Gopinath Ravan Deshmukh vs The State Of Maharashtra And ...
2023 Latest Caselaw 4848 Bom

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH
                       AT AURANGABAD

          935 CRIMINAL REVISION APPLICATION NO.95 OF 2022

                      GOPINATH RAVAN DESHMUKH
                               VERSUS
               THE STATE OF MAHARASHTRA AND ANOTHER

                                   ...
             Advocate for Applicant : Mr. Urgunde Suhas P.
              APP for Respondent-State : Mr. S. B. Narwade.
          Advocate for Respondent No.2 : Mr. Witore Abhijeet T.,
                           Mr. Ippar Pawan K.
                                   ...

                               CORAM :    S. G. MEHARE, J.

                               DATE :     04.05.2023

     PER COURT :-

1. Learned counsel for respondent No.2 states that as per

the directions of this Court, the entire amount has been

deposited in the trial court. However, the trial court did not

pay the money as there were no orders of this Court.

2. Learned trial court is directed to release the amount

deposited by the present applicant/petitioner to the present

respondent No.2, on the undertaking that respondent shall re-

deposit the money, if the judgment is reversed, within 15 days

from the date of the judgment.

3. Stand over to 03.07.2023.

(S. G. MEHARE, J.)

...

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