Kiran @ Revati Rampratap Shahu vs State Of Mah. Thr. Pso Wadi Nagpur ...
2021 Latest Caselaw 4994 Bom

wp197.21                                                                                                    1
                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH : NAGPUR


                           CRIMINAL WRIT PETITION NO. 197/2021
                                    Kiran @ Revati Rampratap Sahu
                                                ...VERSUS...
                                                State & anr.
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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
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                              Shri S.J. Kadu, Advocate for the petitioner
                              Shri S.P. Deshpande, Addl. PP for the respondent no. 1

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

MARCH 18, 2021

Learned Addl. PP states that the matter will have to be placed before learned Single Judge as the judgment passed by the Sessions Court is challenged.

The matter be placed before the learned Single Judge.

                                                (JUDGE)                                 (JUDGE)




ANSARI