Ashok S/O. Lalaji Halmare vs The State Of Mah. Thr. Pso Kishori, ...
2021 Latest Caselaw 14633 Bom

                                                  1                                 10-apeal-401-21.odt

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

                                     CRIMINAL APPEAL NO. 401 OF 2021
                                             Ashok S/o. Lalaji Halmare
                                                             Vs.
                                        State of Maharashtra and others
              ------------------------------------------------------------------------------------------------
              Office Notes, Office Memoranda of                           Court's or Judge's Order
              Coram, appearances, Court's Orders
              or directions and Registrar's order
                               Shri Sashibhushan Wahane, Advocate for appellant.
                               Shri V. A. Thakre, A.P.P. for respondent/State.


                                                CORAM :-         V. M. DESHPANDE AND
                                                                 AMIT B. BORKAR, JJ.

DATED :- 06.10.2021

This is an appeal filed on behalf of the complainant challenging the judgment and order of acquittal.

2. Heard Shri Sashibhushan Wahane, learned Advocate for the appellant.

3. Issue notice to the respondents, returnable after 4 weeks.

4. Shri V. A. Thakre, learned A.P.P. waives service for respondent/State.

5. Call R.&P. of Sessions Case No. 2/2014 decided on 28.06.2021 by learned Sessions Judge, Gondia.

                                            JUDGE                                         JUDGE


RR Jaiswal