Kamlesh Rajpat Mishra vs The State Of Maharashtra
2022 Latest Caselaw 9084 Bom

                                              5.APEAL(ST)12145.2022.DOC




                      Talwalkar


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION
                                  CRIMINAL APPEAL (ST.) NO. 12145 OF 2022
                      Mr. Kamlesh Rajpat Mishra.                        ... Appellant.

                            Versus
                      State of Maharashtra                              ...Respondents.

                                                   WITH
                                   INTERIM APPLICATION NO. 2446 OF 2022
                                                    IN
                                  CRIMINAL APPEAL (ST.) NO. 12145 OF 2022
                      Mr. Kamlesh Rajpat Mishra.                        ...Applicant.

                                    Versus

                      State of Maharashtra                              ...Respondent.

                      Ms. Saima Ansari, Advocate for appellant.
                      Ms.M.M. Deshmukh, APP for State.

ARUNA S
TALWALKAR
                                                CORAM:                  M.S. SONAK &
Digitally signed by
ARUNA S
                                                                        S.M. MODAK, JJ.

TALWALKAR Date: 2022.09.13 11:12:17 +0530 DATED : 12th September 2022

P.C.:

1. Learned Counsel for the appellant/applicant states

that certified copy of the impugned Judgment and Order

will be positively filed within one week from today.

Accordingly, stand over to 26th September 2022.

S.M. MODAK, J. M. S. SONAK, J.

12th September 2022