Narayan Malhari Thorat vs State Of Mah. Thr. Pso Ps Washim ...
2022 Latest Caselaw 7878 Bom

                                                             1                         32 apeal.281.22.odt

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       NAGPUR BENCH, NAGPUR.

                                       CRIMINAL APPEAL NO. 281 OF 2022
                               Narayan Malhari Thorat .Vs. State of Maharashtra and Anr.
           _______________________________________________________________________
          Office Notes, Office Memoranda of Coram,
          appearances, Court's orders of directions                  Court's or Judge's orders.
           and Registrar's Orders.
                                        Shri. R. J. Shinde and Shri R. S. Kurekar, Advocates for the appellant
                                        Shri A. M. Kadukar, APP for the State
                                        Shri. Jagvijay Gandhi, Advocate for respondent No.2.

CORAM : G.A. SANAP J.

DATE : AUGUST 11, 2022.

Heard.

2. The learned APP submits that the Sate has submitted a proposal to the Law and Judiciary Department of Maharashtra for preferring an appeal against the Judgment and Order of acquittal.

3. Call record and proceedings.

4. Stand over after four weeks.

JUDGE

Namrata

Digitally signed byNAMRATA YOGESH DHARKAR Signing Date:11.08.2022 18:02