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Kamalabai Deelip Deore vs The State Of Maharashtra
2023 Latest Caselaw 1369 Bom

Citation : 2023 Latest Caselaw 1369 Bom
Judgement Date : 8 February, 2023

Bombay High Court
Kamalabai Deelip Deore vs The State Of Maharashtra on 8 February, 2023
Bench: Nitin W. Sambre, R. N. Laddha
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                                                                                  901.APEAL(ST).16985.2022 .doc
          Digitally signed
          by ANANT
ANANT     KRISHNA NAIK
KRISHNA   Date:
          2023.02.09
NAIK      15:13:35
          +0530


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CRIMINAL APPELLATE JURISDICTION

                                        CRIMINAL APPEAL (ST) NO. 16985 OF 2022
                                                        WITH
                                         INTERIM APPLICATION NO. 3446 OF 2022
                                                        WITH
                                         INTERIM APPLICATION NO. 3445 OF 2022
                                                        WITH
                                         INTERIM APPLICATION NO. 3444 OF 2022
                                                          IN
                                        CRIMINAL APPEAL (ST) NO. 16985 OF 2022

                             Kamalabai Deelip Deore                           ...Appellant
                                  Versus
                             The State Of Maharashtra                         ...Respondent

Mr. Vaibhav V. Ugle, appointed advocate for the appellant. Mr. A. R. Kapadnis, APP for respondent-state.

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

DATED : 8th FEBRUARY, 2023 P.C.:

1. This appeal is against the judgment of conviction delivered

by Sessions Court in Sessions Case No. 35 of 2008.

2. The appellant has preferred another appeal being Criminal

Appeal No. 308 of 2014 against the very same judgment, which is

decided by this Court on 04/02/2021.

3. In view of above, learned counsel for the appellant made a

prayer for withdrawal of the appeal. The prayer appears to be

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901.APEAL(ST).16985.2022 .doc

quite justified. That being so, appeal alongwith all the interim

applications stand disposed of as withdrawn.



      (R. N. LADDHA, J)                (NITIN W. SAMBRE, J.)




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