Mahadeo Sadashiv Kokate And ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 2106 Bom

                                            (1)                    947 cra 140.21

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD

                947 CRIMINAL REVISION APPLICATION NO.140 OF 2021
                             WITH APPLN/2446/2021

                       MAHADEO SADASHIV KOKATE AND OTHERS
                                      VERSUS
                      THE STATE OF MAHARASHTRA AND ANOTHER

                                      ...
  Advocate for Applicants : Mr. Abhay Ostwal i/b. Patil Mukund Shankarrao
               APP for Respondents/State : Mr. A.V. Deshmukh
                                      ...

                                        CORAM :   M.G. SEWLIKAR, J.

                                        DATE :    1st March, 2022

P.C.:-

Learned counsel Shri Ostwal submits that standing warrant has

been issued against the applicants. He submits that applicants were absent

only on the date of judgment before the Appellate Court. To substantiate his

contention he seeks time to produce the copy of roznama of the trial Court.

Stand over to 15th March, 2022.

[M.G. SEWLIKAR, J.]

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