Ravindra S/O Deoraoji Athawale vs State Of Mah. Thr. Pso Rajapeth ...
2022 Latest Caselaw 8891 Bom

1 8.appr.286.2022.odt

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

CRIMINAL APPLICATION (APPR) NO. 286 OF 2022 IN CRIMINAL REVISION APPLICATION NO. 112 OF 2020 Ravindra Deoraoji Athawale .Vs. State of Maharashtra _______________________________________________________________________ Office Notes, Office Memoranda of Coram, appearances, Court's orders of directions Court's or Judge's orders. and Registrar's Orders.

Mr. M. V. Rai, Advocate for the applicant Mr. A. M. Kadukar, APP for the State

CORAM : G.A. SANAP J.

DATE : SEPTEMBER 06, 2022.

The learned Advocate submits that certified copy of the judgment and order dated 17.04.2018 and 14.10.2020 cannot be obtained inasmuch as the record and proceedings has been received by this Court. The learned Advocate submits that since the record has been received, filing of the certified copy may be dispensed with.

2. In the facts and circumstances of the case, filing of the certified copy of the judgment and order dated 17.04.2018 and 14.10.2020 is dispensed with.

3. The application stands disposed of, accordingly.

JUDGE Namrata

Signed By:NAMRATA YOGESH DHARKAR P. A.

High Court Nagpur Signing Date:06.09.2022 18:04