State Of Mah. Thr. Pso Akola Old ... vs Vivek Prakash Ingle And 7 Others
2021 Latest Caselaw 4660 Bom

appa172.21+                                                                                                  1
                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH : NAGPUR


                       CRIMINAL APPLICATION (APPA) NO. 172/2021
                                         AND
                       CRIMINAL APPLICATION (APPA) NO. 199/2021
                                          IN
                          CRIMINAL APPEAL NO. 470/2020 (D)
                                      (State vs. Vivek P. Ingle & ors.)
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Office Notes, Office Memoranda of Coram,                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
**************************************************************************************************************
                              Shri T.A. Mirza, APP for the original appellant/State
                              Shri A.M. Sharma, Advocate for original respondent nos. 2 to 5 and 7
                              Shri A.M. Jaltare, Advocate for the original respondent no. 6

                                                        ********


                              CORAM : Z.A.HAQ & AMIT B. BORKAR, JJ.

MARCH 12, 2021

For the reasons stated in para nos. 2 and 3 of the applications, time to surrender as per Clause (vii) of Paragraph no. 43 of the judgment dated 16/02/2021 is extended by period of four weeks from today. The period as per Clauses (viii) and (xii) of Paragraph no. 43 is also extended by four weeks from today.

The criminal applications are disposed accordingly.

                                           (JUDGE)                                   (JUDGE)




ANSARI