Prakash Bhimashankar Bagle vs The State Of Maharashtra
2021 Latest Caselaw 16666 Bom

                                                          914-ia-2686-2021.doc




           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION

                    CRIMINAL APPEAL NO.514 OF 2015
                                WITH
                 INTERIM APPLICATION NO.2686 OF 2021

Prakash Bhimashankar Bagale                         ...Appellant
           vs.
The State of Maharashtra                            ...Respondent

Mr. Makarand Kale i/b. Mr. Ramakant Patil, Mr. Samadhan
Kashid and Mr. Sangita Jangale, for the Appellant.
Mr. S.S. Hulke, APP for the Respondent-State.

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

DATE : DECEMBER 01, 2021

P.C.:

. Heard the learned counsel for the appellant and the learned

APP for the State.

2. Reserved for judgment.

             (N. J. JAMADAR, J.)               (S. S. SHINDE, J.)




Vishal Parekar                                                           1/1