The Court On Its Own Motion vs Mahadev Ramu Takkekar And Ors
2022 Latest Caselaw 188 Bom

                                                 1/1                           7-APEAL-56-2001.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                         CRIMINAL APPEAL NO. 56 OF 2001

The State of Maharashtra                                       ...Appellant

         Versus

Mahadev Ramu Takkekar & Ors.                                   ...Respondents

                            ALONG WITH
             CRIMINAL SUO MOTU APPLICATION NO. 2 OF 2001

The Court On Its Own Motion                                    ...Appellant

         Versus

Mahadev Ramu Takkekar & Ors.                                   ...Respondents
                                                 ...
Mr. S. S. Hulke, APP for State.
Mr. Manish Mazgaonkar for Respondent No. 1 to 3.
                                ...
                          CORAM : S. S. SHINDE &
                                    N. R. BORKAR, JJ.

                                        DATE :         5th JANUARY, 2022.

P.C.:

1. Heard the learned APP appearing for appellant-State and

learned counsel appearing for the Respondent No. 3, at length.

2. Arguments are concluded.

3. Reserved for judgment.

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

Bhagyawant Punde, PA