Mahendra Daguseth Pawar vs The State Of Maharashtra
2022 Latest Caselaw 1119 Bom

NISHA     Digitally signed by NISHA
          SANDEEP CHITNIS
SANDEEP   Date: 2022.02.01
CHITNIS   15:08:19 +0530




                                                                                       8-wp.4423.2021.doc


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CRIMINAL APPELLATE JURISDICTION

                                          CRIMINAL WRIT PETITION NO.4423 OF 2021

                     Mahendra Daguseth Pawar                                  ...Petitioner
                         Versus
                     The State of Maharashtra and Anr.                        ...Respondents

                     Ms. Garima Joshi i/b Mr. Anuj Tiwari, for the Petitioner.

                     Mr. A. R. Patil, A.P.P for the Respondent No.1- State.

                     Ms. Anusha Pradhan, for the Respondent No.2.

                                                      CORAM : REVATI MOHITE DERE, J.

DATE : 31st JANUARY 2022

(THROUGH VIDEO CONFERENCING) P.C. :

1. Learned Counsel for the respondent No.2 seeks two weeks

time to file compilation of Judgments on which she proposes to rely. The

same shall be filed in the Registry, on or before 14th February, 2022 and a

copy thereof be served on the other side.

2. Stand over to 17th February 2022.

REVATI MOHITE DERE, J.

N. S. Chitnis                                                                                        1/1