Ramchandra Kaundinya Vinnakota vs The State Of Maharashtra
2024 Latest Caselaw 23729 Bom

Bombay High Court

Ramchandra Kaundinya Vinnakota vs The State Of Maharashtra on 12 August, 2024

Author: Shivkumar Dige

Bench: Shivkumar Dige

                                                1                            4193.2019APPLN.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                           BENCH AT AURANGABAD.
                    102 CRIMINAL APPLICATION NO. 4193 OF 2019

                        RAMCHANDRA KAUNDINYA VINNAKOTA
                                    VERSUS
                           THE STATE OF MAHARASHTRA
                                           ...
      Advocate for Applicant : Mr.K.H. Parekh h/f Mr. Aditya N. Ayachit
      APP for Respondent/State : Mr. S.B. Narwade
                                           ...
                                         CORAM : SHIVKUMAR DIGE, J.

                                         DATE       :   12th August, 2024.

      P.C.:

1. The learned counsel for the applicant tendered written

submissions along with the judgments. It is taken on record.

2. Stand over to 26th August, 2024.

3. Interim relief granted earlier to continue till the next date.

[ SHIVKUMAR DIGE, J. ] sga