Rajeev Kumar vs The State Of Maharashtra And Anr
2023 Latest Caselaw 4361 Bom

                                                                      Board Sr.No.:-2

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

                   CR. APPEAL NO. 1376 OF 2012

 Rajeev Kumar S/o N.k. Prasad                 ....APPELLANT
             V/S
 The State Of Maharashtra And Anr           ....RESPONDENT

WITH CR. APPLICATION IN APPEAL NO. 609 OF 2018 In Cr. Appeal 1376 OF 2012

Rajeev Kumar S/o N.k. Prasad ....APPELLANT V/S The State Of Maharashtra And Anr ....RESPONDENT

WITH CONT. PETITION NO. 252 OF 2017

Rajeev Kumar ....PETITIONER V/S D B Senthil Kumar And Ors ....RESPONDENT

WITH CR. APPLICATION IN APPEAL NO. 67 OF 2013 In Cr. Appeal 1376 OF 2012

Rajeev Kumar S/o N.k. Prasad ....APPELLANT V/S The State Of Maharashtra And Anr ....RESPONDENT

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WITH CR. APPLICATION IN APPEAL NO. 1105 OF 2015 In Cr. Appeal 1376 OF 2012

Rajeev Kumar S/o N.k. Prasad ....APPELLANT V/S The State Of Maharashtra ....RESPONDENT

WITH CR. APPLICATION IN APPEAL NO. 463 OF 2015 In Cr. Appeal 1376 OF 2012

Rajeev Kumar S/o N.k. Prasad ....APPELLANT V/S The State Of Maharashtra ....RESPONDENT

WITH CR. APPLICATION IN APPEAL NO. 551 OF 2017 In Cr. Appeal 1376 OF 2012

The Estate Officer ....APPELLANT V/S Rajeev Kumar And Anr ....RESPONDENT

WITH CR. APPLICATION IN APPEAL NO. 1224 OF 2015 In Cr. Appeal 1376 OF 2012

Rajeev Kumar S/o N.k. Prasad ....APPELLANT V/S The State Of Maharashtra ....RESPONDENT

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Shri. Rajeev Kumar , Appellant in Person. Ms. Ameeta Kuttikrishnan for CBI. Shri N. B. Patil, APP for the State.

CORAM : HON'BLE SMT. JUSTICE BHARATI DANGRE J DATE : 27th April, 2023 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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