Ashok Banshraj Pal vs State Of Maharashtra
2023 Latest Caselaw 7305 Bom

                                                15-18-REVN-167-2023-18-APL-824-2023.doc




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION

            CRIMINAL REVISION APPLICATION NO. 167 OF 2023

 Ashok Banshraj Pal                                         ...Applicant
       Versus
 The State of Maharashtra & Anr.                            ...Respondents

                                    AND
                    CRIMINAL APPLICATION NO. 824 OF 2023

 Pooja @ Vijeta Vansaraj Pal and Anr.                       ...Applicants
       Versus
 The State of Maharashtra                                   ...Respondent
                                   ....
 Mr. S.S. Redekar, Advocate for Applicant in Criminal Revision
 Application No.167 of 2023.
 Ms. Pravada Raut, Advocate for the Applicant in APL No.824 of 2023.
 Mrs. Anamika Malhotra, APP for the Respondent - State.

                                         ....
                           CORAM   :      PRAKASH D. NAIK, J.

                           DATE    :      21st JULY, 2023

 PER COURT:

1. Issue notice to respondent No.2, returnable on 21 st August,

2023 in Criminal Revision Application No.167 of 2023.

2. Further proceedings in accordance with the Judgment and

order dated 15.04.2023 passed by the learned District and

Additional Sessions Judge, Vasai in Criminal Appeal No.4 of 2015 is

stayed till the next date of hearing.

                                                   (PRAKASH D. NAIK, J.)


 Sajakali Jamadar                      1 of 1