The State Of Mah. Thr. Sub ... vs Sanjeev S/O Shankarrao Khade (In ...
2021 Latest Caselaw 2905 Bom

                                            1                                   28-appa-140-20.odt

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                NAGPUR BENCH : NAGPUR.

                      CRIMINAL APPLICATION (APPA) NO. 140 OF 2020
              The State of Maharashtra through S.D.O. (Competent Authority
                                       appointed under MPID Act)
                                                        Vs.
                           Sanjeev S/o. Shankarrao Khade and another
         ------------------------------------------------------------------------------------------------
         Office Notes, Office Memoranda of                              Court's or Judge's Order
         Coram, appearances, Court's Orders
         or directions and Registrar's order
                          Shri T. A. Mirza, A.P. P. for applicant/State.



                                           CORAM :-         Z. A. HAQ AND
                                                            AMIT B. BORKAR, JJ.

DATED :- 12.02.2021

On 05.02.2021, learned A.P.P. was heard for the appellant. On that day, there was no appearance on behalf of the respondents and after hearing the learned A.P.P., it was pronounced that the appeal was allowed.

2. However, at the time of dictating the judgment in the matter, it was noticed that R.&P. is not received and hence the office was directed to list the appeal for orders. Accordingly, the appeal is listed.

3. Call R.&P.

4. Learned Registrar (Judicial) shall ensure that R.&P. is received by this Court till 24.02.2021.

                                       JUDGE                                         JUDGE

RR Jaiswal