Ram Morey vs The State Of Maharashtra
2021 Latest Caselaw 14870 Bom

                                                               13 apeal 787 -21.doc


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION

                            CRIMINAL APPEAL NO. 787 of 2021
                                        WITH
                         INTERIM APPLICATION NO. 2321 OF 2021
                                        WITH
                         INTERIM APPLICATION NO. 2323 OF 2021

             Ram Morey                                  ..Appellant

                       v/s.

             The State of Maharashtra              ..Respondent/s

             Mr. Ashish Chavan i/b. Kunal Shinde a/w. Jayesh Bhosale for the
             Appellant .
             Mr. Ajay Patil, APP for the Respondent-State.
             Ms. Heena Suvarnakar i/b. Kuldeep Patil for the Respondent No.2
             CBI.

                            CRIMINAL APPEAL NO. 815 of 2021
                                        WITH
                         INTERIM APPLICATION NO. 2401 OF 2021

             Neela Samant                               ..Appellant

                       v/s.

             The State of Maharashtra              ..Respondent/s

             Manohar Kandalkar a/w. Harihar Bhave & Suresh Neherkar i/b.
             Chaitanya Kotnis for the Appellant.
             Mr. Ajay Patil, APP for the Respondent-State.
             Ms. Heena Suvarnakar i/b. Kuldeep Patil for the Respondent No.2
             CBI.
                                CORAM : ANUJA PRABHUDESSAI, J.

DATED : 11th OCTOBER, 2021.

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P.C.

1. Learned Counsel for the CBI seeks time .

2. Sentence imposed by the impugned judgment is stayed till

the next date of hearing in both the cases. Stand over to

14.10.2021.

Digitally signed by PRASANNA P (ANUJA PRABHUDESSAI, J.) PRASANNA P SALGAONKAR SALGAONKAR Date:

2021.10.13 15:14:45 +0530

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