Hemchandra Doduraj Kamble vs The State Of Maharashtra, Through ...
2022 Latest Caselaw 40 Bom

                                                                                                                                                         apl152.16.odt
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                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     NAGPUR BENCH AT NAGPUR

                  CRIMINAL APPLICATION (APL) NO. 152/2016
          Hemchandra D Kamble...Versus... The State of Maharashtra and ors
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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                            Mr. S.G.Malode, Advocate for the applicant.
                                            Mr. A.R.Chutke, APP for Respondent No.1

                                                                         CORAM : AVINASH G. GHAROTE, J.

DATE : 03/01/2022

Mr. Malode, learned counsel for the applicant submits that the applicant has since been acquitted in STC No. 13624/2014 by the learned JMFC, Court No.2, Nagpur, by judgment dated 6.5.2019, the copy of the judgment would be necessary to consider the matter further.

Mr. Malode, learned counsel for the applicant to place on record the copy of the judgment.

List the matter in the next week.

JUDGE rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:03.01.2022 17:24