Akshita W/O. Rohan Patole And Ors vs The State Of Maharashtra
2021 Latest Caselaw 7121 Bom

Citation : 2021 Latest Caselaw 7121 Bom
Judgement Date : 4 May, 2021

Bombay High Court

Akshita W/O. Rohan Patole And Ors vs The State Of Maharashtra on 4 May, 2021

Bench: S.S. Shinde, Manish Pitale

Dusane                                          1/1                  16 apl 278.21.doc

                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CRIMINAL APPELLATE JURISDICTION

                         CRIMINAL APPLICATION NO.278 OF 2021



     Akshita Rohan Patole & Ors.                      ....   Applicants

             Vs.

     State of Maharashtra                             ....     Respondent


     Mr. Anish Khandekar for Applicants.
     Petitioner No. 1 present through VC and interacted.
     Mr. Deepak Thakre PP a/w Mr. S.R. Shinde, APP for State.


                                         Coram : S.S. SHINDE AND
                                                 MANISH PITALE, JJ.

Date : 4th MAY, 2021

P.C.:

1. Heard.

2 Reserved for judgment. List on 6th May, 2021.

( MANISH PITALE, J.) ( S.S. SHINDE, J.)

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