Lakhan S/O Manohar Ladi And ... vs State Of Mah. Thr. Pso Ps Sawangi ...
2022 Latest Caselaw 8685 Bom

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                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           NAGPUR BENCH : NAGPUR

                                         CRIMINAL APPLICATION NO.238 OF 2022
                                                         IN
                                           CRIMINAL APPEAL NO.190 OF 2022
                                           Lakhan Manohar Ladi (in Jail) and another
                                                               VS.
                            State of Maharashtra, through its PSO, PS Sawangi (Meghe) Dist. Wardha
             Office     Notes,    Office                         Court's or Judge's orders
             Memoranda of Coram,
             Appearances, court's orders
             or      directions     and
             Registrar's orders
                                            Shri V.M. Vishwarupe, Advocate for the appellants.
                                            Smt. S.S. Jachak, APP for the respondent/State.


                                                CORAM :      G. A. SANAP, J.

DATE : 30.08.2022

1. Learned Advocate for the appellant submits that production of the certified copy of the judgment and order may be dispensed with, as in this appeal record and proceedings of the trial Court has been received.

2. In view of this, the filing of the certified copy of the judgment and order is dispensed with.

3. The criminal application stands dispensed with. CRIMINAL APPEAL NO.190 OF 2022

1. Stand over after four weeks.

JUDGE

Signed By:MANISHA ALOK SHEWALE

manisha Signing Date:30.08.2022 17:25