Citation : 2022 Latest Caselaw 3804 Bom
Judgement Date : 7 April, 2022
1 070422apeal170.22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
CRIMINAL APPEAL NO. 170 OF 2022
DHANANJAY PRALHAD BODKHE VERSUS STATE OF MAH., THRU. P.S.O., P.S., SHIRPUR,
DIST. WASHIM
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Ms. Mane, Advocate h/f Shri S. D. Chande, Advocate for the appellant.
Shri T. A. Mirza, A.P.P. for the respondent /State
CORAM : V. M. DESHPANDE and AMIT B. BORKAR, JJ.
DATE : APRIL 07, 2022.
1. Heard Ms. Mane, learned counsel holding for Shri S.D. Chande, learned counsel for the appellant.
2. ADMIT.
3. Shri T. A. Mirza, learned Additional Public Prosecutor waives service on behalf of respondent / State.
4. Call for the record and proceedings. Criminal Application (APPA) No. 214 of 2022 This application for suspension of substantive jail sentence and for grant of bail will be considered after receipt of the record and proceedings. Criminal Application (APPA) No. 215 of 2022 This is an application for grant of time to file certified copy of the judgment and order dtd. 08.12.2021.
For the reasons stated in the application, it is allowed. Four months' time is granted to file certified copy on record.
The application stands disposed of.
Digitally signed byPARAG PRABHAKARRAO DIWALE JUDGE JUDGE Signing Date:08.04.2022 16:56 Diwale
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