Sadashiv S/O Kaka Jawak vs The State Of Maharashtra And ...
2021 Latest Caselaw 15135 Bom

                                             (1)                     61 cra 138.21

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD

                 61 CRIMINAL REVISION APPLICATION NO.138 OF 2021

                              SADASHIV S/O KAKA JAWAK
                                      VERSUS
                      THE STATE OF MAHARASHTRA AND ANOTHER

                                             ...
                         Advocate for Applicant : Mr. More Ashok A.
                        APP for Respondents/State : Mrs. P.V. Diggikar
                                             ...

                                        CORAM :    M.G. SEWLIKAR, J.

                                        DATE :     20th October, 2021

P.C.:-

Learned counsel Shri More submits that applicant has not

surrendered before the concerned Court as in the N.I.A. matters (Section 138)

this Court has taken a view that surrender is not necessary. He is directed to

produce the copy of the judgment on the next date. Stand over to 25 th

October, 2021.

[M.G. SEWLIKAR, J.]

mub