Anuradha Kapoor D/O Manmohan ... vs State Of Mah. Thr. Pso Ps Nagpur And ...
2023 Latest Caselaw 8501 Bom

                                                                                                                (1)                                                  apl578.566.23

                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                        NAGPUR BENCH : NAGPUR

                                                     CRIMINAL APPLICATION (APL) NO.578/2023
                        Brajindar Mohan Singh s/o Late Brig (Retd) Mr. Manmohan Singh Vs. State of
                                Maharashtra through PSO P.S. Hudkeshwar, Nagpur and anr.
                                                                     WITH
                                                     CRIMINAL APPLICATION (APL) NO.566/2023
                  Anuradha Kapoor d/o Manmohan Kapoor and Ors. .Vs. State of Maharashtra through
                                      PSO P.S. Hudkeshwar, Nagpur and anr.
                    ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                                                                      Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                    ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                                                                 Mr. R. Bhandakkar, Advocate for applicant.
                                                                 Ms F. N. Haideri, A.P.P. for non applicant no.1 - State.
                                                                 Mr. S. G. Joshi, Advocate for non applicant no.2.

                                                                 CORAM :                     ANIL L. PANSARE, J.

DATE : 21.08.2023

Learned counsel for the applicants is seeking time to file some additional documents.

Learned counsel for applicants shall satisfy that these documents are necessary to decide the application and whether these documents were placed before the trial court while passing the judgment that has been challenged. The learned counsel is advised not to unnecessarily burden the docket.

Stand over to 04.09.2023.

Interim order dated 24.04.20223, in Criminal Application (APL) No.578/2023, to continue till the next date.

(Anil L. Pansare, J.)

Kahale

Signed by: Kahale Designation: PS To Honourable Judge Date: 22/08/2023 11:39:49