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Madhukar S/O. Shantilal Kopnar ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 775 Bom

Citation : 2021 Latest Caselaw 775 Bom
Judgement Date : 13 January, 2021

Bombay High Court
Madhukar S/O. Shantilal Kopnar ... vs The State Of Maharashtra And ... on 13 January, 2021
Bench: T.V. Nalawade, M. G. Sewlikar
                                           1                30- Cri. W. P. No. 529-2019.odt



        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD
         30 CRIMINAL WRIT PETITION NO.529 OF 2019

MADHUKAR S/O. SHANTILAL KOPNAR
AND ANR                                         ..PETITIONERS
VERSUS
THE STATE OF MAHARASHTRA
AND OTHERS                                   .. RESPONDENTS
                     ...
     Advocate for Petitioners : Mr. Karpe Rahul R.
     APP for Respondents: Mr. R. B. Bagul
                     ...

                                CORAM          :T.V. NALAWADE AND
                                                M. G. SEWLIKAR,JJ.
                                DATE           : 13.01.2021.
PER COURT :-

Today learned A.P.P produced on record communication

made by Additional District Magistrate Ahmednagar. He

submitted that he has information that hearing is completed

and matter is reserved for Judgment by the authority.

In view of this information place the matter on

29.01.2021.

(M.G.SEWLIKAR, J.) (T.V. NALAWADE, J.)

YSK/

 
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