Murli @ Murlidhar S/O Laxmanrao ... vs State Of Maharashtra, Thr. Pso Ps ...
2021 Latest Caselaw 7971 Bom

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

                                CRIMINAL APPEAL NO.231/2021
                            Murli @ Murlidhar s/o Laxmanrao Yeole
                                              ..vs..
                  State of Mah., thr. PSO Pulgaon, Tahsil Deoli, District Wardha
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Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                                        Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 Shri M.V.Rai, Counsel for the Appellant.

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

DATED : JUNE 16, 2021.

1. Heard learned counsel Shri M.V.Rai for the appellant.

2. This is an appeal against conviction whereby the appellant is convicted in Sessions Case No.109/2013 vide judgment dated 18.2.2021.

3. ADMIT.

4. Record and proceedings be called for.

5. Learned Additional Public Prosecutor Shri S.S.Doifode, waives service on behalf of the non-applicant/State.

Criminal Application (APPA) No.340/2021 This application for suspension of substantive jail sentence and for grant of bail will be considered after receipt of record and proceedings.

                                                           JUDGE                                                                   JUDGE
                                !! BRW !!

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