Pramod Shankar Dongre vs The State Of Mah,Thr P.So. P.S ...
2022 Latest Caselaw 4621 Bom

              appp617.22                                                                                        1
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               NAGPUR BENCH : NAGPUR


                                       CRIMINAL APPLICATION (APPP) NO. 617/2022
                                                         IN
                                       CRIMINAL APPLICATION (APL) NO. 415/2019
                                                           Pramod
                                                          ...VERSUS...
                                                             State
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             Office Notes, Office Memoranda of Coram,                        Court's or Judge's orders
             appearances, Court's orders or directions
             and Registrar's orders
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                                          Shri U.J. Deshpande, Advocate for the Applicant(s)
                                          Shri S.M. Ghodeswar, APP for the Non-Applicant/State
                                          Ms. D.Joshi, Adv h/f Shri S.V. Sirpurkar, Adv for the Non-Applicant No.2

                                             CORAM : V.M. DESHPANDE & AMIT BORKAR, JJ.

APRIL 29, 2022

For the reasons stated in the Application, the Application is allowed.

The Applicants are permitted to deposit Rs. Twenty Five Thousand as per the judgment dated 11/04/2022 within one week from today.

Office to accept the said amount. The Application is disposed of accordingly.

(JUDGE) (JUDGE)

Signed By:AKRAM PARVEZ MAQSOOD AHMAD ANSARI Private Secretary to Hon'ble Judge Signing Date:30.04.2022 10:17

ANSARI