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Nityanand Dhondu Patil vs State Of Maharashtra And Anr
2023 Latest Caselaw 1084 Bom

Citation : 2023 Latest Caselaw 1084 Bom
Judgement Date : 1 February, 2023

Bombay High Court
Nityanand Dhondu Patil vs State Of Maharashtra And Anr on 1 February, 2023
Bench: Nitin W. Sambre, R. N. Laddha
                       (34)-IA-2778-22.doc.




          Digitally
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          signed by

BALAJI
          BALAJI
          GOVINDRAO
GOVINDRAO PANCHAL
                                     CRIMINAL APPELLATE JURISDICTION
PANCHAL   Date:
          2023.02.03
          10:32:01
          +0530

                                    INTERIM APPLICATION NO.2778 OF 2022
                                                    IN
                                      CRIMINAL APPEAL NO.1127 OF 2022

                       Nityanand Dhondu Patil                       ..Applicant/Appellant
                             Versus
                       State of Maharashtra & Anr.                  ..Respondents

                       Mr. Atish S. Mahade i/by Ganesh Bhujbal, for the Applicant/
                       Appellant.

                       Smt. M. M. Deshmukh, APP for the Respondent No.1/State.

                       Ms. Pinaz C. Contractor, appointed advocate for Respondent No.2.

                       Smt. Pravina D. Salvi - Respondent No.2 in person - present.

                                                CORAM : NITIN W. SAMBRE &
                                                        R. N. LADDHA, JJ.

DATE : 1st FEBRUARY, 2023

P.C.

1. Service on respondent No.2 is complete and she is personally present in the Court. Respondent No.2 informs that she be provided legal aid.

2. In view of above, we appoint Ms. Pinaz Contractor to conduct the matter on behalf of Respondent No.2.

BGP. 1 of 2 (34)-IA-2778-22.doc.

3. Counsel for the applicant/appellant assures that copies of the entire record including judgment, deposition etc. shall be made available to the appointed counsel in any case by tomorrow.

4. Statement accepted.

5. In view of above, stand over to 9th February, 2023.




[R. N. LADDHA, J.]                       [NITIN W. SAMBRE, J.]




BGP.                                                        2 of 2
 

 
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