Ganesh Bhagya Mandavkar vs The State Of Maharashtra
2021 Latest Caselaw 18021 Bom

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LAXMIKANT    LAXMIKANT
GOPAL        GOPAL CHANDAN
CHANDAN      Date: 2021.12.23
             13:31:51 +0530                   (1) cri.apeal-1021.19.odt




                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CRIMINAL APPELLATE JURISDICTION

                                   CRIMINAL APPEAL NO.1021 OF 2019

            Ganesh Bhagya Mandavkar                            : Appellant.
                  Versus
            The State of Maharashtra                           : Respondent.

Mr. Aashish Satpute, appointed advocate, for the Appellant. Mr. S S Hulke, APP for the Respondent/State.

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

                                       DATE     :   23rd DECEMBER 2021

            P.C.

            1              Heard Mr. Aashish Satpute, the learned appointed advocate for the

Appellant and Mr. S S Hulke, the learned APP for the Respondent/State at

length.

2 Arguments are concluded.

            3              Reserved for judgment.



            [MILIND N. JADHAV, J]                              [S. S. SHINDE , J]




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