M/S Libra Biomol vs M/S. Naresh Brothers
2023 Latest Caselaw 12905 Bom

Bombay High Court

M/S Libra Biomol vs M/S. Naresh Brothers on 15 December, 2023

Author: Prithviraj K. Chavan

Bench: Prithviraj K. Chavan

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Uday S. Jagtap


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CRIMINAL APPELLATE JURISDICTION

       CRIMINAL REVISION APPLICATION NO. 290 OF 2019

 M/s. Libra Biomol                                   .. Applicant

          Vs.

M/s. Naresh Brothers & Anr.                          .. Respondent

                                     .....
Mr. P.B. Patil for the applicant
Ms. Snehankita M. Munj i/b Jatin P. (Karia) Jain for the respondent
Ms. P.N. Dabholkar, APP for the respondent - State
                                 .....

                               CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 15th DECEMBER, 2023 P.C.

1. Learned Counsel for the applicant seeks time to explore

possibility of settlement by contending that the applicant is a senior

citizen.

2. Admittedly, this Court had not stayed the impugned judgment

of the lower appellate Court, which had confirmed the sentence and

conviction rendered by the Magistrate's Court.

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3. As such, liberty to the respondent to proceed further in

accordance with law.

4. List on 10th January, 2024.

5. Parties to act on authenticated copy of this order.

(PRITHVIRAJ K. CHAVAN, J.)

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