Rajesh Lalchand Mourya vs The State Of Maharashtra
2021 Latest Caselaw 16663 Bom

                      P.H. Jayani                                     10 IA1513.2020.doc



                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION

                                       INTERIM APPLICATION NO. 1513 OF 2020
                                                        IN
                                         CRIMINAL APPEAL NO. 1390 OF 2019

                      Rajesh Lalchand Mourya                       .... Applicant
                                 v/s.
                      The State of Maharashtra                     .... Respondent

                      Mr. Feroz A. Shaikh for the Applicant.
                      Mr. P.H. Gaikwad, APP for the State.


                                              CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 01st DECEMBER, 2021.

P. C. :-

. Connected Appeal arising from the same judgment is listed on

14/12/2021. Hence, this Appeal be tagged and listed along with

Criminal Appeal No.700/2019.

2. Stand over to 14/12/2021.

PREETI H JAYANI Digitally signed by (SMT. ANUJA PRABHUDESSAI, J.) PREETI H JAYANI Date: 2021.12.02 11:06:50 +0530