Rajendra Laxman Shedge vs The State Of Maharashtra And Anr
2023 Latest Caselaw 2417 Bom

                                                                              Board Sr.No.:-23

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     APPELLATE SIDE CRIMINAL JURISDICTION

                     CR. APPEAL NO. 41 OF 2019

 Rohan Harishchandra Shedge                            ....APPELLANT
             V/S
 The State Of Maharashtra And Anr                    ....RESPONDENT

WITH CR. APPEAL NO. 214 OF 2019

Rajendra Laxman Shedge ....APPELLANT V/S The State Of Maharashtra And Anr ....RESPONDENT

Mr. Saurabh Butala i/by Harshad A. Sathe for Appellant in Apeal 41/2019 Mr. Niranjan Mundargi i/by Veerdhawal Deshmukh for Appellant in Apeal 214/2019 Ms. Janhavi Karnik Appinted Adv. For Respondent No.2 in Apeal 41/2019 Ms. P. N. Dabholkar , APP for the State Mr. Lokesh Zade for Respondent No. 2 in Apeal 214/2019

CORAM : HON'BLE SMT. JUSTICE BHARATI DANGRE J DATE : 13th March, 2023 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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