Pramod Dadasaheb Bhosale And Ors vs The State Of Maharashtra
2022 Latest Caselaw 3993 Bom

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LAXMIKANT   by LAXMIKANT
            GOPAL
GOPAL       CHANDAN
CHANDAN     Date: 2022.04.12
            18:14:46 +0530                                                (16) apeal-920.2001.odt




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                       CRIMINAL APPEAL NO.920 OF 2001

              Pramod Dadasaheb Bhosale and ors.                   : Appellants.
                    Versus
              The State of Maharashtra                            : Respondent.

Mr. Shirish Gupte, Senior Advocate i/by Mr. Karansingh B Rajput a/w Ms. Supriya Kak for the Appellants.

Mr. V B Konde-Deshmukh, APP for the Respondent/State. Mr. V V Purwant a/w Mr. Rushikesh Kale for the original Informant.

                                          CORAM :       S. S. SHINDE,
                                                        SARANG V. KOTWAL, JJ
                                          DATE    :     12th April 2022
              P.C.

              1                Heard learned senior counsel Mr.Shirish Gupte associated by

learned counsel Mr. Karansingh Rajput and Ms. Supriya Kak appearing for the

Appellants, learned APP Mr. V B Konde-Deshmukh appearing for the

Respondent/State, and learned counsel Mr. V V Purwant, appearing for the

original Informant at length. Arguments are concluded.

              2                Reserved for Judgment.



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




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