Ganesh Savta Adsul vs The State Of Maharashtra
2021 Latest Caselaw 16308 Bom

                     Megha                             13_IA_2087_2021in apeal_27_2017.doc

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO.2087 OF 2021
        Digitally
        signed by
MEGHA   MEGHA S

                                                   IN
        PARAB
S       Date:
PARAB   2021.11.26

                                      CRIMINAL APPEAL NO.27 OF 2017
        11:53:26
        +0530


                                                  WITH
                                      CRIMINAL APPEAL NO.27 OF 2017

                     Ganesh Savta Adsul                               ...Applicant
                                   Versus
                     The State of Maharashtra                      ...Respondent
                                                       ....
                     Mr. Abhishek R. Avachat for the Applicant.
                     Mr. S.V. Gavand, APP for Respondent-State.


                                                CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 24th NOVEMBER, 2021.

P.C.:-

The Applicant herein has fled this application for placing on

record certifed copy of judgment dated 13/10/2017 in Criminal Case

No.156/PW/2015. Leave is granted to the Applicant to place on record

certifed copy of the said judgment at the stage of hearing of the

appeal.

2. The application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.)