Ravindra Dwarkanath Bakre vs The State Of Maharashtra And Ors
2022 Latest Caselaw 9858 Bom

                                                                                        56. Cri. WP 3982 OF 2017.doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CRIMINAL APPELLATE JURISDICTION

                                          CRIMINAL WRIT PETITION NO. 3982 OF 2017
                                                       ALONGWITH
                                           INTERIM APPLICATION NO. 2914 OF 2021
                                                            IN
                                          CRIMINAL WRIT PETITION NO. 3982 OF 2017

                             Ravindra Dwarkanath Bakre                                ...Petitioner
                                          vs.
                             The State of Maharashtra and Ors.                        ...Respondents

                                                       ALONGWITH
                                          CRIMINAL WRIT PETITION NO. 2935 OF 2018

                             Inderpal Singh Sahni                                     ...Petitioner
                                          vs.
                             The State of Maharashtra and Ors.                        ...Respondents

                                                                *****
                             Mr. Subhash Jha a/w Dwivendra Dubey i/by Law Global - Advocate for the
                             Petitioner
                             Ms. S. D. Shinde - APP for the Respondent-State
                             Mr. Ashish Gabhale i/b M/s Jay and Co. - Advocate for Respondent No.
                             3
                                                                *****
                                                 CORAM :           REVATI MOHITE DERE &
                                                                   S. M. MODAK, JJ.

DATE : 27th SEPTEMBER, 2022

P. C. :-

1. Learned Counsel for the Petitioner has tendered judgments on which

he proposes to rely, in support of his submission. The said judgments are

Digitally signed taken on record and copy thereof, is served on the learned APP.

SEEMA     by SEEMA
          KSHITIJ
KSHITIJ   YELKAR
          Date:
YELKAR

          2022.09.29
          10:49:36 +0530     Seema

56. Cri. WP 3982 OF 2017.doc

2. Learned APP seeks time on the ground, that the papers are not

available with her. On her request, stand over to 18/11/2022.

        [S. M. MODAK, J.]                   [REVATI MOHITE DERE J.]




Seema                                                                             2/2