[email protected] Vishvanath Indore ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 446 Bom

Citation : 2022 Latest Caselaw 446 Bom
Judgement Date : 12 January, 2022

Bombay High Court

[email protected] Vishvanath Indore ... vs The State Of Maharashtra And ... on 12 January, 2022

Bench: V.K. Jadhav, Sandipkumar Chandrabhan More

                                               921-CriAppln-2854-2021odt
                                    -1-

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

               921 CRIMINAL APPLICATION NO. 2854 OF 2021
                          IN APEAL/265/2011

  [email protected] VISHVANATH INDORE DECEASED THROUGH HIS
     LEGAL HEIRS VARSHA WD/O. DEVIDAS INDORE AND ORS
                             VERSUS
         THE STATE OF MAHARASHTRA AND ANOTHER
                               .....
          Advocate for Applicants : Mrs. Langhe Pooja V.
           APP for Respondent-State : Mr. S. D. Ghayal
                               .....

                               CORAM : V. K. JADHAV AND
                                       SANDIPKUMAR. C. MORE, JJ.

DATED : 12th JANUARY, 2022

PER COURT:-

1. Heard.

2. Issue notice to the respondents, returnable on 02.02.2022. Learned APP waives notice for respondent no.1 State.

3. Learned counsel for the applicants-legal heirs of original accused no.2 submits that respondent no.2-informant has already filed appeal against the same judgment and order of conviction for enhancement of the sentence and a copy of this application will be served on the counsel representing respondent no.2 in the said appeal.

(SANDIPKUMAR C. MORE, J.) (V. K. JADHAV, J.)

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