Sanjay Ramesh Kadu vs Sunil Kamlakar Raut
2021 Latest Caselaw 17253 Bom

                                                                                                                                               appa163.21 12
                                                                                     1

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                       NAGPUR BENCH, NAGPUR

                                  CRIMINAL APPLICATION (APPA) NO.163/2021
                                                     AND
                                      CRIMINAL APPEAL NO.........../2021
                                             Sanjay Ramesh Kadu
                                                     ..vs..
                                             Sunil Kamlakar Raut
...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                                        Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 Shri M.N.Ali, Counsel for the Applicant.
                                 Shri Raghav Bhandakkar, Counsel for the Non-applicant.

                                                           CORAM                   : V.M.DESHPANDE, J.

DATED : DECEMBER 10, 2021

1. Heard learned counsel Shri M.N.Ali for the applicant and learned counsel Shri Raghav Bhandakkar for the non- applicant.

2. For reasons stated in the application, the application is allowed and disposed of.

CRIMINAL APPEAL NO.........../2021

1. Heard. Also, perused impugned judgment.

2. In my view, re-look is necessary to the impugned judgment.

3. Hence, Admit.

4. Record and proceedings be called for.

5. Learned counsel Shri Raghav Bhandakkar, waives service for the respondent.

JUDGE !! BRW !!

...../-