Raju Rambhaw Kavde S/O Rambhaw ... vs The Intelligence Office Narcotic ...
2021 Latest Caselaw 2436 Bom

                                                               7.Cri.IA 1350-2020 in Appeal St. 3893-2020.doc
Shambhavi
N. Shivgan
Digitally signed by
Shambhavi N.
Shivgan
                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Date: 2021.02.06
11:41:35 +0530                        CRIMINAL APPELLATE JURISDICTION

                                       Interim Application No. 1350 / 2020
                                                        in
                                      Criminal Appeal Stamp No. 3893 / 2020

                      Raju Rambhakavde s/o Rambhawkavde                             .. Applicant
                                Vs.
                      The Intelligence Ofcere NCB & Anr.                            .. Respondents

                                                      ****

Ms. Alisha Parekh i/by S.S. Bhandarye Advocate for the Applicant. Mr. Y.Y. Dabkee APP for State/ Respondent.

****

CORAM : SANDEEP K. SHINDE J.

                                           DATE      : 5th FEBRUARY, 2021.

                      P.C. :-

1. It is an application for condonation of delay of 247 days

caused in preferring an appeal against the judgment and order

dated 17th Maye 2019 passed in NDPS Case No. 1 / 2016 .

2. Issue notice to the Respondent No.1 returnable after three

weeks.

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7.Cri.IA 1350-2020 in Appeal St. 3893-2020.doc

3. Mr. Dabkee learned APP waives notice for the Respondent

No.2 - State of Maharashtra.

4. Stand over by three week i.e. to 26th Februarye 2021.

                                  (SANDEEP K. SHINDE, J.)




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