Dr.Gopal Moreshwar Battalwar vs The State Of Maharashtra And ...
2023 Latest Caselaw 8201 Bom

                                   1                             950-CrRn-8-15.odt



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

              CRIMINAL REVISION APPLICATION NO.8 OF 2015
                         WITH REVN/49/2014

      NOORJAHAN BEGUM @ TAJ BEGUM W/O SHAIKH MAQDOOM
                            VERSUS
           THE STATE OF MAHARASHTRA AND ANOTHER
                                ...
              Advocate for Applicant : Mr. B. K. Patil
              APP for Respondent : Mr. Y. G. Gujrathi
                                ...

                                       CORAM :        S. G. MEHARE, J.

                                       DATE       : 09-08-2023

PER COURT :-

1. The learned A.P.P. states that he can appear for respondent

No.2/complainant as he was the public servant and lodged the

report for and on behalf of the State. He waives service of notice

for the State.

2. Heard the learned A.P.P. He would submit that he adopts

arguments advanced in another case. Petitions were heard at

length. No further arguments remain to be advanced. Hence,

closed for judgment.

3. Name of learned counsel Mr. V. M. Kagne be deleted from the

record.

( S. G. MEHARE ) JUDGE

rrd