Nilesh Purushottam Bamnote vs The State Of Mah., Thr. Pso Mangrul ...
2021 Latest Caselaw 672 Bom

                                             1                              revn185.19.odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR.

                   CRIMINAL REVISION NO. 185/2019
  Nilesh Purushottam Bamnote and anr. .vs. State of Maharashtra thr. PSO
          P.S. Mangrul Dastagir, Tq. Dhamangaon, Dist. Amravati
 _______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.
                     Mr. S. S. Jaiswal, Advocated for applicants.
                     Mr. K. L. Dharmadhikari, P.P. for non applicant no.1-State.

                     CORAM : V.M. DESHPANDE, J.

DATED : JANUARY 12, 2021

Heard Mr. Jaiswal, learned counsel for applicants and Mr. Dharmadhikari, learned A.P.P. for non applicant no.1.State.

After having gone through the impugned judgment, I am of the view that the applicants have made out a case for admission. Hence, Rule.

Call for the records of Regular Criminal Case No. 320/2009 decided by learned Judicial Magistrate First Class, Dhamangaon Railway together with record of Criminal Appeal No. 192/2013 decided by learned Additional Sessions Judge, Amravati.

JUDGE

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