Jay Prakash Uraph Kalwnat Singh vs The State Union Territory
2022 Latest Caselaw 11787 Bom

         SSA                                                   50-REVN.331.2018.doc



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

           CRIMINAL REVISION APPLICATION NO.331 OF 2018


 Vimalbhai Bhanabhai Patel                        ... Applicant
            V/s.
 Union Territory of Dadra Nagar Haveli            ... Respondents

                              WITH
              CRIMINAL WRIT PETITION NO.2309 OF 2018
                              WITH
           CRIMINAL REVISION APPLICATION NO.297 OF 2018
                              WITH
           CRIMINAL REVISION APPLICATION NO.342 OF 2018

                                    *****
 Mr. Madhusudan d. Parekar for Applicant in REVN/331/2018.
 Mr. Pawar P. Mali for Applicant in REVN/342/2018.
 Mr. A. D. Kamkhedkar, APP for Respondent (State).
 Mr. Zishan Quazi a/w. Mr. Manuj Borkar i/by Mr. Ashish S. Chavan
 for Petitioner in WP/2309/2018
 Mr. Harish Paresh Dedhia a/w. Mr. Kamar Ali Shaikh i/b H.S.
 Venegaonkar for Respondent (UT)
 Mr. M. K. Kochare for Applicant in REVN/297/2018
                                    *****

                                CORAM       : AMIT BORKAR, J.

DATED : NOVEMBER 17, 2022 P.C.:

1. Hearing is concluded. Judgment is reserved.

(AMIT BORKAR, J.)