Hemchandra Doduraj Kamble vs The State Of Maharashtra, Through ...
2022 Latest Caselaw 5522 Bom

                                                                         1                                              apl152.16.O.odt


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

                                  CRIMINAL APPLICATION (APL) NO.152 OF 2016

                (Hemchandra Doduraj Kamble Vs. The State of Maharashtra thr. PSO PS Sitabuldi,
                                           Nagpur and others)

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             Office Notes, Office Memoramda of Coram,
             appearances, Court's orders of directions                                       Court's or Judge's orders.
             and Registrar's Orders.
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                                    None for Applicant.
                                    Mr. H. D. Dubey, APP for Respondent No.1/State.

                                    CORAM: VINAY JOSHI, J.

DATE: 16th JUNE, 2022.

None present for the applicant.

2. The applicant has not furnished the copy of the judgment as directed by this Court vide order dated 03.01.2022.

3. The applicant is directed to proceed with the matter on the next date without fail.

4. Stand over to 30.06.2022.

JUDGE

NSN

Digitally Signed ByNITIN SHIVNARAYAN NIKHARE Signing Date:16.06.2022 17:40