Ashok Sudhiram Jaiswar vs The State Of Maharashtra
2021 Latest Caselaw 12999 Bom

                      P.H. Jayani                                      09 APEAL330.2021.doc



                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION

                                         CRIMINAL APPEAL NO. 330 OF 2021
                                                      WITH
                                       INTERIM APPLICATION NO. 1196 OF 2021
                                                        IN
                                         CRIMINAL APPEAL NO. 330 OF 2021

                      Ashok Sudhiram Jaiswar                       .... Appellant
                                 v/s.
                      The State of Maharashtra                     .... Respondent

                      Mr. Rajendra S. Bidkar for the Appellant.
                      Ms. P.N. Dabholkar, APP for the State.

                                              CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 09th SEPTEMBER, 2021.

P. C. :-

. On 01/09/2021, since page no.20 of the impugned judgment was

not annexed, leave was granted to the Appellant to place the same on

record within a period of one week. Learned counsel for the Appellant

states that he has applied for the certified copy, however, the same is

not yet ready. He has placed on record copy of the impugned

judgment. Learned APP seeks time to go through the said judgment.

2. Stand over to 23/09/2021.

PREETI H JAYANI Digitally signed by PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Date: 2021.09.13 10:33:10 +0530