Ramdas Anaji Mahadik @ Vinherkar vs The State Of Maharashtra
2023 Latest Caselaw 10022 Bom

                                                                       Board Sr.No.:-3

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

                     CR. APPEAL NO. 22 OF 2014

 Ramdas Anaji Mahadik @ Vinherkar              ....APPELLANT
             V/S
 The State Of Maharashtra                    ....RESPONDENT

WITH CR. APPEAL NO. 122 OF 2020

Rajan @ Raju @ Bala Shankar Nayar ....APPELLANT V/S The State Of Maharashtra And Anr ....RESPONDENT

WITH CR. APPEAL NO. 499 OF 2014

Chandrakant @ Chandu Mangal Patil ....APPELLANT V/S The State Of Maharashtra ....RESPONDENT

WITH CR. APPEAL NO. 975 OF 2019

The Sr. Police Inspector And Anr ....APPELLANT V/S Ramdas Anaji Mahadik @ Vinherkar And Ors....RESPONDENT

WITH CRI-INTERIM APPLICATION NO. 4051 OF 2022 In

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Cr. Appeal 22 OF 2014

Ramdas Anaji Mahadik @ Vinherkar ....PETITIONER V/S State Of Maharashtra And Anr. ....RESPONDENT

Mr. Nitin Sejpal a/w Pooja Bhojne, Akshata Desai for Appellant in Appeal/22/2014 for Respondent in Appeal/975/2019. Ms. Pooja Bhojne for Appellant in Appeal/499/2014. Mr. Amit Mane Appointed Advocate for Respondent no.2. Mr. Ajay Patil APP for State in Appeal/975/2018 for Appellant and for Respondent in other Appeals.

CORAM : HON'BLE SMT. JUSTICE ANUJA PRABHUDESSAI & HON'BLE SHRI JUSTICE N. R. BORKAR, JJ DATE : 27th September, 2023 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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