Arun Digamber Kulkarni vs State Of Maharashtra And Anr
2023 Latest Caselaw 857 Bom

                                                   1/1           27-IA-4537-22-IN-APEAL-341-07.odt

                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                       INTERIM APPLICATION NO.4537 OF 2022
                                                       IN
                                         CRIMINAL APPEAL NO.341 OF 2007

                       Arun Digamber Kulkarni                             .... Applicant
                                  versus
                       State of Maharashtra & Anr.                        .... Respondents
                                                         .......

                       •       Mr. Madan Gupta a/w Shrishti Singh, Advocate for Applicant.
                       •       Mr. S. R. Agarkar, APP for the State/Respondent No.1.
                       •       Mr. S. K. Halwasia a/w M. M. Nasiri, Advocate for Respondent
                               No.2.

                                                 CORAM       : SARANG V. KOTWAL, J.

DATE : 24th JANUARY, 2023

P.C. :

1. Learned counsel for Applicant to give the copy of the

Judgment which is the subject matter of the Criminal Appeal

No.341 of 2007 to learned counsel for the Respondent No.2.

2. At their joint request, stand over to 02/02/2023.

          Digitally
          signed by
          MANUSHREE
MANUSHREE V
V         NESARIKAR
NESARIKAR Date:
          2023.01.27
          11:57:00
          +0530

(SARANG V. KOTWAL, J.)

Nesarikar