The State Of Maharashtra vs Kalpak Bhaskar Gadhave
2021 Latest Caselaw 13010 Bom

                                Ethape                           1          33-Apeal-1227-2006


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION
                                               CRIMINAL APPEAL NO.1227 OF 2006

                                The State of Maharashtra                   .. Appellant
                                              Vs.
                                Kalpak Bhaskar Gadhave                     .. Respondent
                                                              ...
                                Mr.S.R. Agarkar, APP for the State-Appellant.
                                Mr. S.A. Kumbhakoni, Advocate for the Respondent.
                                                              ...

                                                             CORAM : PRAKASH D. NAIK, J.

DATE : 9th SEPTEMBER, 2021 PC.

1. Heard both sides.

2. Judgment is reserved.

(PRAKASH D. NAIK, J.) Digitally signed by DNYANESHWAR DNYANESHWAR ASHOK ETHAPE ASHOK ETHAPE Date:

2021.09.09 18:00:25 +0530