Mahesh Shamrao Pawar vs The State Of Maharashtra
2021 Latest Caselaw 2161 Bom

                                                                                        3.apeal400.16.doc



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CRIMINAL APPELLATE JURISDICTION

                       CRIMINAL APPEAL NO. 400 OF 2016
                                    WITH
                    CRIMINAL APPLICATION NO. 1207 OF 2020
                                    WITH
                     CRIMINAL APPLICATION NO. 859 OF 2019

 Mahesh Shamrao Pawar                                           ... Appellant.
 V/s.
 State of Maharashtra.                                          ... Respondent.
                                         -------------------
 Mr. Niteen Pradhan a/w. Ms. Ameeta Kuttikrishnan a/w. Mr. Ramsingh
 Rajput a/w. Ms. Tanvi Tapkir a/w. Mr. Amey Mahadik a/w. Mr.
 Anthony Nadar i/b. Ms. Shubhada Khot, advocate for appellant.
 Ms. M.H. Mhatre, APP for State.
                                        ---------------------
                                 CORAM : SMT. SADHANA S. JADHAV &
                                         N.R. BORKAR, JJ.

DATE : FEBRUARY 2, 2021.

P.C.

1 Heard the learned Counsel for the appellant and learned

APP for State. Close for Judgment.

2 The appellant is present in the court at the time of hearing.

The appellant is on COVID Bail. He undertakes to surrender on

5/2/2021 before 5 p.m. before jail authorities. Undertaking is

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3.apeal400.16.doc

accepted. The appellant shall surrender before jail authorities on

5/2/2021 before 5 p.m.

(N.R. BORKAR, J) (SMT. SADHANA S. JADHAV, J)

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