Vikas Kalu Pawar And Anr vs State Of Maharashtra And Anr
2023 Latest Caselaw 2883 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
              INTERIM APPLICATION NO. 3838 Of 2022
                              IN
                CRIMINAL APPEAL NO. 1139 OF 2022


Vikas Kalu Pawar and anr                      .. Applicants
                         Versus
The State of Maharashtra & Anr                .. Respondent
                             ...

Mr. Siddharth Gawande for the applicants.
Ms.P.N. Dabholkar, APP for the State.
Mr.Sadruddin Alimuddin Quazi, Appointed Advocate for
respondent no.2.
Mr.Sunil N. from Shirur police station present.

                            CORAM: BHARATI DANGRE, J.

DATED : 23rd MARCH 2023 P.C:-

1 The learned counsel for the applicant rely upon a decision of the Apex Court in Sanjiv Kumar Vs. State of Punjab, (2009) 16 SCC 487. Let the learned APP be supplied with a copy of the said judgment.

Further, let the learned APP also establish whether the prosecution has proved that the date on which the deceased committed suicide, she has made phone calls to her mother, intimating about the demand of money by the accused persons.

Tilak





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It appear that some CDRs are placed on record and exhibited and therefore, the learned APP shall prepare a tabular form from which she should establish so.

List on 30/3/2023.

( SMT. BHARATI DANGRE, J.)

Tilak