The State Of Maharashtra vs Vijay Mohan Jadhav @ Nanu And Ors
2021 Latest Caselaw 15065 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     APPELLATE SIDE CRIMINAL JURISDICTION

          CR. CONFIRMATION CASE NO. 2 OF 2014

 The State Of Maharashtra                                ....PETITIONER
             V/S
 Vijay Mohan Jadhav @ Nanu And Ors                     ....RESPONDENT

WITH CR. APPEAL NO. 210 OF 2015

Mohammed Ashfaq Dawood Shaikh @ Baba ....APPELLANT V/S The State Of Maharashtra ....RESPONDENT

Mr D N Salvi, Spl PP a/w Mr J P Yagnik, APP a/w Mr Sahil Salvi a/w Sagar Redkar Advocate for State Ms Anjali Patil a/w Mr Aashay Topiwala a/w Mr Abdeali Kothawala a/w Ms Mallika Sharma a/w Mr Nouman Shaikh Advocate for Appellant in Apeal/210/2015 Dr Yug Mohit Chaudhry , Appntd Adv a/w Ms Payoshi Roy a/w Mr Siddharth Sharma a/w Ms Chandni Chawla for Respondent in Conf/2/2014

CORAM : HON'BLE SMT. JUSTICE S.S. JADHAV & HON'BLE SHRI JUSTICE PRITHVIRAJ K.

                               CHAVAN, JJ
        DATE :                 14th October, 2021
 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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