Pandharinath Dattatraya Pawar vs The State Of Maharashtra
2021 Latest Caselaw 13603 Bom

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

                    CR. APPEAL NO. 753 OF 2014

 Prakash @ Buddha Ramchandra Shinde            ....APPELLANT
             V/S
 The State Of Maharashtra                    ....RESPONDENT

WITH CR. APPEAL NO. 752 OF 2014

Sonya @ Umesh Nandkumar Metkari ....APPELLANT V/S The State Of Maharashtra ....RESPONDENT

WITH CR. APPEAL NO. 751 OF 2014

Prashant Pandurang Sawant ....APPELLANT V/S The State Of Maharashtra ....RESPONDENT

WITH CR. APPEAL NO. 466 OF 2014

Gahininath Goverdhan Dhavane ....APPELLANT V/S The State Of Maharashtra ....RESPONDENT

WITH CR. APPEAL NO. 750 OF 2014

Pandharinath Dattatraya Pawar ....APPELLANT V/S

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The State Of Maharashtra ....RESPONDENT

Ms.Anita Agarwal, Adv. for Appellant in Apeal/753/2014 and Apeal/752/2014.

Mr.Viresh V. Purwant, Adv for Appellant in Apeal/466/2014 Mr.Satyavrat Joshi i/b Mr.Jaydeep D. Mane, Adv for Appellant in Apeal/750/2014 and Apeal/751/2014 Ms.Geeta Mulekar - APP for State

CORAM : HON'BLE SMT. JUSTICE S.S. JADHAV & HON'BLE SHRI JUSTICE PRITHVIRAJ K. CHAVAN, JJ DATE : 21st September, 2021 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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