Sunita @ Neha Machhindra Chandne ... vs The State Of Maharashtra
2021 Latest Caselaw 8157 Bom

                                         1              963-Cri-Apeal-794-2019.doc



             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                        CRIMINAL APPEAL NO. 794 OF 2019

 Sunita @ Neha Machhindra Chandne
 and another                                   ... Appellants
       Versus
 The State of Maharashtra and another          ... Respondents
                                  ....
 None present for the appellants
 Mr. S. N. Morampalle, APP for respondent No.1
 Mrs. Rashmi Kulkarni, Advocate for respondent No.2
                                  ....

                                    CORAM : R. G. AVACHAT, J.

DATED : 19th JUNE, 2021

PER COURT :-

. The office is directed to supply the learned Advocate

appointed for respondent No.2, a copy of the impugned judgment,

within a week.

2. Stand over to 1st July, 2021.

[ R. G. AVACHAT, J. ]

SMS

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