Satish Hari Kulkarni vs The State Of Maharashtra And Ors
2021 Latest Caselaw 2646 Bom

            Digitally signed
Laxmikant   by Laxmikant G.
G.          Chandan
            Date: 2021.02.09 (7) cri.wp-3843.18-aw-appw-553.18.odt
Chandan     18:59:22 +0530




                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            CRIMINAL APPELLATE JURISDICTION

                        CRIMINAL WRIT PETITION NO.3843 OF 2018
                                     ALONG WITH
                          CRIMINAL APPLICATION NO.553 OF 2018
                                          IN
                        CRIMINAL WRIT PETITION NO.3843 OF 2018

        Satish Hari Kulkarni                   : Petitioner/Applicant.
              Versus
        The State of Maharashtra & ors.        : Respondents.

Mr. Satyavrat Joshi i/by Mr. Nitesh Jaywant Mohite for the Petitioner/Applicant.

Mr. K V Saste, APP for the Respondent/State.

                                  CORAM :      S. S. SHINDE,
                                               MANISH PITALE, JJ
                                  DATE     :   09th FEBRUARY 2021
        P.C.



        1            Heard. Reserve for judgment. Till pronouncement of judgment,

the ad-interim relief granted by this Court earlier shall remain in force.

        [MANISH PITALE, J]                                        [S. S. SHINDE , J]




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