Kiran Chandrakant Ovhal vs The State Of Maharashtra And Anr
2021 Latest Caselaw 17046 Bom

                                                                                         1-apeal-123-2020


                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION

                                                      CRIMINAL APPEAL NO.123 OF 2020

                                Kiran Chandrakant Ovhal                    ..Appellant
                                     Vs.
                                The State of Maharashtra & Anr.            ..Respondents
                                                               ----
                                Dr.Uday Warunjikar a/w Mr.Pankaj D. Purway for the Appellant.

NILAM     Digitally signed by
          NILAM SANTOSH         Mr.Y.Y. Dabke, APP, for the Respondent-State.
SANTOSH   KAMBLE
          Date: 2021.12.07
KAMBLE    15:54:53 +0530

                                Mr.Tejesh Dande a/w Mr.Bharat Gadhavi, Mr.Vishal Navale,
                                Mr.Aniket Aghade, Mr.Trushna Shah and Mr.Chinmay Deshpande
                                i/b Tejesh Dande & Associates for Respondent No.2.
                                                                ----
                                                            CORAM : C.V. BHADANG, J.

                                                                 DATE    : 7 DECEMBER 2021

                                P.C.


                                .               The compilation of the judgments furnished by the

learned counsel for the Respondent No.2 is taken on record. Reserved for judgment.

2. Liberty to the learned counsel for the Appellant to produce the compilation of judgments, if any, by tomorrow.

C.V. BHADANG, J.

                                        N.S. Kamble                                          page 1 of 1