Sandip Sarjerao Sule And Ors vs The State Of Maharashtra And Anr
2023 Latest Caselaw 3517 Bom

     DAE                                                        3-WP-3236-2022.doc

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                          CRIMINAL APPELLATE JURISDICTION

                    CRIMINAL WRIT PETITION NO. 3236 OF 2022

Sandip Sarjerao Sule And Ors                           ...Petitioners
          Versus
The State Of Maharashtra And Anr                       ...Respondents


Mr. Datta Mane, Advocate for Petitioners.
Mr. Anil C. Singh, A.S.G. a/w Mr. D. P. Singh, Ms. Smita Thakur
for Respondent.
Mrs. G. P. Mulekar, APP for Respondent-State.


                                        CORAM : A. S. GADKARI AND
                                                PRAKASH D.NAIK, JJ.

DATE : 10th APRIL 2023.

P.C.:-

1. Learned APP seeks time to take instructions from the learned

Advocate General in response to the suggestion given by this Court in

paragraph No. 31 of Judgment dated 23rd September 2022.

2. At her request, stand over to 24th April 2023.

(PRAKASH D. NAIK, J.) (A. S. GADKARI, J.)