Anil Krishnarao Apashingkar vs The State Of Maharashtra
2021 Latest Caselaw 470 Bom

                                                                                         12.APEAL.793.2013.doc




                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CRIMINAL APPELLATE JURISDICTION

                                                   CRIMINAL APPEAL NO.793 OF 2013

                                  Anil Krishnarao Apshingkar                                 Appellant
                                            versus
                                  The State of Maharashtra                                   Respondent

                                  Mr.Satyavrat Joshi for appellant.
                                  Mrs.A.A.Takalkar, APP, for State.

                                                            CORAM :       PRAKASH D. NAIK, J.

                                                            DATE      :   8th January 2021

                                  PC :

1. Heard both sides. The judgment is reserved.

2. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production by fax or e-mail of a Digitally signed by digitally signed copy of this order.

Manish Manish S. Thatte

S. Thatte Date: 2021.01.08 16:43:46 +0530

(PRAKASH D. NAIK, J.) MST