Nagesh S/O. Manmath Sakhare And ... vs The State Of Maharashtra
2021 Latest Caselaw 3311 Bom

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


                   46. CRIMINAL APPLICATION NO.73 OF 2020

               NAGESH S/O. MANMATH SAKHARE AND ANOTHER
                                VERSUS
                      THE STATE OF MAHARASHTRA

                Mr. D.M. Pingle, Advocate for applicants
 Mr. M.M. Nerlikar, Addl. Public Prosecutor for Respt./State


                                       CORAM : T.V. NALAWADE &
                                                M.G. SEWLIKAR, JJ.

DATE : 24th February, 2021 PER COURT:

Heard learned Counsel Shri Pingle for some time. It

appears that nobody is made party respondent who can represent

but the concerned can make allegations against the applicants.

Copy of the Judgment delivered in Criminal Application No. 935 of

2019 is produced and it is from the same crime. One Maharudra

Sakhare is shown as party respondent. He is to be made party

respondent in this proceeding. Notice is to be issued to him.

Additional notice by registered post A.D. and private notice allowed.

Hamdast allowed. Notice made returnable on 22/03/2021.

      ( M.G. SEWLIKAR )                                 ( T.V. NALAWADE )
            JUDGE                                              JUDGE





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