Mahadev Rambhau Khodave vs The State Of Maharashtra And Anr
2021 Latest Caselaw 3167 Bom

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Shagufta   Q. Pathan
Q.                                                                           7-ia-1043-2019.doc
           Date:
Pathan     2021.02.18
           12:43:54
           +0530
                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                          CRIMINAL INTERIM APPLICATION NO. 1043 OF 2019
                                 (For suspension of sentence and bail)
                                                  IN
                                CRIMINAL APPEAL NO. 1497 OF 2019


                 Mahadev Rambhau Khodave                            ...Applicant
                     Versus
                 The State of Maharashtra & Anr.                    ...Respondents


                 Mr. Ghanasham S. Jadhav for the Applicant

                 Mr. A. R. Patil, A.P.P for the Respondent No.1-State
                 None for the Respondent No. 2


                                           CORAM : REVATI MOHITE DERE, J.

WEDNESDAY, 17th FEBRUARY 2021

P.C. :

1 Learned A.P.P, on instructions, states that the respondent No. 2

was informed of today's date. Despite the same, none appears for the

respondent No.2.

2 Ms. Saili Dhuru is appointed as amicus curiae to espouse the

cause of the respondent No. 2.

     SQ Pathan                                                                              1/2
                                                                       7-ia-1043-2019.doc




            3           Learned A.P.P to furnish a copy of the application, judgment as

well as the evidence, to the learned amicus curiae.

4 Stand over to 24th February 2021.

REVATI MOHITE DERE, J.

SQ Pathan                                                                            2/2