Dhananjay S/O Vyankatesh Ekre vs State Of Mah. Thr. Pso Ps Warora ...
2022 Latest Caselaw 7427 Bom

                                                             1                               29.appa.428.21.odt


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

                                       CRIMINAL APPLICATION NO. 428 OF 2021
                                             DHANANJAY S/O. VYANKATESH EKRE
                                                         VERSUS
                                             STATE OF MAHARASHTRA AND ORS.
              -------------------------------------------------------------------------------------------------------
              Office Notes, Office Memoranda of                         Court's or Judge's Order
              Coram, appearances, Court's Orders
              or directions and Registrar's order
              ------------------------------------------------------------------------------------------------------
                                        Mr. G. D. Asole, Advocate for the applicant.
                                        Ms H. N. Jaipurkar, APP for the State/respondent No.1

                                                CORAM : G. A. SANAP, J.

DATE : JULY 29, 2022.

1. Heard.

2. The learned APP submits that the State is not opposing the grant of leave to appeal against the impugned Judgment and order. The respondent Nos. 2 and 3 have filed the reply and opposed the application.

Adjourned for hearing on leave to appeal. Stand over after two weeks.

JUDGE Namrata

Signed By:NAMRATA YOGESH DHARKAR P. A.

High Court Nagpur Signing Date:29.07.2022 17:41