Ratnamala W/O Pushpakar Naik vs State Of Mah., Thr. P.S.O. Ps Ram ...
2022 Latest Caselaw 656 Bom

                                                                                                    (1)                                                  32.revn.285.2019

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   NAGPUR BENCH : NAGPUR

                                        CRIMINAL REVISION APPLICATION NO.285 OF 2019

                                         Ratnamala w/o Pushpakar Naik
                                                       Vs.
                  State of Maharashtra through Police Station Officer, Police Station, Ram Nagar,
                                                  Chandrapur
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           Office Notes, Office Memoranda of Coram,                                                                       Court's or Judge's orders
           appearances, Court's orders of directions
           and Registrar's orders
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                        Mr. A. A. Naik, Advocate for applicant.
                        Mr. A. R. Chutke, APP for non-applicant/State.


                                                                                        CORAM :                     AVINASH G. GHAROTE, J.

                                                                                        DATE  :                     18/01/2022

                                                                                        Hearing                 was           conducted                   through                Video

Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

Mr. Chutke, learned APP for the non- applicant, seeks time to go through the judgment relied upon by the applicant and seeks two weeks time, to which, Mr. Naik, learned counsel for the applicant, has no objection. Considering which, list the matter after two weeks.

JUDGE

Sarkate

Digitally signed byANANT R SARKATE Signing Date:18.01.2022 16:17