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Vicky S/O Baburao Dharale vs State Of Mha. Thr. Pso Ps Kelwad ...
2023 Latest Caselaw 1155 Bom

Citation : 2023 Latest Caselaw 1155 Bom
Judgement Date : 3 February, 2023

Bombay High Court
Vicky S/O Baburao Dharale vs State Of Mha. Thr. Pso Ps Kelwad ... on 3 February, 2023
Bench: Vinay Joshi, Valmiki Sa Menezes
                                               1/2                          4.apeal69.2023

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

                        CRIMINAL APPEAL NO. 69 OF 2023

                             Vicky s/o Baburao Dharale
                                          Vs.
            State of Maharashtra, Thru. PSO, PS Kelwad, District - Nagpur.
----------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders                                Court's or Judge's Orders.
or directions and Registrar's orders.
----------------------------------------------------------------------------------------------
                           Mr. V.R. Sawal, Advocate h/f Mr. D.V. Chauhan, Advocate
                           for appellant.

                                        CORAM          : VINAY JOSHI, AND
                                                         VALMIKI SA MENEZES, JJ.
                                        DATE           : 03.02.2023.


                                        Heard.


                           2.           Admit.


3. Mr. S.S. Doifode, learned APP waives service of notice on behalf of respondent.

4. Call for record and proceedings.

5. This is an appeal challenging the judgment and order dated 03.01.2023 in Sessions Case No.261/2020, whereby the appellant was

Prity 2/2 4.apeal69.2023

convicted for the offence punishable under Section 302 and 201 of the Indian Penal Code.

Criminal Application (APP) No.132/2023

This is an application seeking suspension of sentence.

2. Issue notice to the respondent.

3. Mr. S.S. Doifode, learned APP waives service of notice on behalf of respondent.

4. This application will be considered after receipt of Record and Proceedings.

JUDGE JUDGE

Signed By:PRITY S GABHANE Reason:

Location:

Signing Date:06.02.2023 15:42

Prity

 
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