Praful Babubhai Doshi vs The State Of Maharashtra
2022 Latest Caselaw 196 Bom

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                                                                                 17. WP 4882-2019.doc
            RUPALI
RUPALI      RAJESH
RAJESH      WAKODIKAR
WAKODIKAR   Date:
            2022.01.05
            15:27:38

                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            +0530




                                          CRIMINAL APPELLATE JURISDICTION
                                     CRIMINAL WRIT PETITION NO. 4882 OF 2019


                         Praful Babubhai Doshi                             ...Petitioner
                              Versus
                         The State of Maharashtra                          ...Respondent

                         Mr. Yatin R. Shah for the Petitioner.

                         Ms. Anamika Malhotra, A.P.P for the Respondent-State.


                                                    CORAM : REVATI MOHITE DERE, J.

DATE : 5th JANUARY, 2022 (Through Video Conferencing)

P.C. :

1. Learned Counsel for the respective parties inform that on 8 th

September, 2021, arguments concluded and the judgment/order was

reserved. A perusal of the order dated 8th September, 2021 reads as under;

'Arguments are concluded. Judgment/order is reserved.'

2. Hence, matter to be placed before the Hon'ble Justice

S.K.Shinde, J.

REVATI MOHITE DERE, J.

Wakodikar                                                                                         1/1