Shailendra @ Munna S/O Hiraman ... vs State Of Mah. Thr. Pso Shanti Nagar ...
2022 Latest Caselaw 6021 Bom

                                                                                        17 Appeal-172-2022.odt


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        NAGPUR BENCH, NAGPUR
                                        CRIMINAL APPEAL NO.-172 OF 2022
                     (Shailendra @ Munna Hiraman Gajbhiye .Vs. State of Maharashtra and
                                                  Anr.)
                  Office Notes, Office Memoranda of Coram,
                  appearances, Court's orders of directions                      Court's or Judge's order
                  and Registrar's orders.
                                     Shri A. C. Jaltare, Advocate for Appellant.
                                     Shri N. S. Rao, APP for the Respondent No.1/State.
                                     Ms S. H. Bhatia, Advocate (Appointed) for the Respondent No.2.


                                    CORAM : AVINASH G. GHAROTE, J.

DATE : 28th JUNE, 2022.

. List the matter on 01.07.2022, as Shri N. S. Rao, learned Additional Public Prosecutor for the Respondent No.1/State seeks to place on record certain judgments in support of his contention.

JUDGE

TAMBE.

Digitally signed byASHISH ASHOKRAO TAMBE Signing Date:28.06.2022 17:14