Bharat @ Pintu Tukaram Sonawane vs The State Of Maharashtra And Anr
2021 Latest Caselaw 3169 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CRIMINAL APPELLATE JURISDICTION
              CRIMINAL APPEAL NO.105 OF 2020
                      ALONG WITH
            INTERIM APPLICATION NO.130 OF 2019
                           IN
              CRIMINAL APPEAL NO.105 OF 2020

Bharat @ Pintu Tukaram Sonawane            ..                 Appellant
            Vs.
The State of Maharashtra & Anr.            ..                Respondents

                             ...
Mr. Vaibhav V. Ugale, advocate appointed by Legal Aid, for the
appellant.

Dr. F.R. Shaikh, A.P.P. for respondent-State.

Mr. Shriram S. Chaudhari for respondent No.3.
                               ...

                                  CORAM: S.S. SHINDE &
                                         MANISH PITALE, JJ.

DATED : 17TH FEBRUARY, 2021. P.C:-

1. Heard.

2. Reserved for judgment.

(MANISH PITALE, J.) (S.S. SHINDE, J.)

AJN