The State Of Maharashtra vs Eknath Bapusaheb Raijadhav
2021 Latest Caselaw 16238 Bom

                                                                       3-apl-1345-06


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CRIMINAL APPELLATE JURISDICTION

                       CRIMINAL APPEAL NO. 1345 OF 2006

 The State of Maharashtra                            ..Appellant
      Vs.
 Eknath Bapusaheb Raijadhav                          ..Respondent

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 Mr. S. R. Agarkar, APP for the Appellant / State.

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                                   CORAM : C.V. BHADANG, J.

DATE : 23 NOVEMBER 2021

P.C.

. Heard.

2. The Appeal is listed for speaking to the minutes of the judgment and order dated 29 October 2021. The number of the Criminal Case shall be corrected as 326/2002 in place of 325/2002. The corrected order shall be uploaded.

C.V. BHADANG, J.

          Mamta Kale                                                   page 1 of 1