Rupesh Parshuram Fulare vs The State Of Maharashtra
2023 Latest Caselaw 5340 Bom

                                                                3-APEAL-398-2017.doc


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION

                      CRIMINAL APPEAL NO. 398 OF 2017
                                  WITH
                    INTERIM APPLICATION NO.559 OF 2020

 Rupesh Parshuram Fulare                          ...Appellant/Applicant
       Versus
 The State Of Maharashtra                         ...Respondent

                                ALONG WITH
                      CRIMINAL APPEAL NO. 1061 OF 2017
                                   WITH
                    INTERIM APPLICATION NO. 247 OF 2020

 Maya @ Mahendra Mukund Kamble                    ...Appellant
       Versus
 The State Of Maharashtra                         ...Respondent
                             ....
 Mr. Kunal D. Ambulkar, Advocate for the Appellant in Appeal No.398 of
 2017.
 Mr. Gaurav Parkar, Advocate for the Appellant in Appeal No. 1061 of
 2017.
 Ms. Devyani Kulkarni, Advocate for Respondent No.2 in both matters.
 Mr. S. V. Gavand, APP for the Respondent - State.
                                          ....
                           CORAM   :         PRAKASH D. NAIK, J.

                           DATE    :         8th JUNE, 2023.

 PER COURT :

1. Revised submissions of learned Advocates for the Appellants,

learned A.P.P. and learned Advocate for Respondent No.2 are heard.

2. Closed for Judgment.

                                             (PRAKASH D. NAIK, J.)




 Sajakali Jamadar                      1 of 1