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The State Of Maharashtra vs Subhash S/O Ganesh Gir
2023 Latest Caselaw 9687 Bom

Citation : 2023 Latest Caselaw 9687 Bom
Judgement Date : 14 September, 2023

Bombay High Court
The State Of Maharashtra vs Subhash S/O Ganesh Gir on 14 September, 2023
Bench: V. V. Kankanwadi, Abhay S. Waghwase
                                                         P1-CriAppeal-420-2016+
                                          -1-

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                        CRIMINAL APPEAL NO. 420 OF 2016

 The State of Maharashtra                                  ... Appellant

          Versus

 1.       Nandkishor s/o Balreddy Kolyame (Koltame),
          Age : 29 years, Occu. Agri.,
          R/o. Sastapur, Tq. Basavkalyan,
          Dist. Bidar (KS).

 2.       Subhash s/o Virbhadrappa Kumbhar,
          Age : 46 years, Occu. Teacher,
          R/o. Basavkalyan, Tq. Basavkalyan,
          Dist. Bidar (K.S.)                               ... Respondents

                               WITH
                CRIMINAL APPEAL NO. 418 OF 2016
                               WITH
                CRIMINAL APPEAL NO. 419 OF 2016
                                .....
         Mrs. Vaishali S. Choudhari, APP for Appellant-State
  Mr. Abhay D. Ostwal a/w Mr. Pavan M. Salunke and Mr. Saurabh S.
               Munot, Advocates for Respondent No.1.
        Mr. Deepak K. Rajput, Advocate for Respondent No.2.
                                .....



                               CORAM : SMT. VIBHA KANKANWADI AND
                                       ABHAY S. WAGHWASE, JJ.

DATED : 14 SEPTEMBER 2023

PER COURT :-

1. Not on board. Taken on board.

P1-CriAppeal-420-2016+

2. A motion is made for speaking to minutes of the common

judgment dated 12.09.2023 as in the said judgment, appearance of

Advocates appearing for the respondents in Criminal Appeal No. 420

of 2016 has inadvertently been shown as "Mr. Sunil B. Jadhav -

Advocate for respondents". The same should be read as under:

"Mr. Abhay D. Ostwal a/w Mr. Pavan M. Salunke and Mr. Saurabh S. Munot, Advocates for Respondent No.1.

Mr. Deepak K. Rajput, Advocate for Respondent No.2."

3. The motion is accordingly allowed and disposed of.

[ABHAY S. WAGHWASE, J.] [SMT. VIBHA KANKANWADI, J.]

vre

 
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