Aazar Azim Shaikh vs The State Of Maharashtra
2022 Latest Caselaw 1755 Bom

                                                                 (22)Apeal-734-2013.doc


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                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION
                                 CRIMINAL APPEAL NO.734 OF 2013
          Dharmendra Paras Chauhan                ]     ..      Appellant
                           vs.
          State of Maharashtra                    ]     ..      Respondent

ALONGWITH CRIMINAL APPEAL NO.873 OF 2013 ALONGWITH CRIMINAL APPEAL NO.735 OF 2013 ALONGWITH CRIMINAL APPEAL NO.737 OF 2018 Mr.Kuldeep S. Patil, for Appellant in Appeal Nos.734/2013, 873/2013 and 737/2018.

Ms.Racheeta Dhuru for Appellant in Appeal No.735/2013. Mr.V.B. Konde-Deshmukh, APP for Respondent-State.

CORAM : S.S.SHINDE & N.R.BORKAR, JJ DATE : 21ST FEBRUARY 2022

P.C.

1] Heard Mr. Kuldeep Patil, learned counsel for appellant in Criminal Appeal No. 734/2013, 873/2013 and 737/2018, Ms. Racheeta Dhuru, learned counsel for Appellant in Criminal Appeal No.735/2013 and Mr.V.B. Konde-Deshmukh, the learned APP for State in all matters, at length. 2] Arguments are concluded.

          3]      Reserved for Judgment.


           [N.R.BORKAR, J]                                       [S.S.SHINDE,J]