The State Of Maharashtra vs Santosh @ Ded Dashrath Swami And ...
2022 Latest Caselaw 4212 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     APPELLATE SIDE CRIMINAL JURISDICTION

                   CR. APPEAL NO. 1042 OF 2012

 Rupesh Babu Singh And Ors                    ....APPELLANT
             V/S
 The State Of Maharashtra                   ....RESPONDENT

WITH CR. APPLICATION IN APPEAL NO. 1573 OF 2012 In Cr. Appeal 1133 OF 2012

Santosh Pandurang Kamble @ C.r. @ Ram ....APPELLANT V/S The State Of Maharashtra ....RESPONDENT

WITH CR. APPEAL NO. 1085 OF 2012

Arun Anant Dhadwe And Anr ....APPELLANT V/S The State Of Maharashtra ....RESPONDENT

WITH CR. APPEAL NO. 1133 OF 2012

Santosh Pandurang Kamble @ C.r. @ Ram ....APPELLANT V/S The State Of Maharashtra ....RESPONDENT

WITH CR. APPEAL NO. 1114 OF 2013

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The State Of Maharashtra ....APPELLANT V/S Santosh @ Ded Dashrath Swami And Ors ....RESPONDENT

Mr Dinesh Dey i/b Mr Amit Munde, Adv for Appellant in Apeal/1042/2012, Apeal//1085/2012 Mr Kartik Garg, Adv for Appellant/Applicant in Apeal/1133/2012 & APPA/1573/2012 and for Respondent in Apeal/1114/2013 Ms P P Shinde, APP for State

CORAM : HON'BLE SMT. JUSTICE S.S. JADHAV & HON'BLE SHRI JUSTICE MILIND N. JADHAV, JJ DATE : 20th April, 2022 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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