Dhanraj Mahadeorao Ahir And ... vs State Of Mah. Thr. Pso Old City ...
2021 Latest Caselaw 9738 Bom

2607apeal282.21.odt                                                                                  1/1

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

                           CRIMINAL APPEAL NO.282 OF 2021
       (Dhanraj Mahadeorao Ahir and another vs. State of Maharashtra and others)
______________________________________________________________________________
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
______________________________________________________________________________
                                 Shri S.V. Sirpurkar, Advocate for appellants.
                                 Smt. K.S. Joshi, I/c. Public Prosecutor for respondent
                                 no.1.
                                                       -------
                                                         CORAM : DIPANKAR DATTA, C.J. AND
                                                                 A.S. CHANDURKAR, J.

                                                         DATED :      JULY 26, 2021

                                        P.C. :


                                        1)       A   judgment   and      order      of    acquittal        is

                                        challenged by the victims of the alleged crime.

                                        2)       Admit. Call R & P.

                                        3)       Smt. Joshi, learned I/c. Public Prosecutor

waives notice for the respondent no.1.

(A.S. CHANDURKAR, J.) (CHIEF JUSTICE)

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