Sachin Bharat Borule vs The State Of Maharashtra, Thr. Pso ...
2021 Latest Caselaw 16818 Bom

Citation : 2021 Latest Caselaw 16818 Bom
Judgement Date : 3 December, 2021

Bombay High Court

Sachin Bharat Borule vs The State Of Maharashtra, Thr. Pso ... on 3 December, 2021

Bench: M.S. Sonak, Pushpa V. Ganediwala

                                                         1                    6.Cri.APPA No.591.21
                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               NAGPUR BENCH AT NAGPUR


                                CRIMINAL APPLICATION (APPA) NO.591/2021
                                                      IN
                                        CRIMINAL APPEAL NO.423/21
                               Sachin Bharat Borule Vs. The State of Maharashtra
             ----------------------------------------------------------------------------------------------
           Office Notes, Office Memoranda of Coram,                              Court's or Judge's orders
           appearances, Court's orders or directions
           and Registrar's orders
           ----------------------------------------------------------------------------------------------
                             Mr. R. D. Hajare, Advocate (Appointed) for Appellant.
                             Mr. V. A. Thakare, A.P.P. for Respondent/State.


                                           CORAM : M. S. SONAK AND
                                                   PUSHPA V. GANEDIWALA, JJ.

DATE : 03/12/2021.

The application seeking dispensing with the filing of certified copy of judgment dated 04.09.2019 in Sessions Trial No.50/2015 is hereby allowed.

Thus, office objection stands cleared.

The Criminal Application is disposed of.

Pending application(s), if any, stand(s) disposed of.

(PUSHPA V. GANEDIWALA, J.) (M. S. SONAK, J.)

RGurnule Digitally signed byRANJANA MANOJ MANDADE Signing Date:04.12.2021 17:01