Arjun Krushnarao Nandanwar vs The State Of Mha. Thr. Pso Ps ...
2023 Latest Caselaw 321 Bom

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

                       CRIMINAL APPEAL NO. 688 OF 2022
                            Arjun Krushnarao Nandanwar
                                          Vs.
               State of Maharashtra, Thru. P.S.O., P.S. Lakadganj, Nagpur
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                Court's or Judge's Orders.
or directions and Registrar's orders.
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                           Mr. K.S. Ganarkar, Advocate for appellant.
                           Ms. Mayuri Deshmukh, APP for respondent.
                           Mr. Sahil Umredkar, Advocate for appellant in Appeal
                           No.134/2022.


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

DATE : 09.01.2023.

The trial Court has convicted total four accused for the offence punishable under Section 302 of the Indian Penal Code. These two appeals are by original accused Nos.1 & 3.

2. The learned APP is requested to find out whether the accused No.2 - Vishal Jagre & accused No. 4 - Nitesh Barhate, has filed appeal, if so place the details on record.

Prity
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                                Criminal    Application   (APPA)   No.1019/2022      in

Criminal Appeal No. 688/2022.

Filing of certified copy of the judgment is dispensed with as Record and Proceedings has been received.

2. Both learned counsel appearing for respective appellants undertakes to file private paper-book.

3. Stand over to 30.01.2023.

JUDGE JUDGE

Signed By:PRITY S GABHANE Reason:

Location:

Signing Date:10.01.2023 10:22

Prity