Santosh S/O Shankar Yele vs State Of Mah. Thr. Pso Pinjar Tq. ...
2023 Latest Caselaw 12448 Bom

Bombay High Court

Santosh S/O Shankar Yele vs State Of Mah. Thr. Pso Pinjar Tq. ... on 8 December, 2023

Author: M. W. Chandwani

Bench: Vinay Joshi, M. W. Chandwani

                                                                    1                                       17-apeal-301-22.odt

                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                                     NAGPUR BENCH, NAGPUR.

                                                     CRIMINAL APPEAL NO. 301 OF 2022
                                                              Santosh S/o. Shankar Yele
                                                                              Vs.
                                                        State of Maharashtra and another
                               ------------------------------------------------------------------------------------------------
                               Office Notes, Office Memoranda of                                Court's or Judge's Order
                               Coram, appearances, Court's Orders
                               or directions and Registrar's order
                               ----------------------------------------------------------------------------------------------------
                                             Shri A. S. Londhe, Advocate for appellant.
                                             Ms. Swati Kolhe, APP for respondent no. 1/State.
                                             Shri Inamul Haq, Advocate for respondent no. 2.



                                                  CORAM :-        VINAY JOSHI &
                                                                  M. W. CHANDWANI, JJ.

                                                  DATED :-        08.12.2023


                                                              Heard.

                                             2.               Learned        counsel       Shri     Haq       appearing        for

respondent no. 2 (victim) has filed written notes of submission.

3. The matter is closed for judgment.

(M. W. CHANDWANI, J.) (VINAY JOSHI, J.)

Signed by: Mr. Rajnesh Jaiswal Designation: PARR ToJaiswal Honourable Judge Date: 08/12/2023 17:38:48