Maya @ Mahendra Mukund Kamble vs The State Of Maharashtra
2022 Latest Caselaw 4246 Bom

                                                                                             2-APEAL-398-2017.doc



                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CRIMINAL APPELLATE JURISDICTION

                                                   CRIMINAL APPEAL NO. 398 OF 2017
                                                                WITH
                                                 INTERIM APPLICATION NO.559 OF 2020
                                                            (Not on board)

                              Rupesh Parshuram Fulare                              ...Appellant
                                    Versus
                              The State Of Maharashtra                             ...Respondent

                                                                WITH
                                                   CRIMINAL APPEAL NO. 1061 OF 2017
                                                             ALONG WITH
                                                 INTERIM APPLICATION NO. 247 OF 2020

                              Maya @ Mahendra Mukund Kamble                              ...Appellant
                                    Versus
                              The State Of Maharashtra                                   ...Respondent
                                                          ....
                              Mr. Kunal D. Ambulkar, Advocate for the Appellant in Appeal No.398 of
                              2017.
                              Mr. Gaurav Parkar, Advocate for the Appellant in Appeal No. 1061 of
                              2017.
                              Ms. Devyani Kulkarni, Advocate for Respondent No.2 in both matters.
                              Mr. S. V. Gavand, APP for the Respondent - State.

                                                      CORAM          :        PRAKASH D. NAIK, J.

DATE : 21st APRIL, 2022.

PER COURT:

1. Heard both sides.

2. Judgment reserved.

(PRAKASH D. NAIK, J.)

Digitally signed SAJAKALI by SAJAKALI LIYAKAT Sajakali Jamadar 1 of 1 LIYAKAT JAMADAR Date:

JAMADAR 2022.04.22 17:15:20 +0530