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Arun Sambhaji Khanvilkar vs The State Of Maharashtra
2022 Latest Caselaw 8680 Bom

Citation : 2022 Latest Caselaw 8680 Bom
Judgement Date : 30 August, 2022

Bombay High Court
Arun Sambhaji Khanvilkar vs The State Of Maharashtra on 30 August, 2022
Bench: A.S. Gadkari
  ssm                             1          apeal1267.13gp-opeartive order.doc

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                    CRIMINAL APPELLATE JURISDICTION

                    CRIMINAL APPEAL NO.1267 OF 2013

Arun Sambhaji Khanvilkar                         .....Appellant
                                                 (Orig. Accused No.1)
      Vs.
The State Of Maharashtra                         .....Respondent

                                 WITH
                    CRIMINAL APPEAL NO.1299 OF 2013

Chetan Laxman Desai @ Khamla                     .....Appellant
                                                 (Orig. Accused No.2)
      Vs.
The State Of Maharashtra                         .....Respondent

                                 WITH
                    CRIMINAL APPEAL NO.1306 OF 2013

Mr. Sanjay Brijlal Khakkar                       .....Appellant
                                                 (Orig. Accused No.3)
      Vs.
The State Of Maharashtra                         .....Respondent

Mr. Nitin Pradhan i/by Shubhada D. Khot for the Appellant in Appeal
No.1267 of 2013.
Mr. Satyavrat Joshi a/w Mr. Nitesh Mohite for the Appellant in Appeal
No.1299 of 2013.
Mr. Vaibhav G. Bagade for the Appellant in Appeal No.1306 of 2013.
Mr. R.M. Pethe APP, for the Respondent-State.

                                      CORAM : A.S. GADKARI, J.

ORDER : 30th AUGUST, 2022.

P.C.:-

OPERATIVE ORDER

(a) Impugned Judgment and Order dated 28th October, 2013

ssm 2 apeal1267.13gp-opeartive order.doc

passed in Special Case No.76 of 2012 by the learned

Special Judge (under P.C. Act), Greater Mumbai, is

hereby quashed and set aside and the Appellants are

acquitted from all the charges framed against them.

(b) Fine amount, if any paid, be refunded to the Appellants.

(c) Bail Bonds of Appellants are cancelled.

(d) Appeals are accordingly allowed.



                                                                     (A.S. GADKARI, J.)

          Digitally signed
          by SANJIV
SANJIV    SHARNAPPA
SHARNAPPA MASHALKAR
MASHALKAR Date:
          2022.08.30
          16:16:47 +0530





 

 
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