Vimalbai Dadaji Ahire vs The State Of Maharashtra And Anr
2023 Latest Caselaw 9700 Bom

                                  1/1       [email protected]

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION

               CRIMINAL REVISION APPLICATION NO.471 OF 2003
                                  WITH
                     CRIMINAL APPEAL NO.1444 OF 2003

    Vimalbai Dadaji Ahire                                .... Applicant

                versus

    State of Maharashtra & Anr.                          .... Respondents
                                        .......

    •       Mr. H. E. Palwe, Advocate for Applicant.
    •       Mr. S. H. Yadav, APP for the State/Respondent No.1.
    •       Mr. Sarfaraj J. Shaikh i/b. Sachin Gite, Advocate for
            Respondent No.2.

                                   CORAM   : SARANG V. KOTWAL, J.

                                   DATE    : 14th SEPTEMBER, 2023

    P.C. :

There is a companion Criminal Appeal No.1444 of

2003 filed by the State of Maharashtra, challenging the

Judgment and Order of acquittal. Therefore, the office to verify

and place these matters before the appropriate Court.

(SARANG V. KOTWAL, J.)

Nesarikar