Geeta Ashok Chavan vs Arun Shankar Khutale And Anr
2022 Latest Caselaw 5488 Bom

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                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                  CRIMINAL APPELLATE JURISDICTION

                                  CRIMINAL APPEAL NO. 1070 OF 2021

       Geeta Ashok Chavan                                   .....Appellant

                Vs.

       Arun Shankar Khutale & Anr.                          .....Respondents

       Mr. Jayant Bardeskar for the Appellant.
       Ms. S.S. Kaushik APP, for the Respondent No.2-State.

                                            CORAM :    A. S. GADKARI, J.

DATE : 16th JUNE, 2022.

P.C.:-

Leave to amend to annex notes of evidence and Exhibits

mentioned in paragraph No.4 of the impugned Judgment and Order.

Necessary amendment be carried out within a period of 3 weeks from today.

After amendment is carried out, issue notice to Respondent

No.1, returnable on 4th August, 2022.

(A.S. GADKARI, J.)

Digitally signed by SANJIV SANJIV SHARNAPPA SHARNAPPA MASHALKAR MASHALKAR Date: 2022.06.18 11:02:20 +0530