Prasanna @ Balu @ Bali Sajjan Sathe vs State Of Maharashtra
2022 Latest Caselaw 12909 Bom

                        SLJ
                                                                                29-APEAL(ST)-20016-2022.doc
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                            CRIMINAL APPELLATE JURISDICTION

                                         CRIMINAL APPEAL(ST.) NO. 20016 OF 2022

                        Prasanna @ Balu @ Bali Sajjan Sathe                  ...Appellant
                              V/s.
                        State Of Maharashtra                                 ...Respondent

                        None for Appellant.
                        Mrs. S.D. Shinde, A.P.P. for the Respondent-State.

                                                         CORAM :     A. S. GADKARI AND
                                                                     PRAKASH D.NAIK, JJ.

DATE : 12th DECEMBER, 2022.

P.C.:-

. Present Appeal is received through Jail. Perused the impugned

Judgment and Order.

2. Admit.

3. Learned A.P.P. waives notice on behalf of Respondent - State.

(PRAKASH D. NAIK, J.) (A.S. GADKARI, J.)

Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR Date:

JAMADAR 2022.12.14 10:56:34 +0530