Namrata Bhosale (Intervener) vs The State Of Maharashtra
2023 Latest Caselaw 12828 Bom

Bombay High Court

Namrata Bhosale (Intervener) vs The State Of Maharashtra on 14 December, 2023

Author: Prithviraj K. Chavan

Bench: Prithviraj K. Chavan

                                                      13-REVN-220-2013.doc


Shailaja


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CRIMINAL APPELLATE JURISDICTION

        CRIMINAL REVISION APPLICATION NO.220 OF 2013

The State of Maharashtra                             ]        Applicant
     Vs.
Chandramani Bhagwan More and another                 ]        Respondents

                                      a/w

            CRIMINAL APPLICATION NO.259 OF 2013
                             IN
        CRIMINAL REVISION APPLICATION NO.220 OF 2013


Namrata Bhosale (Interverner)                        ]        Applicant


IN THE MATTER BETWEEN:


The State of Maharashtra                             ]        Applicant
     Vs.
Chandramani Bhagwan More and another                 ]        Respondents

                                .....
Ms. G.P. Mulekar, A.P.P, for Applicant-State.

Ms. Anjali Nimbkar i/b Mr. Shreyansh R. Mithare, for Respondent
Nos.1 and 2.
                              .....

                               CORAM : PRITHVIRAJ K. CHAVAN, J.

DATE : 14th DECEMBER, 2023. P.C.

1. Proxy Advocate seeks an adjournment as papers are lost.

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13-REVN-220-2013.doc

2. On 7th November, 2023, applicant was directed to file legible

copies of the judgment dated 4 th February, 2010 as well as notes of

evidence. The same have also not been filed.

3. List on 10th January, 2024 by way of last chance.

[PRITHVIRAJ K. CHAVAN, J.]

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