Laxminarayan S/O Shrawanji ... vs State Of Mah., Thr. Pso Ps Kotwali ...
2021 Latest Caselaw 8375 Bom

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

                                 CRIMINAL APPEAL NO.650/2019
                               Laxminarayan s/o Shrawanji Kinkar
                                                ..vs..
                      The State of Mah., thr. PSO PS Kotwali, District Nagpur

...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                                        Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 Mrs.S.T.Girdekar, Adv. h/f Mrs.Preeti Rane, Counsel for the
                                 appellant (appointed).
                                 Shri T.A.Mirza, Addl.P.P. for the State.

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

                                                           DATED                    : JUNE 23, 2021.


                               1.                          Hearing                  was           conducted                    through                 video

conferencing and learned counsel agreed that audio and visual quality was proper.

2. Office has listed this matter since learned counsel appointed for the appellant has not removed office objections. Advocate Mrs.S.T.Girdekar h/f learned counsel Mrs.Preeti Rane appointed for the appellant submits that Advocate Mrs.Rane is not keeping good health and, therefore, she wants time.

3. This appeal is against judgment and order of conviction whereby the appellant has been convicted for offence punishable under Section 302 of the Indian Penal Code and is directed to suffer life imprisonment.

4. This appeal is admitted on 23.9.2019. Office

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apeal650.19 3

note shows that record and proceedings are already received.

5. Advocate Mrs.Preeti Rane is appointed by the High Court Legal Services Sub Committee at Nagpur. In this view of the matter, office objections stand waived.

6. Office is directed to prepare paper book and place this appeal for final hearing as per its seniority.

                          JUDGE                          JUDGE
         !! BRW !!




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