The State Of Maharashtra Thr. ... vs Sanjeev S/O Shyamrao Desale
2022 Latest Caselaw 5796 Bom

                                                                    1                      6.APPA.454-20 IN APEAL.428-20.odt




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

                                CRIMINAL APPLICATION (APPA) NO. 454 OF 2020
                                                    IN
                                     CRIMINAL APPEAL NO. 428 OF 2020
                     ( The State of Maharashtra, Thr. Central Bureau Of Investigation
                                             (A.C.B.) Nagpur.
                                                    Vs.
                                   Shir Sanjeev S/o Shyamrao Desale )

             Office Notes, Office Memoranda                          Court's or Judge's orders
             of Coram, Appearances, Court's
             orders     or    directions and
             Registrar's orders

                                               Mrs. Mugdha R. Chandurkar, Advocate for the Appellant/State.
                                               Mr. A.M. Quazi, Advocate for the Respondent.

                                               CORAM:        AVINASH G. GHAROTE, J.

DATED : 23rd JUNE, 2022.

Heard Mrs. Chandurkar, learned counsel for the appellant, who seeks leave. Considering the nature of the judgment dated 28.08.2019, leave is granted.

2. Call R & P.

3. Issue notice to the respondent, returnable in two weeks.

4. Mr. Quazi, learned counsel waives service of notice for the respondent on merits.

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:23.06.2022 17:18 JUDGE SD. Bhimte