Dinesh @ Dadu Shishupal Hajare vs State Of Maharashtra Thr. Police ...
2021 Latest Caselaw 14522 Bom

                                                                                                         apeals528, 487 and 525.18 1
                                                                                1

                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                  NAGPUR BENCH, NAGPUR

                                       CRIMINAL APPEAL NO.528/2018
                                         Pritam s/o Ambadas Kawale
                                                      ..vs..
                                  The State of Mah., thr. PSO PS Ajni, Nagpur

                                                          WITH
                                            CRIMINAL APPEAL NO.487/2018
                                            Dinesh @ Dadu Shishupal Hajare
                                                           ..vs..
                                           State of Mah., thr.PSO Ajni, Nagpur

                                                        WITH
                                         CRIMINAL APPEAL NO.525/2018
                                            Amit s/o Pramod Somkuwar
                                                         ..vs..
                                       State of Mah., thr.PSO PS Ajni, Nagpur

...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                                        Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 Cr.Apeal No.528/2018
                                 Shri C.R.Thakur, Counsel for the Appellant.
                                 Shri S.S.Doifode, Addl.P.P. for the State.

                                 Cr.Appeal No.487/2018
                                 Shri Aditya Choudhari, Counsel for the Appellant.
                                 Shri S.S.Doifode, Addl.P.P. for the State.

                                 Cr.Appeal No.525/2018
                                 Shri Aday Dable, Counsel for the Appellant.
                                 Shri S.S.Doifode, Addl.P.P. for the State.

                                                           CORAM                    : V.M.DESHPANDE &
                                                                                      AMIT B.BORKAR, JJ.

DATED : OCTOBER 05, 2021

1. These three appeals arise out of judgment and order of conviction passed by learned Additional Sessions

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apeals528, 487 and 525.18 1

Judge-2, Nagpur in Sessions Trial No.275/2015.

2. The appellant in Criminal Appeal No.525/2018 has prepared paper book and it is filed on record.

3. Learned counsel for appellants in remaining appeals submit that they will adopt the paper book in companion appeal and they will be arguing appeals.

4. These appeals are of year 2018.

5. Registry is directed to place these appeals for final hearing as per its seniority.

                          JUDGE                             JUDGE
         !! BRW !!




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