Kaniram Dayaram Nannaware And ... vs State Of Mah., Thr. Shri P.D. ...
2021 Latest Caselaw 16932 Bom

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

                   CRIMINAL REVISION APPLICATION NO. 23 OF 2020
                             KANIRAM DAYARAM NANNAWARE
                                         VERSUS
              STATE OF MAH., THRU. ASST. CONSERVETOR OF FOREST , NAGPUR
                                          WITH
                  CRIMINAL REVISION APPLICATION NO. 302 OF 2019
                          BJP;ASOMGJ S/o HIRASINGH BAWARI
                                         VERSUS
              STATE OF MAH., THRU. ASST. CONSERVETOR OF FOREST , NAGPUR
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Mr. Saurabh Singh, Advocate for the applicants.
                          Mrs. M .H. Deshmukh, A. P. P. for the non-applicant /State.

                                  CORAM : V. M. DESHPANDE, J.

DATE : DECEMBER 06, 2021.

1. Heard Mr. Saurabh Singh, learned counsel for the applicants and Mrs. M. H. Deshmukh, learned Additional Public Prosecutor for the State.

2. The applicants in Revn. Application No. 23/2020 are already released on bail by this Court (Coram : Manish Pitale, J.) on 08.09.2020, whereas applicant in Revn. Application No. 302/2019 is already released on bail by this Court (Coram : Mrs. Swapna Joshi, J.) on 18.12.2019. Their substantive jail sentences are also suspended.

3. After having gone through the impugned judgment, I am of the view that the case of the prosecution needs to be examined afresh.

4. Hence, RULE.

5. Call for the record and proceedings.

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6. Mrs. M. H. Deshmukh, learned Additional Public Prosecutor waives service on behalf of the non-applicant/ State.

JUDGE Diwale

Digitally signed byPARAG PRABHAKARRAO DIWALE Signing Date:06.12.2021 17:17