The State Of Maharashtra vs Ramraksha Chhatradhari Singh And ...
2022 Latest Caselaw 251 Bom

                                                                          (922)Apeal-456-03.doc


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           Digitally
           signed by
           RAJSHREE
                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
RAJSHREE   KISHOR

                                          CRIMINAL APPELLATE JURISDICTION
KISHOR     MORE
MORE       Date:
           2022.01.07
           10:54:11
           +0530

                                          CRIMINAL APPEAL NO.456 OF 2003


                        The State of Maharashtra            ]    ..    Appellant
                                    vs.
                        Ramraksha Chhatradhari Singh & Anr.]     ..    Respondents


                        Mr.V.B.Konde-Deshmukh, APP for State-Appellant.
                        Mr.Bhavin Jain i/b Mr.Gansh Gole for Respondent No.1.


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

                                                DATE    :   6TH JANUARY 2022


                        P.C.

                        1]    At the outset it needs to be noted that the appeal against

Respondent No.2 i.e. Jayashankar Achyutanand Mishra, stood dismissed by order dated 13.12.2010. Therefore, hearing of the present appeal is confined against respondent No.1.

2] Heard learned APP Mr.Konde-Deshmukh for the State and learned counsel for the Respondent No.1 Mr.Bhavin Jain.

                        3]     Arguments concluded.

                        4]     Reserved for Judgment.




                        [N.R.BORKAR, J]                                [S.S.SHINDE, J]