Ankit Pravin Gupta And Anr vs The State Of Maharashtra
2021 Latest Caselaw 590 Bom

Citation : 2021 Latest Caselaw 590 Bom
Judgement Date : 11 January, 2021

Bombay High Court

Ankit Pravin Gupta And Anr vs The State Of Maharashtra on 11 January, 2021

Bench: S.S. Shinde, Manish Pitale

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        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CRIMINAL APPELLATE JURISDICTION
           CRIMINAL WRIT PETITION NO.6153 OF 2019


Ankit Pravin Gupta & Anr.                ..        Petitioners
      Versus
The state of Maharashtra & Anr.          ..        Respondents
                             ...

Mr.Durgesh Jaiswal a/w Mr.Pradeep Jain i/b Mr.Mukesh G.
Gupta for the Petitioners.
Mr.Tapan Thatte a/w Mr.Shantanu Adkar for Respondent No.2.
Mr.V.B.Kondedeshmukh, APP for the State.

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

DATED : 11th JANUARY, 2021

P.C:-

1. Heard.

2. Reserved for Judgment.

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

M.M.Salgaonkar

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