Mukinda Rama Kamble vs The State Of Maharashtra
2022 Latest Caselaw 7352 Bom

                                       {1}
                                                             905Appln1240.22.odt

             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

             CRIMINAL APPLICATION NO. 1240 OF 2022
                     IN APEALST/3224/2022

                        MUKINDA RAMA KAMBLE
                                VERSUS
                      THE STATE OF MAHARASHTRA

         Advocate for Applicant : Mr. Shaikh Mohammad Naseer A
                   APP for Respondent : Mr. A.M. Phule

                                CORAM : SMT. VIBHA KANKANWADI &
                                        RAJESH S. PATIL, JJ.

DATE : 28th JULY, 2022.

ORDER :-

Learned Advocate who is appointed to represent the applicant seeks time to go through the earlier judgment passed in Criminal Appeal No. 41/2005 dated 28th December, 2006, and then to make further submissions.

2. Stand over to 26th August, 2022.

( RAJESH S. PATIL, J. ) ( SMT. VIBHA KANKANWADI, J. )

Sushma