The State Of Maharashtra vs Chandramani Bhagwan More And Anr
2023 Latest Caselaw 11474 Bom

                                                      15-REVN-220-2013.doc


Shailaja


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CRIMINAL APPELLATE JURISDICTION

        CRIMINAL REVISION APPLICATION NO.220 OF 2013

The State of Maharashtra                ]    Applicant
     Vs.
Chandramani Bhagwan More                ]
and another                             ]    Respondents

                                      A/W

                CRIMINAL APPLICATION NO.259 OF 2013

Namrata Bhonsale                        ]    Intervener/Applicant

IN THE MATTER BETWEEN:

The State of Maharashtra                ]    Applicant
     Vs.
Chandramani Bhagwan More                ]
and another                             ]    Respondents

                                .....
Ms. G.P. Mulekar, A.P.P, for Applicant-State.

Ms. Priya Gupta h/f Mr. Shreyash Mithare, for Respondent Nos.1
and 2.
                              .....
                     CORAM : PRITHVIRAJ K. CHAVAN, J.

DATE : 7th November, 2023. P.C.

1. The applicant is directed to file legible copies of judgment

dated 4th February, 2010 and notes of evidence.

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15-REVN-220-2013.doc

2. Learned Counsel for the respondents also seeks time to file

reply to the application seeking condonation of delay.

3. List on 14th December, 2023.

[PRITHVIRAJ K. CHAVAN, J.]

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