Mohan Rambhau Shengal vs The State Of Maharashtra And Anr
2022 Latest Caselaw 490 Bom

                                                         13-apealst-15710.21.doc




        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CRIMINAL APPELLATE JURISDICTION

           CRIMINAL APPEAL (ST.) NO.15710 OF 2021

Mohan Rambhau Shengal                                   ...Appellant
       Versus
The State of Maharashtra and Anr.                       ...Respondents

Shri. Satyajeet S. Dixit, Advocate for the Appellant.
Mr. Arfan Sait, APP for the Respondent - State.

                   CORAM        :     PRAKASH D. NAIK, J.

DATE : 13th JANUARY, 2022.

PER COURT:

1. Admit.

2. Call for R & P.

3. Issue notice of hearing to Respondent No.2. It may be

brought to the notice of the trial Court that Clause Nos.7 and 8 of

the operative part of the judgment and order dated 5th August 2019

were irrelevant.

                                             (PRAKASH D. NAIK, J.)




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