Jalendra S/O Sakharam Khare ... vs State Of Mah., Thr. P.S.O. Ps ...
2022 Latest Caselaw 12195 Bom

                                                                  -1-                      3.APL.179.2020.odt



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

                                   CRIMINAL APPLICATION (APL) NO. 179 OF 2020
                                                  Daya w/o Jalendra Khare & Ors.
                                                                Vs.
                                  State of Maharashtra through PSO P.S. Buldana, Buldana & Anr.
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            Office Notes, Office Memoranda of Coram,                      Court's or Judge's orders
            appearances, Court's orders of directions
            and Registrar's orders
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                                   Mr. S.V. Sirpurkar, Advocate for the Applicants.
                                   Ms. S.S. Jachak, APP for Non-applicant No.1/State.
                                   Mr. I.S. Charlewar, Advocate for Non-applicant No.2.

                                                    CORAM : G. A. SANAP, J.

DATED : 25th NOVEMBER, 2022.

1. The learned advocate for the applicants seeks time to go through the judgment of the Hon'ble Apex Court in the case of Kamatchi Vs. Lakshmi Narayanan reported in AIR 2022 SC 2932.

2. Stand over after one week.

(G.A. SANAP, J.)

Vijay

Digitally Signed By:VIJAY KUMAR Personal Assistant to Hon'ble JUDGE Signing Date:25.11.2022 17:59