The State Of Maharashtra vs Sunil Rama Kuchkoravi
2021 Latest Caselaw 13606 Bom

Sherla V.


                                                                                7_CONF.1.2021.doc


VISHWANATH
              Digitally signed by
              VISHWANATH
              SATYANARAYANA
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SATYANARAYANA SHERLA
SHERLA
              Date: 2021.09.21
                                               CRIMINAL APPELLATE SIDE
              15:00:02 +0530


                                       CRIMINAL CONFIRMATION CASE NO.1 OF 2021

                           State of Maharashtra                                   ... Petitioner
                                          Vs.
                           Sunil Rama Kuchkoravi                              ... Respondents


                          Ms.A.S. Pai, Public Prosecutor, for the Petitioner - State
                          None for Respondent


                                                       CORAM: S.S. SHINDE &
                                                              N.J. JAMADAR, JJ.

DATED: SEPTEMBER 21, 2021

P.C.:

1. Learned Public Prosecutor appearing for the Petitioner -

State informs the Court that printing of paper book is complete.

The Registry to verify as to whether the Respondent - convict has

preferred any Appeal challenging the impugned judgment and

order dated 8th July, 2021 and place a report before this Court on

the next date.

2. S.O. to 4th October, 2021.

(N.J. JAMADAR, J.) (S.S. SHINDE, J.)