Rakesh Zagaru Paswan vs The State Of Maharashtra
2022 Latest Caselaw 187 Bom

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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                         CRIMINAL APPEAL NO. 916 OF 2015

Rakesh Zagaru Paswan                                           ...Appellant

         Versus

The State of Maharashtra                                       ...Respondent
                               ...
Mr. Amit Mane appointed advocate for appellant.
Mr. Y M Nakhwa, APP for State.
                               ...

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

DATE : 5th JANUARY, 2022.

P.C.:

1. Heard Mr. Mane, the learned advocate appointed to

represent the appellate and Mr. Nakhwa, the learned APP for State

at length.

2. Arguments are concluded.

3. Reserved for judgment.

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

Bhagyawant Punde, PA