Manik Maharaj @ Manik Kasandas ... vs State Of Mah., Thr. Pso Ps Tq ...
2021 Latest Caselaw 16933 Bom

                                                     1                                   061221revn222.19.odt


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

                             CRIMINAL REVISION APPLICATION NO. 222 OF 2019
                                  MANIK MAHARAJ @ MANIK KASANDAS JADHAV
                                                     VERSUS
                            STATE OF MAH., THRU. P.S.O., P.LS., BARSHITAKLI, DIST. AKOLA
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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. Anil S. Mardikar, Senior Advocate with Mr. Nikhil R. Tekade,
                                     Advocate for the applicant
                                     Mr. S. M. Ghodeswar, A. P. P. for the non-applicant /State.

                                             CORAM : V. M. DESHPANDE, J.

DATE : DECEMBER 06, 2021.

1. Heard Mr. Anil S. Mardikar, learned Senior Advocate for the applicant and Mr. S. M. Ghodeswar, learned Additional Public Prosecutor for the State.

2. The applicant is already released on bail by this Court (Coram : Mrts. Swapna Joshi, J.) on 17.09.2019. With the assistance of the learned Senior Advocate for the applicant, I have gone through the impugned judgment. I am of the view that re-look is necessary to the impugned judgment.

3. Hence, RULE.

4. Call for the record and proceedings.

5. Mr. S. M. Ghodeswar, learned Additional Public Prosecutor waives service for the State.

JUDGE Diwale

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