...
2021 Latest Caselaw 16661 Bom

                                         1                                     29 apeal 346.2021.2021

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

                            CRIMINAL APPEAL NO. 346 OF 2021

                                     Dnyaneshwar Ramesh Ghule
                                                 ..vs..
                                   State of Maharashtra, thr. P.S.O.

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Office Notes, Office Memoranda of Coram,                                    Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                Shri Sayyed Nasiruddin M. Kazi, Advocate for appellant
                                (appointed).
                                Shri I.J. Damle, A.P.P. for respondent/State.

                                             CORAM : VINAY JOSHI, J.

DATED : 01/12/2021 Heard.

2. Application for seeking suspension of sentence, is for consideration.

3. Learned Counsel for the appellant (appointed) has submitted that from Legal Aid Office he has only received a copy of impugned judgment, but he do not have copies of deposition.

4. The Office is directed to supply photo copies of deposition recorded in the Trial Court. The compliance be made within one week. Stand over to 18.12.2021.

JUDGE Trupti