Nilesh Purushottam Bamnote vs The State Of Mah., Thr. Pso Mangrul ...
2022 Latest Caselaw 8564 Bom

1 14 appr.273.2022.odt

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

CRIMINAL APPLICATION (APPR) NO. 273 OF 2022 IN CRIMINAL REVISION APPLICATION NO. 185 OF 2019 Nilesh Purushottam Bamnote and Anr. .Vs. The 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. U. Tambe, Adv. h/f. Shri B. L. Borikar, Advocate for the applicants Smt. S. S. Jachak, APP for the State

CORAM : G.A. SANAP J.

DATE : AUGUST 29, 2022.

The applicants were directed to file certified copy of the judgment and order dated 25.09.2013 passed by the learned Judicial Magistrate First Class, Dhamangaon. In this application it is submitted that since the record and proceedings is received, the filing of the certified copy of the judgment and order may be dispensed with. In view of the fact that the record and proceedings is received, the filing of certified copy of the judgment and order is dispensed with.

2. The application stands disposed of accordingly.

3. Place the Criminal Revision Application No. 185 of 2019 for final hearing, after three weeks.

JUDGE Namrata Signed By:NAMRATA YOGESH DHARKAR P. A.

High Court Nagpur Signing Date:29.08.2022 18:19