Sunil Amrut Chandole vs The State Of Maharashtra
2021 Latest Caselaw 5151 Bom

                                                             18. IA 1512-2019 in A 558-19.doc


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CRIMINAL APPELLATE JURISDICTION
                            INTERIM APPLICATION NO. 1512 OF 2019
                                                   IN
                                 CRIMINAL APPEAL NO. 558 OF 2019


            Sunil Amrut Chandole                                  ...Applicant
                 Versus
            State of Maharashtra                                  ...Respondent

            Mr. Prashant Pandey i/b Mr. Aiqan Memon for the Applicant.

            Mr. S.V.Gavand, A.P.P for the Respondent-State.


                                            CORAM : REVATI MOHITE DERE, J.

DATE : 22nd MARCH, 2021

P.C. :

1. Learned APP seeks time as his papers have got misplaced.

2. Learned Counsel for the applicant has tendered the judgments

on which, he proposes to rely. The judgments are taken on record.

3. Stand over to 24th March, 2021.

REVATI MOHITE DERE, J.

Wakodikar                                                                                         1/1