Omprakash @ Munna Nanku Yadav vs State Ofmha. Thr. Pso Ps Dhantoli ...
2021 Latest Caselaw 17098 Bom

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

                               CRIMINAL APPEAL NO. 485 OF 2021
                            OMPRAKASH @ MUNNA NANKU YADAV
                                          VERSUS
                     STATE OF MAH., THRU. P.S.O., P.S., DHANTOLI, 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. Atharv Manohar, Advocate for the appellant.
                          Mr. V. A. Thakare, A.P. P. for respondent/State.

                                  CORAM : V. M. DESHPANDE, J.

DATE : DECEMBER 08, 2021.

1. Heard Mr. Atharv Manohar, learned counsel for the appellant.

2. Present appeal is filed challenging the judgment and order of conviction dated 14.09.2021 in Sessions Case No. 117/2019 by which the appellant is convicted and he is directed to pay a fine of Rs.10,000/- and in default to suffer simple imprisonment for one month for the offence punishable under Section 353 of the Indian Penal Code.

3. ADMIT.

4. Call record and proceedings.

5. The statement made by the learned counsel for the appellant that the appellant has already deposited fine amount of Rs.10,000/- is accepted. He has tendered a copy of the receipt for my perusal. The learned counsel for the appellant shall place the copy of the receipt on record within a period of one week from today.

                                                                             JUDGE
        Diwale





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