Satish S/O Purshottam Wankhede vs The State Of Maharashtra
2021 Latest Caselaw 329 Bom

                                                                                     9 Appeal 591-2015 aw IA 84-2020.doc




                                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     CRIMINAL APPELLATE JURISDICTION

                                                       CRIMINAL APPEAL NO. 591 OF 2015
                                                                    WITH
                                                      INTERIM APPLICATION NO. 84 OF 2020

                                  Satish Purshottam Wankhede                            ... Applicant

                                             Versus

                                  The State of Maharashtra                              ... Respondent
                                                                   .....
                                  Mr. Aniket Ujjwal Nikam, Mr. Piyush Toshnival, Mr. Vivek Arote and
                                  Mr. Amit Icham i/b. Aashish Satpute, for the Applicant.
                                  Mrs. A. A. Takalkar, APP for Respondent - State.
                                                                   .....

                                                              CORAM         : PRAKASH D. NAIK, J.

DATE : 06th JANUARY, 2021

PC :

. Heard both the sides.

2. Judgment Reserved.

3. This order will be digitally signed by the Private

Secretary/Personal Assistant of this Court. All concerned will act on

production by fax or email of a digitally signed copy of this order.

(PRAKASH D. NAIK, J.) Digitally signed by Manish Manish S. Thatte

S. Thatte Date: 2021.01.06 16:45:39 +0530

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