Savitribai Sukhadeo Telang vs Deepak @ Deepchand S/O Sitaram ...
2022 Latest Caselaw 11865 Bom

                                                               1                   49.appa.808.2022.odt

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH, NAGPUR.

                                CRIMINAL APPLICATION (APPA) NO. 808 OF 2022
                   Savitribai Sukhadeo Telang .VS. Deepak @ Deepchand S/o. Sitaram Kombade and Ors.
             _______________________________________________________________________
            Office Notes, Office Memoranda of Coram,
            appearances, Court's orders of directions Court's or Judge's orders.
             and Registrar's Orders.
                                 Mr Deven Lambat, Advocate for the appellant
                                 Mr S. A. Ashirgade, APP for the State / respondent No.5
                                 Mr Sharad Thakare, Advocate for respondent No.2

                                               CORAM : G.A. SANAP, J.

DATE : NOVEMBER 18, 2022.

Heard. Perused the memo of appeal.

2. Leave to appeal, as sought for, against impugned judgment and order, is granted for the reasons stated in the memo of appeal. Registry is directed to register the Appeal CRIMINAL APPEAL (ST.). NO. 7703 OF 2022

3. Heard.

4. ADMIT.

5. Issue notice to the respondents, returnable after two weeks.

6. Learned APP waives service of notice on behalf of respondent No.5/State.

7. Call record and proceedings.

(G. A. SANAP, J.) Namrata

Signed By:NAMRATA YOGESH DHARKAR P. A.

High Court Nagpur Signing Date:18.11.2022 16:25