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Prabhakar Kutty Shetty vs The State Of Maharashtra
2021 Latest Caselaw 9532 Bom

Citation : 2021 Latest Caselaw 9532 Bom
Judgement Date : 19 July, 2021

Bombay High Court
Prabhakar Kutty Shetty vs The State Of Maharashtra on 19 July, 2021
Bench: Nitin Jamdar, C.V. Bhadang
                                                       9 apeal 502-21=.doc




      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           CRIMINAL APPELLATE JURISDICTION

                CRIMINAL APPEAL NO. 502 OF 2021

 Prabhakar Kutty Shetty                       ..Appellant
      V/s.
 The State of Maharashtra                     ..Respondent
                                      ----
 None for the Appellant.
 Ms. S.V. Sonawane, APP for the Respondent/State.
                               ----
                        CORAM : NITIN JAMDAR AND
                                    C.V. BHADANG, JJ.

                               DATE     : 19 JULY 2021


 P.C.


 .        None for the Appellant.

2. Perused the impugned Judgment. Appeal is admitted.

(C.V. BHADANG, J.) (NITIN JAMDAR, J.)

Sneha Chavan page 1 of 1

 
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