Mangesh S/O Pandurang Gund vs The State Of Maharashtra
2021 Latest Caselaw 287 Bom

                                      1

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

             903 CRIMINAL APPLICATION NO.5722 OF 2014
          WITH APEAL/563/2014 WITH APEAL/526/2015 WITH
                         APEAL/572/2014

 THE STATE OF MAHARASHTRA                         .. Applicant
      VERSUS
 NANDKUMAR TOLAJI KAMBLE AND OTHERS              .. Respondents
                                 ...
           Mr R.D. Sanap, APP for the Applicant / State
          Mr A.B. Chormal, Advocate h/f. Mr S.R. Sapkal,
                   Advocate for Respondent No.1
        Mr Rohit Patwardhan, Advocate h/f. Mr S.S. Jadhav,
                   Advocate for Respondent No.3

           Mr Sachin Kunte, Advocate h/f. Mr Anand Chawre,
     Advocate for the appellant (in Criminal Appeal No.563 of 2014)
                                    ...

                                   CORAM : RAVINDRA V. GHUGE
                                                   AND
                                           B. U. DEBADWAR, JJ.

                                   Date :    06-01-2021

PER COURT :-

(CRIMINAL APPLICATION NO.5722 OF 2014)

1. The learned Advocate causes an appearance on behalf of

respondent no.3 and submits that the Vakilpatra would be filed before

the next date.

2. This application is filed by the State seeking leave to

appeal against Judgment and order dated 14-07-2014 delivered by

Gajanan

the learned Additional Sessions Judge, Ambajogai in Sessions Case

No.54 of 2012.

3. In view of the above, list this application on 14-01-2021

in the urgent orders category.

          (B. U. DEBADWAR)                     (RAVINDRA V. GHUGE)
               JUDGE                                 JUDGE




Gajanan