The State Of Maharashtra vs Sunita Kailas Nindane And Ors
2021 Latest Caselaw 4656 Bom

Citation : 2021 Latest Caselaw 4656 Bom
Judgement Date : 12 March, 2021

Bombay High Court

The State Of Maharashtra vs Sunita Kailas Nindane And Ors on 12 March, 2021

Bench: K.R. Sriram

                                            1/1                        8 Appeal 814-2008.doc




                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CRIMINAL APPELLATE JURISDICTION
                            CRIMINAL APPEAL NO. 814 OF 2008


The State of Maharashtra                               ....Appellant

                  V/s.

Sunita Kailas Nindane and Ors.                         ....Respondents

                                            ----
Ms. P.N. Dabholkar, APP for State.
None for Respondents.
                                            ----

                                         CORAM : K.R.SHRIRAM, J.

DATED : 12th MARCH, 2021.

P.C. :

1. The impugned judgment is in Marathi language. Office to

provide English translation.

2. Stand over to 9th April, 2021.

(K.R. SHRIRAM, J.)

Purti Parab

Download the LatestLaws.com Mobile App