Kailas Laxman Chavan vs The State Of Maharashtra
2022 Latest Caselaw 142 Bom

                                                 1/1                        903-APEAL-298-2021.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                         CRIMINAL APPEAL NO. 298 OF 2021
                                   ALONG WITH
                       INTERIM APPLICATION NO. 1089 OF 2021
                                        IN
                         CRIMINAL APPEAL NO. 298 OF 2021

Kailas Laxman Chavan                                           ...Appellant/Applicant

         Versus

The State of Maharashtra                                       ...Respondent
                                              ...
Mr. Vivek Punjabi a/w                        Ms.         Shweta     Bhagchandani               for
appellant/applicant.
Mr. Y M Nakhwa, APP for State.
                                                 ...

                                        CORAM : S. S. SHINDE &
                                                N. R. BORKAR, JJ.

DATE : 4th JANUARY, 2022.

P.C.:

1. Heard learned counsel appearing for the appellant and

learned APP for Respondent-State at length. Arguments are

concluded.

2. Reserved for judgment.

(N. R. BORKAR, J.) (S. S. SHINDE, J.)

Bhagyawant Punde, PA