Chandrakant Shriram Palkhade vs The State Of Maharashtra, Thr. ...
2021 Latest Caselaw 7599 Bom

                                         1                                    080621apeal203.21.odt


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

                             CRIMINAL APPEAL NO. 203 OF 2021
                         CHANDRAKANT SHRIRAM PLAKHADE
                                           VERSUS
       STATE OF MAH., THRU. P.S.O., P.S., AKOT (Gramin) DIST. AKOLA AND ANOTHER
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Mr. R. L. Khapre, Senior Advocate with Mr. D. R. Khapre, Advocate for
                          the appellant.
                          Mr. S. S. Doifode, A. P. P. for the respondent no.1/State
                          Mr. D. P. Bhongade, Advocate for respondent no.2.

                                  CORAM : V. M. DESHPANDE and
                                          AMIT B. BORKAR, JJ.

DATE : JUNE 08, 2021.

At the request of learned senior Advocate Shri R.L. Khapre for the appellant, place this appeal on 10.06.2021 to enable him to place on record the copies of the judgments to show the result of the prosecution in various First Information Reports lodged against the present appellant, which are mentioned in a Chart (page 72) annexed to the reply filed on behalf of the State.

                                           JUDGE                                JUDGE

        Diwale