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Shivaji Dattatraya Davbhat vs The State Of Maharashtra
2021 Latest Caselaw 16963 Bom

Citation : 2021 Latest Caselaw 16963 Bom
Judgement Date : 6 December, 2021

Bombay High Court

Shivaji Dattatraya Davbhat vs The State Of Maharashtra on 6 December, 2021

Bench: Virendrasingh Gyansingh Bisht

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     APPELLATE SIDE CRIMINAL JURISDICTION

             CR. WRIT PETITION NO. 1921 OF 2021

 Shivaji Dattatraya Davbhat                              ....PETITIONER
              V/S
 The State Of Maharashtra                              ....RESPONDENT

Mr. Shyam Dewani a/w Mr. Pravin Bhoi i/bMs. Sneha G. Sanap for Petitioner Mr. H.J.Dedhia APP for Respondent State

CORAM : HON'BLE SHRI JUSTICE VIRENDRASINGH GYANSINGH BISHT J DATE : 6th December, 2021 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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Shivaji Dattatraya Davbhat vs The State Of Maharashtra
2021 Latest Caselaw 16963 Bom

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Shivaji Dattatraya Davbhat vs The State Of Maharashtra2021 Latest Caselaw 16963 Bom

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Shivaji Dattatraya Davbhat vs The State Of Maharashtra
2021 Latest Caselaw 16963 Bom