Rohit Devendra Khot vs The State Of Maharashtra
2021 Latest Caselaw 16515 Bom

            Digitally signed
LAXMIKANT   by LAXMIKANT
            GOPAL
GOPAL       CHANDAN
CHANDAN     Date: 2021.11.30                                           (7) cri.apeal-951.21.odt
            09:59:19 +0530




                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                                   CRIMINAL APPEAL NO.951 OF 2021

            Rohit Devendra Khot                               : Appellant.
                  Versus
            The State of Maharashtra                          : Respondent.

Mr. Vinod Kashid for the Appellant.

Mr. S S Hulke, APP for the Respondent/State.

                                      CORAM :      S. S. SHINDE,
                                                   N. J. JAMADAR, JJ

                                      DATE    :    29th November 2021

            P.C.

            1             Heard. With the able assistance of the learned counsel appearing

for the Appellant and the learned APP appearing for the Respondent/State,

perused the impugned judgment which is placed along with the Memo of

Appeal.

            2             Admit.



            3             On   admission,    the    learned   APP      appearing   for     the

Respondent/State waives service of notice on behalf of Respondent/State.

4 The Registry of this Court shall ensure that paper book would be

prepared by the Registry of the City Civil and Sessions Court, Borivali Division,

lgc 1 of 2 (7) cri.apeal-951.21.odt

Dindoshi, Goregaon, Mumbai within reasonable time.

5 Upon receipt of the paper book from the Sessions Court, liberty to

mention.

[N. J. JAMADAR, J]                                    [S. S. SHINDE , J]




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