Laxman B. Rajput And Ors vs The State Of Maharashtra
2021 Latest Caselaw 8322 Bom

                                                                        1.Apeal.601.1998.doc


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                         CRIMINAL APPELLATE JURISDICTION

                           CRIMINAL APPEAL NO.601 OF 1998

 Laxman B. Rajput & Ors.                             ....Appellants
    Versus
 The State of Maharashtra                            ....Respondents

                                            ***
 Mr. Amit Mane, Advocate for the Appellants.

 Ms. M.M. Deshmukh, APP for the Respondent-State.

                                            ***

                                 CORAM        : PRASANNA B. VARALE &
                                                SURENDRA P. TAVADE, JJ.

                                 DATE         : 22nd JUNE, 2021


 PER COURT :

1. Learned Counsel appearing for the Appellants prays some time to

submit written submissions alongwith copy of the judgments on which the

learned Counsel would like to rely upon.

2. At the request of learned Counsel for the Appellants, stand over to

03.07.2021.

 [SURENDRA P. TAVADE, J.]                         [PRASANNA B. VARALE, J.]


 Aarti Palkar                                                                             1/1