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Milind Ravindra Hindurao vs The State Of Maharashtra And Anr
2021 Latest Caselaw 4555 Bom

Citation : 2021 Latest Caselaw 4555 Bom
Judgement Date : 11 March, 2021

Bombay High Court
Milind Ravindra Hindurao vs The State Of Maharashtra And Anr on 11 March, 2021
Bench: S.S. Shinde, Manish Pitale
            Digitally signed
Laxmikant   by Laxmikant G.
G.          Chandan
            Date: 2021.03.11
Chandan     18:24:34 +0530                                      (907) cri.apeal-19.21.odt




                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CRIMINAL APPELLATE JURISDICTION

                                CRIMINAL APPEAL NO.19 OF 2021

            Milind Ravindra Hindurao                       : Appellant.
                  Versus
            The State of Maharashtra and anr.              : Respondents.

ALONG WITH CRIMINAL INTERIM APPLICATION NO.141 OF 2021 IN CRIMINAL APPEAL NO.19 OF 2021

Aishwaya Chandrakant Mote : Applicant.

In the matter between

Milind Ravindra Hindurao : Appellant.

Versus The State of Maharashtra and anr. : Respondents.

Mr. Karan Bhosale i/by Mr. R D Suryawanshi for the Appellant. Mr. P S Gautam for the Applicant and Respondent No.2- Org. Complainant. Smt. A S Pai, APP for the Respondent/State.

                                    CORAM :      S. S. SHINDE,
                                                 MANISH PITALE, JJ
                                    DATE    :    11th MARCH 2021
            P.C.

            1           Heard the learned counsel appearing for the Appellant, the

learned APP appearing for the Respondent No.1/State and the learned counsel

appearing for the Respondent No.2/Original Complainant at length.

            2           Reserved for judgment.


            lgc                                                                   1 of 2
                                                           (907) cri.apeal-19.21.odt




3            The ad-interim protection granted earlier during the pendency of

this Appeal shall continue to operate till pronouncement of the judgment.

However, we make it clear that in the interregnum the Appellant shall extend

full cooperation for investigation to the Investigating Officer.



[MANISH PITALE, J]                                         [S. S. SHINDE , J]




lgc                                                                             2 of 2
 

 
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