Citation : 2022 Latest Caselaw 4151 Bom
Judgement Date : 19 April, 2022
5.cri.alp.25.17.doc
S.S.Kilaje
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
APPLICATION FOR LEAVE TO APPEAL NO. 25 OF 2017
Babitabai Laxman Marwadi Kumbhar .. Applicant
Versus
State of Maharashtra and Ors. .. Respondents
WITH
CRIMINAL APPEAL NO. 205 OF 2019
State of Maharashtra .. Appellant
Versus
Silon Parveen Nanawat and Ors. .. Respondents
WITH
APPLICATION FOR LEAVE TO APPEAL NO.152 OF 2017
State of Maharashtra .. Appellant
Versus
Silon Parveen Nanawat and Ors. .. Respondents
....................
Mr. Sachin Deokar i/by Mr. Laxman Pahadi for Applicant
Ms. M.M. Deshmukh, APP for the State
...................
CORAM : SMT. SADHANA S. JADHAV &
MILIND N. JADHAV, JJ.
DATE : APRIL 19, 2022
P.C.:
1. Criminal Appeal No. 196 of 2016 filed by the complainant
against the Judgment of the Sessions Court, Pune in Sessions Case No.
402 of 2014 be tagged alongwith Criminal Appeal No. 205 of 2019.
2. Stand over to 4th May, 2022.
[ MILIND N. JADHAV, J. ] [SMT. SADHANA S. JADHAV, J.]
Digitally signed SONALI by SONALI SATISH KILAJE SATISH Date:
KILAJE 2022.04.19 16:55:18 +0530
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