Ramling @ Tatya Baburao Narke vs State Of Maharashtra And Anr
2022 Latest Caselaw 12910 Bom

                        SLJ
                                                                                     12-APEAL-588-2022.doc
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                            CRIMINAL APPELLATE JURISDICTION

                                            CRIMINAL APPEAL NO. 588 OF 2022

                        Ramling @ Tatya Baburao Narke                        ...Appellant
                              V/s.
                        State Of Maharashtra And Anr.                        ...Respondents

                        Mr. Harshad Inamdar 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.:-

. Issue notice to Respondent No.2, returnable on 13 th February

2023.

2. Learned A.P.P. also seeks time to verify, whether the State has

taken any decision to prefer Appeal against impugned the Judgment and

Order acquitting Respondent No.2 from the offences alleged against him.

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

Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR Date:

JAMADAR    2022.12.14
           10:56:35
           +0530