The State Of Maharashtra vs Sureshchandra Kishanlal ...
2021 Latest Caselaw 1596 Bom

                                    1/2               39-39.1 APEAL-451-20+1.doc


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
                     CRIMINAL APPEAL NO.451 OF 2020
Rabibai Mohd. Ismail                             ..        Appellant
        Versus
State of Maharashtra & Anr.                      ..        Respondents
                                      WITH
                  CRIMINAL APPEAL (ST) NO.211 OF 2020
State of Maharashtra                             ..        Appellant
        Versus
Sureshchandra Kishanlal Vaishnav & Ors.          ..        Respondents
                                          ...

Mr.Rahul S. Arote for the Appellant in APEAL/451/20.
Mr.Avinash B. Avhad, Special P.P. a/w Mr.J.P. Yagnik, APP for the
Appellant/Applicant in APEAL(St)/211/20 and for the Respondent/
State in APEAL/451/20.
Mr.Piyush Raheja a/w Mr.Birrul Ali i/b Bellator Legal Services LLP
for Respondent No.3 in APEAL(St)/211/20.
Mr.Venkatesh Dhond-Senior Advocate a/w Mr.Bhushan Shah,
Mr.Akash Jain, Mr.Chirag Shah, Mr.Tanmay Gor i/b Mansukhlal
Hiralal & Co. for Respondent No.2 in APEAL/451/20 and for
Respondent No.7 in APEAL(St)/211/20.


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

DATED : 22nd JANUARY, 2021

P.C:-

1. Heard partly.

2. Learned counsel appearing for the respective parties may circulate the judgments to assist this Court.

M.M.Salgaonkar

2/2 39-39.1 APEAL-451-20+1.doc

3. List the appeals for further hearing on 1 st February, 2021 at 4.00 p.m.

4. Interim order to continue till then.

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

M.M.Salgaonkar