Kaduba Sakharam Khandare vs State Of Mah. Thr. Pso Buldhana City ...
2024 Latest Caselaw 23847 Bom

Bombay High Court

Kaduba Sakharam Khandare vs State Of Mah. Thr. Pso Buldhana City ... on 13 August, 2024

Author: G. A. Sanap

Bench: G. A. Sanap

                                                                             1                                              revn52.23.O.odt


                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             NAGPUR BENCH, NAGPUR

                            CRIMINAL REVISION APPLICATION (REVN) NO.52 OF 2023

                  (Kaduba Sakharam Khandare (In Jail) Vs. State of Maharashtra thr. PSO PS Buldhana
                                            (City), District Buldhana)

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                 Office Notes, Office Memoramda of Coram,
                 appearances, Court's orders of directions                                       Court's or Judge's orders.
                 and Registrar's Orders.
                 -------------------------------------------------------------------------------------------------------------------------------------
                                        Mr. P. V. Navlani, Advocate for Applicant.
                                        Ms. H. S. Dhande, APP for Non-Applicant/State.

                                        CORAM: G. A. SANAP, J.

DATE: 13th AUGUST, 2024.

CRIMINAL APPLICATION (APPR) NO.70 OF 2023:

The certified copy of judgment is already filed. Therefore, the application is disposed of as rendered infructuous.

(G. A. SANAP, J.)

NSN

Signed by: Mr. N.S. Nikhare Designation: PA To Honourable Judge Date: 13/08/2024 17:49:42