Subhash Dodhu Bhandarkar ... vs The State Of Maharashtra
2021 Latest Caselaw 3990 Bom

Citation : 2021 Latest Caselaw 3990 Bom
Judgement Date : 3 March, 2021

Bombay High Court

Subhash Dodhu Bhandarkar ... vs The State Of Maharashtra on 3 March, 2021

Bench: Mangesh S. Patil

                                                             956 CrWP 363 20.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                   956 CRIMINAL WRIT PETITION NO.363 OF 2020

         SUBHASH DODHU BHANDARKAR (SHIMPI) AND OTHERS
                                     VERSUS
                        THE STATE OF MAHARASHTRA
                                        ...
     Advocate for Petitioners : Mr. S.B. Deshpande, h/f Mr. Talhar Ajay G.
                    APP for Respondent : Mr. P.G. Borade.

                              CORAM        : MANGESH S. PATIL, J.

                              DATE         : 03.03.2021.

PER COURT :

After having heard the arguments of learned advocate for the petitioner, the learned A.P.P. seeks time to go through the judgments cited on behalf of the petitioner.

2. Stand over to 15.03.2021.

(MANGESH S. PATIL, J.) mkd/-

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