Manoj Gokulchand Seksaria vs The State Of Maharashtra
2021 Latest Caselaw 17048 Bom

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

              CR. WRIT PETITION NO. 245 OF 2020

 Manoj Gokulchand Seksaria                               ....PETITIONER
             V/S
 The State Of Maharashtra                              ....RESPONDENT

WITH CR. WRIT PETITION NO. 730 OF 2020

Manojdev Gokulchand Seksaria ....PETITIONER V/S The State Of Maharashtra ....RESPONDENT

Mr. Shyam Diwani a/w Mr. Chirag i/b Sneha G. Sanap for Petitioner in both WPs Mrs. M.M.Deshmukh APP for Respondent State Ms. AMEETA KUTTIKRISHNAN for Respondent No.2

CORAM : HON'BLE SHRI JUSTICE VIRENDRASINGH GYANSINGH BISHT J DATE : 7th December, 2021 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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