Chandrashekher Vaman Patwardhan vs The State Of Maharashtra And Ors
2022 Latest Caselaw 3824 Bom

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LAXMIKANT   by LAXMIKANT
            GOPAL
GOPAL       CHANDAN
CHANDAN     Date: 2022.04.08
            10:08:35 +0530                                                (4) apeal-1072.21.odt




                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

                                      CRIMINAL APPEAL NO.1072 OF 2021

              Chandrashekhar Vaman Patwardhan                   : Appellant.
                    Versus
              The State of Maharashtra and ors.                 : Respondents.

Mr. Kuldip T Pawar for the Appellant.

Mr. V B Konde-Deshmukh, APP for the Respondents/State.

                                          CORAM :    S. S. SHINDE,
                                                     SARANG V. KOTWAL, JJ
                                          DATE   :   07th April 2022
              P.C.

              1                The learned counsel appearing for the Appellant submits that

Criminal Appeal No.234 of 2020 (Mohan Vitthal Patwardhan & ors. v/s The

State of Maharashtra & ors) is arising out of the same judgment and order

which is impugned in this Appeal. He, therefore prays that this Appeal may be

tagged with Criminal Appeal No.234 of 2020 which is scheduled to be heard

on 23/04/2022. Registry to tag Criminal Appeal No.234 of 2020 with the

present Appeal and list both the Appeals for hearing on 25/04/2022.

              [SARANG V. KOTWAL, J]                                   [S. S. SHINDE , J]




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