State Of Maha vs Vijay Kolhe And Ors
2021 Latest Caselaw 3013 Bom

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD.


                       11 CRIMINAL APPEAL NO.293 OF 2003

                              STATE OF MAHA
                                  VERSUS
                          VIJAY KOLHE and ORS
                                     ...
            Public Prosecutor for Appellant : Mr. R.V. Dasaalkar
          Advocate for Respondents :Mr. Amol Joshi (appointed)
                                     ...
         CORAM : RAVINDRA V. GHUGE & B. U. DEBADWAR, JJ.

Dated: February 15, 2021 ...

PER COURT :-

1 We have recorded the strenuous submissions of the learned APP

and the learned Advocate, representing the respondents, on

11.1.2021, 12.02.2021 and today.

2 Stand over to 4.3.2021 for pronouncement of Judgment.

3 Considering section 353(6) of the Criminal Procedure Code, the

Police Authorities shall ensure that respondent Nos.1, 2, 4 and 5 shall

remain present in the Court.

( B. U. DEBADWAR, J. ) ( RAVINDRA V. GHUGE, J. )

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