Sanjay Gangaram Avathare vs State Of Mah. Thr. Pso Ps Sironcha ...
2021 Latest Caselaw 9616 Bom

                                            1/1                                  17-APL 765.2020

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH : NAGPUR

                    CRIMINAL APPLICATION (APL) NO. 765 OF 2020

                            Sanjay Gangaram Avathare
                                       vs.
     State of Maharashtra, through PSO PS Sironcha, Tahsil Sironcha, District
                                    Gadchiroli
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Office Notes, Office Memorandum of Coram,                         Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. S. V. Sirpurkar, Advocate for applicant. Mr. S. A. Ashirgarde, APP for respondent State.

CORAM : MANISH PITALE J.

DATED : 22/07/2021

Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

2. Heard learned counsel for the rival parties. Closed for orders. The learned counsel may submit copies of further judgments that they may wish to rely upon by Monday i.e. 26th July, 2021.

JUDGE KOLHE/P.A.