Anil Ramkhilawan Yadav vs The State Of Maharashtra
2022 Latest Caselaw 11345 Bom

                                                                            24.wp.5870.21.doc

ssk
                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                         CRIMINAL APPELLATE JURISDICTION

                                 CRIMINAL WRIT PETITION NO. 5870 OF 2021

      Anil Ramkhilawan Yadav                                         .. Petitioner
                 Versus
      State of Maharashtra                                           .. Respondent

      None for Petitioner.
      Ms. J. S. Lohakare, APP for State.


                                                  CORAM : A. S. GADKARI &
                                                          MILIND N. JADHAV, JJ.

                                                  DATE    : 9th November, 2022

      P.C.:

      .        Learned APP is directed to file brief reply.

Learned APP is further directed to annex copy of the Judgment

and Order of the trial Court convicting Appellant, to the said affidavit.

2. Stand over to 30th November 2022.

[ MILIND N. JADHAV, J. ] [A. S. GADKARI, J.]

Digitally signed by SONALI SONALI SATISH SATISH KILAJE Date: 2022.11.11 KILAJE 11:44:33 +0530