Yashwinder Singh Ghura vs The State Of Maharashtra And Anr
2021 Latest Caselaw 3322 Bom

Citation : 2021 Latest Caselaw 3322 Bom
Judgement Date : 22 February, 2021

Bombay High Court

Yashwinder Singh Ghura vs The State Of Maharashtra And Anr on 22 February, 2021

Bench: S.S. Shinde, Manish Pitale

                                   1/1                       5 WP-2001-18.doc


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
               CRIMINAL WRIT PETITION NO.2001 OF 2018


Yashwinder Singh Ghura                          ..        Petitioner
      Versus
The State of Maharashtra & Anr.                 ..        Respondents
                                         ...

Mr.Nikhil Mendge for the Petitioner.
Dr.F.R.Shaikh, APP for the Respondent/State.
Mr.Nitesh Mohite i/b Mr.Satyavrat Joshi for Respondent No.2.

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

DATED : 22nd FEBRUARY, 2021

P.C:-

1. Heard.

2. Reserved for Judgment.

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

M.M.Salgaonkar

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