Babitabai Laxman Marwadi Kumbhar vs The State Of Maharashtra And Ors
2022 Latest Caselaw 5605 Bom

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                                                                                11. ALP 25-2017.doc
RUPALI      RAJESH
RAJESH      WAKODIKAR
WAKODIKAR   Date: 2022.06.20
            17:44:08 +0530




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION
                                       CRIMINAL APPLICATION NO. 25 OF 2017

                          Babitabai Laxman Marwadi Kumbhar              ...Applicant
                               Versus
                          The State of Maharashtra and Ors.             ...Respondents

                                                      ALONGWITH
                                          CRIMINAL APPEAL NO. 205 OF 2019

                          The State of Maharashtra                      ...Appellant
                               Versus
                          Silon Parveen Nanawat and Ors.                ...Respondents

                          Mr. Sachin Deokar i/b L.M.Pahadi for the Applicant.

                          Mrs. M.M.Deshmukh, A.P.P for the Respondent-State.

                          Mr. Abhishek Yende a/w Ms. Surbhi Agrawal for the Respondent
                          Nos.1 to 3 in APEAL/205/2019.

                                                  CORAM : REVATI MOHITE DERE &
                                                          V. G. BISHT, JJ.

DATE : 20th JUNE, 2022

P.C. :

1. Learned Counsel for the applicant states that the State

Appeal as against the same judgment and order impugned in the

present application, has already been admitted by this Court on 10 th

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11. ALP 25-2017.doc

January, 2019. He submits that in the State Appeal, action under

Section 390 of the Criminal Procedure Code has already been taken as

against the respondents.

2. Heard. Leave granted.

3. Registry to number the aforesaid application as appeal.

4. The aforesaid application to be tagged alongwith Criminal

Appeal No. 205 of 2019 filed by the State.

V. G. BISHT, J. REVATI MOHITE DERE, J.

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