The State Of Maharashtra vs Gulab Dattu Patil And Ors
2021 Latest Caselaw 17695 Bom

                                                                                  30.Appeal.939.2003.doc

Ajay

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CRIMINAL APPELLATE JURISDICTION


                                           CRIMINAL APPEAL NO. 939 OF 2003

                   The State of Maharashtra                                  .. Appellant
                              Versus
                   Gulab Dattu Patil and Ors.                                .. Respondents

                                               ....................
                    Mr. S.S. Hulke, APP for the Appellant / State.
                    Ms. Rui Danawala i/by Mr. Umesh Mankapure for the Respondents.
                                                       ...................

                                                       CORAM : S.S. SHINDE &
                                                               MILIND N. JADHAV, JJ.

DATE : DECEMBER 20, 2021.

P.C.:

Heard Mr. Hulke, learned APP appearing for the Appellant -

State and Ms. Rui Danawala, learned counsel i/by Mr. Umesh

Mankapure for the Respondents.

2. Arguments are concluded.

3. Reserved for Judgment.

                            [ MILIND N. JADHAV, J. ]                         [ S.S. SHINDE, J. ]
                  Digitally signed
                  by AJAY
       AJAY       TRAMBAK
       TRAMBAK    UGALMUGALE
       UGALMUGALE Date:
                  2021.12.21
                  09:36:19 +0530




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