Anil Mahadeo Kudmethe vs State Of Mah. Thr. Pso Ps Wani ...
2021 Latest Caselaw 3109 Bom

                                               1                     17.Cri.APPA No.108.21

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH AT NAGPUR

                     CRIMINAL APPLICATION (APPA) NO.108/2021
                                        IN
                           CRIMINAL APPEAL NO.90/2021
                 Anil Mahadeo Kudmethe Vs. The State of Maharashtra.
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Office Notes, Office Memoranda of Coram,                               Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                    Ms. Smita P. Deshpande (Appointed), Advocate for Applicant/Appellant.
                    Shri S. P. Deshpande, A.P.P. for Non-applicant/Respondent.


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

                                   DATE      : 16/02/2021.


                    1.             The impugned judgment is dated 08.07.2020.                       In

view of order of the Hon'ble Supreme Court in Suo Motu Writ Petition (Civil) No.3/2020, dated 23.03.2013, there is no delay in filing present appeal.

2. The criminal application is therefore, disposed of accordingly.

Criminal Appeal No.90/2021.

1. Heard

2. Admit.

3. Call R and P.

                                            JUDGE                                   JUDGE
RGurnule