Sudhatai Vilas Bauchkar vs The State Of Maharashtra And Ors
2022 Latest Caselaw 6399 Bom

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                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CRIMINAL APPELLATE JURISDICTION
                            CRIMINAL APPEAL NO. 913 OF 2021

Sudhatai Vilas Bauchkar                                                   .....Appellant
          Vs.
The State of Maharashtra and Ors.                                         .....Respondents

Mr. Drupad Patil a/w Namitkumar Pansare for Appellant.
Mr. R. M. Pethe, APP for Respondent No.1-State.
Mr. Anand S. Patil for Respondent Nos.3 to 7, 9 & 10.

                                        CORAM :         A. S. GADKARI, J.

                                        DATE  :         6th JULY, 2022.

P.C.:-

Mr. Anand Patil, Advocate for the contesting Respondent Nos.3

to 7, 9 and 10 seeks leave to file a brief Affidavit placing on record

Judgment and Order dated 10th February, 2021 passed in Sessions Case

No.73 of 2013.

This be done within a period of one week from today.

2. Stand over to 20th July, 2022.

(A.S. GADKARI, J.)