Eknath Dnyandeo Sabe And 3 Others vs State Of Maharashtra, Thr. Pso, ...
2023 Latest Caselaw 3463 Bom

                                                        1                           6.apl.522.2023

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

                  CRIMINAL APPLICATION (APL) NO.522 OF 2023
                          Eknath Dnyandeo Sabe and ors.
                                        .VS.
                             The 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 V. R. Deshpande, Advocate for the applicants
             Mr A. R. Chutke, APP for the State


                                  CORAM : G.A. SANAP, J.

DATE : APRIL 06, 2023.

Heard.

2. Issue notice to the non-applicant, returnable within two weeks.

3. Learned APP waives service of notice on behalf of non-applicant/State.

4. Reply be filed within two weeks.

5. Learned trial judgment may reserve the matter for judgment, but shall not pronounce the judgment till the decision of this application.

6. Stand over to 12.04.2023.

(G. A. SANAP, J.) Namrata