Ashokkumar Shivkant Jaiswar vs State Of Maharashtra And Ors
2023 Latest Caselaw 1575 Bom

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                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                   CRIMINAL APPELLATE JURISDICTION

                               CRIMINAL WRIT PETITION NO. 296 OF 2023

              Ashokkumar Shivkant Jaiswar                           .....Petitioner

                       Vs.

              The State Of Maharashtra & Anr.                       .....Respondents

              Adv. Prosper D'Souza for the Petitioner.
              Mr. S.S. Hulke APP, for the Respondent-State.

                                               CORAM :        A. S. GADKARI AND
                                                              PRAKASH D. NAIK, JJ.

DATE : 15th FEBRUARY, 2023.

P.C.:-

Learned APP is directed to file reply of Respondent No.3 to the

Petition. The said reply be accompanied with the Judgment and Order in

Sessions Case No.529 of 2007.

Stand over to 1st March, 2023.

                       (PRAKASH D. NAIK, J.)                         (A.S. GADKARI, J.)

          Digitally signed
          by SANJIV
SANJIV    SHARNAPPA
SHARNAPPA MASHALKAR
MASHALKAR Date:
          2023.02.17
          10:47:27 +0530