Aniket Ganesh Panire vs The State Of Maharashtra And Anr
2021 Latest Caselaw 14010 Bom

                                                                                         15-apeal-1624-2019.doc




                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION

                                             CRIMINAL APPEAL NO. 1624 OF 2019

                      Aniket Ganesh Panire                                ...Appellant
                                   vs.
                      The State of Maharashtra
                      & Anr.                                              ...Respondents

                      Mr. Satyavrat Joshi i/b Nitesh Jaywant Mohite for appellant.
                      Mrs. Sangita Shinde, APP for respondent No.1-State.
                      Mr. Umesh Pawar for Respondent No. 2.

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

DATE : 28th SEPTEMBER, 2021

P.C.:

1. Heard Mr. Joshi, learned counsel for the appellant, Mrs. Shinde, the

learned APP for the State and Mr. Pawar, learned counsel for respondent

No.2.

Digitally signed by SHRADDHA SHRADDHA KAMLESH

2. Closed for judgment. KAMLESH TALEKAR TALEKAR Date:

2021.09.29 16:29:34 +0530

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

Shraddha Talekar, PS 1/1