State Of Maha vs Majjd Pathan And Another
2021 Latest Caselaw 384 Bom

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

                      922 CRIMINAL APPEAL NO.271 OF 2003

                          STATE OF MAHARASHTRA
                                   VERSUS
                        MAJJD PATHAN AND ANOTHER
                                      ...
           Advocate for Appellant : Mr. K.S. Patil, Public Prosecutor
       Advocate for Respondents : Mr. P. P. More, appointed for R. 1 & 2
                                      ...

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

Dated: January 07, 2021 ...

PER COURT :-

1 The oral submissions have been concluded and the learned Advocates have filed case-law/citations. The learned Prosecutor submits that accused No.1 is present in the Court and accused No.2, mother in-law of the deceased, is not present because of ill health.

2 Since we intend to pronounce our Judgment on 27.1.2021, the learned Prosecutor shall ensure that both the accused remain present in the Court on the said date.

( B. U. DEBADWAR, J. ) ( RAVINDRA V. GHUGE, J. )

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