Sandip Shivaji Pise vs The State Of Maharashtra And Anr
2021 Latest Caselaw 9023 Bom

                                                  28-CRIAPEAL508-2021.DOC

                                                                             Santosh

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CRIMINAL APPELLATE JURISDICTION


                       CRIMINAL APPEAL NO. 508 OF 2021

Sandip Shivaji Pise                                            ...Appellant
                     Versus
State of Maharashtra & anr.                               ...Respondents

Mr. Abad Ponda, Senior Advocate, i/b Y & A Legal, for the Appellant.

Mrs. S. D. Shinde, APP for the State/Respondent no.1. Mr. S. R. Phanse, Appointed Advocate for Respondent no.2.

                                    CORAM:    S. S. SHINDE &
                                              N. J. JAMADAR, JJ
                                    DATED:    9th JULY, 2021
                                              (Through V.C.)
PC:-

1. Heard Mr. Ponda, the learned Senior Counsel for the

appellant, Mr. Phanse, the learned Counsel appointed for

respondent no.2 and Mrs. Shinde, the learned APP for the State.

2. The learned Counsels seek time to exchange the written

submissions and judgments, which they intend to rely upon.

3. List on 16th July, 2021.

[N. J. JAMADAR, J.] [S. S. SHINDE, J.]