Suresh @ Tatya Parshuram Powar vs The State Of Maharashtra
2021 Latest Caselaw 17128 Bom

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

                    CR. APPEAL NO. 533 OF 2012

 Suresh @ Tatya Parshuram Powar                ....APPELLANT
             V/S
 The State Of Maharashtra And Anr            ....RESPONDENT

WITH CR. APPLICATION IN APPEAL NO. 1244 OF 2012 In Cr. Appeal 533 OF 2012

Suresh @ Tatya Parshuram Powar ....APPELLANT V/S The State Of Maharashtra ....RESPONDENT

WITH CR. APPEAL NO. 556 OF 2012

Vishwanath Ramesh Shetti ....APPELLANT V/S The State Of Maharashtra ....RESPONDENT

WITH CR. APPEAL NO. 672 OF 2012

The State Of Maharashtra ....APPELLANT V/S Suresh @ Tatya Parshram Powar And Ors ....RESPONDENT

Mr S A Ingawale, Adv for Appellnt in Apeal/533/2012 Mr Omkar Nagwekar, Adv for Appellant in Apeal/556/2012 Ms Vrushali Manidnad, Appntd Adv for Resp No 2 in

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Apeal/533/2012 Ms Veera Shinde, APP for State

CORAM : HON'BLE SMT. JUSTICE S.S. JADHAV & HON'BLE SHRI JUSTICE PRITHVIRAJ K. CHAVAN, JJ DATE : 8th December, 2021 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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