Sartaj Mansoor Ali ( Father Of ... vs State Of Mah. Thr. Pso Ps ...
2022 Latest Caselaw 3843 Bom

                                                                 1                              904-apeal-177-22.odt

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                                   NAGPUR BENCH, NAGPUR.

                                                   CRIMINAL APPEAL NO. 177 OF 2022
                                                                 Sartaj Mansoor Ali
                                                                            Vs.
                                                       State of Maharashtra and others
                             ------------------------------------------------------------------------------------------------
                             Office Notes, Office Memoranda of                         Court's or Judge's Order
                             Coram, appearances, Court's Orders
                             or directions and Registrar's order
                                              Shri Mir Nagman Ali, Advocate for appellant.
                                              Shri S. M. Ghodeswar, APP for respondent no. 1/State.


                                                               CORAM :-         V. M. DESHPANDE AND
                                                                                AMIT B. BORKAR, JJ.

                                                               DATED :-         08.04.2022


                                                               Heard       Shri     Mir     Nagman         Ali,    learned

Advocate for the original complainant, who is challenging the judgment and order of acquittal passed by the learned Sessions Judge, Chandrapur.

2. Issue notice before admission to the respondents, retunrnable in the first week of August- 2022.

3. Shri S. M. Ghodeswar, learned APP waives service for respondent no. 1/State.

4. Call for R.&P. of Sessions Case No. 45/2014, Decided on 16.12.2021.

Digitally signed (AMIT B. BORKAR, J.) (V. M. DESHPANDE, J.) by JAISWAL JAISWAL RAJNESH RAJNESH RAMESH Date:

RAMESH    2022.04.08
          18:25:24 +0530




   RR Jaiswal