Mayur S/O Chandrabhan Vajirani vs State Of Mah. Thr. Pso Ps ...
2022 Latest Caselaw 10828 Bom

Citation : 2022 Latest Caselaw 10828 Bom
Judgement Date : 17 October, 2022

Bombay High Court

Mayur S/O Chandrabhan Vajirani vs State Of Mah. Thr. Pso Ps ... on 17 October, 2022

Bench: G. A. Sanap

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                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            : NAGPUR BENCH : NAGPUR.
                           CRIMINAL APPEAL NO. 708 OF 2022
                          MAYUR S/o CHANDRABHAN VAJIRANI
                                         VERSUS
                  STATE OF MAH., THRU. P.S.O., P.S., GITTIKHADAN, NAGPUR
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Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Mr. Bhushan D. Sashdev and S.G.Karmarkar, Advocates for the
                          applicant.
                          Mrs. K. R. Deshpande, A. P. P. for the non-applicant/State.

                                  CORAM : G. A. SANAP, J.

DATE : OCTOBER 17, 2022.

1. Heard Mr. Bhushan D. Sachdev, learned advocate for the appellant.

2. ADMIT.

3. Mrs. K. R. Deshpande, learned Additional Public Prosecutor waives service of notice of hearing for the State.

4. Call for the record and proceedings.

Criminal Application (APPA) No. 928 of 2022

1. Heard Mr. Bhushan D. Sachdev, learned advocate for the applicant.

2. Issue notice to the non-applicant/State.

3. Mrs. K. R. Deshpande, learned Additional Public Prosecutor waives service of notice for the State.

4. Considering the fact that this appellant has been sentenced to suffer rigorous imprisonment for six months, it would be appropriate to keep this matter in this week only. Learned APP shall file the reply before the next date.

2 46 apeal708.22.odt

5. List the matter on 20.10.2022.

6. The learned advocate for the appellant shall supply a copy of the judgment relied upon by him in support of his contention to the learned APP. He shall also supply a copy of the impugned judgment to the learned APP.

JUDGE Diwale

Digitally signed byPARAG PRABHAKARRAO DIWALE Signing Date:17.10.2022 19:48