Dhiraj S/O. Yashwant Yeole vs The State Of Maharashtra
2022 Latest Caselaw 4682 Bom

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                                                          crappeal104.19.odt

           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD

                      CRIMINAL APPEAL NO. 104 OF 2019

 Manoj s/o Prabhakar Lohar                           Appellant

          Versus

 The State of Maharashtra                            Respondent

 Mr. N. S. Ghanekar, advocate for the appellant
 Mr. R.V.Dasalkar, APP for the Respondent-State.
 Mr. R. N. Dhorde, Senior Counsel i/by Mr. D. S. Bagul, advocate for
 applicant in Cri.Application No. 1939/2021.

                                   WITH
                      CRIMINAL APPEAL NO. 212 OF 2019

 Dhiraj s/o Yashwant Yeole                           Appellant

          Versus

 The State of Maharashtra                            Respondent

 Mr. R. S. Deshmukh, Senior Counsel i/by Mr. G. A. Kulkarni,
 advocate for the appellant
 Mr. R.V.Dasalkar, APP for the Respondent-State.
 Mr. R. N. Dhorde, Senior Counsel i/by Mr. D. S. Bagul, advocate for
 applicant in Cri.Application No. 1939/2021.

                          WITH
 APPLICATION FOR LEAVE TO APPEAL BY STATE NO. 97 OF 2019

 The State of Maharashtra                            Appellant

          Versus

 Vishwas Raosaheb Nimbalkar                          Respondent

 Mr. N. S. Ghanekar, advocate for the applicant
 Mr. R.V.Dasalkar, APP for the Respondent-State.
 Mr. R. N. Dhorde, Senior Counsel i/by Mr. D. S. Bagul, advocate for
 applicant in Cri.Application No. 1939/2021.




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                                                              crappeal104.19.odt



                                  CORAM : V.K.JADHAV AND
                                          SANDIPKUMAR C. MORE, JJ.

                                 DATE    : 02nd May, 2022.

 PC :

Though we have reserved this group of matters for

judgment, however, we need elaborate submissions on certain

points from the Counsel representing the parties.

Due to paucity of time, there is no other way but to list

the matter for hearing after vacation.

Stand over to 08.06.2022.

  (SANDIPKUMAR C. MORE)                          (V.K.JADHAV)
      JUDGE                                         JUDGE

 adb