Indrajit Ramesh Kasar vs The State Of Maharashtra
2022 Latest Caselaw 4573 Bom

                                     1                917 appeal 287-21

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                 917 CRIMINAL APPEAL NO.287 OF 2021
              WITH APEAL/301/2021 WITH APEAL/286/2021

                        VISHWAJIT RAMESH KASAR
                                  VERSUS
                      THE STATE OF MAHARASHTRA
                                      ...
                 Advocate for Appellant : Mr. Karpe Rahul R.
                APP for Respondent-State: Mr. M. M. Nerlikar
                                      ....
                           CORAM : V. K. JADHAV AND
                                       SANDIPKUMAR C. MORE, JJ.

DATED : 28/04/2022.

....

P. C. :

1. Though we have reserved these appeals for judgment,

however, we need the assistance of the learned counsel appearing

for the appellants on certain points. However, due to paucity of

time, the matters cannot be taken up for hearing before vacation.

2. List this matter for hearing on 15/06/2022.

(SANDIPKUMAR C. MORE, J.) (V. K. JADHAV, J.)

vsm/-