Madhusudan Khemka vs State Of Maharashtra And Anr
2023 Latest Caselaw 4255 Bom

                                                                             Board Sr.No.:-906

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     APPELLATE SIDE CRIMINAL JURISDICTION

        CRIMINAL APPLN. U/S 482 NO. 1298 OF 2019

 Madhusudan Khemka                                       ....APPLICANT
            V/S
 State Of Maharashtra And Anr                         ....RESPONDENT

WITH CRIMINAL APPLN. U/S 482 NO. 1498 OF 2019

Madhusudan Khemka ....APPLICANT V/S The State Of Maharashtra And Anr. ....RESPONDENT

Mr. Hiten S. Venegaonkar a/w Mr. Ninad More, Mr. Joby Mathew, Ms. Nitiksha Parmar, Mr. Ramesh Gogawat, Mr. Mohnish Malpani i/b Joby Mathew & Associates for Applicants. Mr. Pradeep Sancheti, Sr. Adv. a/w Mr. Darshit Jain, Mr. Omprakash Jha i/b The Law Point for Respondent No. 2. Mr. A.R. Patil, APP for Respondent/State.

        CORAM :                HON'BLE SHRI JUSTICE AMIT BORKAR J
        DATE :                 26th April, 2023
 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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