Laxman Piraji Rajure And Ors vs State Of Mah
2024 Latest Caselaw 23983 Bom

Bombay High Court

Laxman Piraji Rajure And Ors vs State Of Mah on 14 August, 2024

                               1                  12crapeal451.05



     IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

              12 CRIMINAL APPEAL NO. 451 OF 2005

                LAXMAN PIRAJI RAJURE AND ORS
                          VERSUS
                   STATE OF MAHARASHTRA

                               ...
         Advocate for Appellants : Mr. N. S. Choudhary
           APP for Respondent/State : Mr. K.K.Naik
                               ...


                             CORAM : KISHORE C. SANT, J.

DATE : 14th AUGUST, 2024.

PER COURT :

1. At the request of learned APP stand over to 21.08.2024.

2. Learned Advocate for the appellants seeks leave to produce on record judgments on which he seeks to rely upon.

3. The appellants are at liberty to produce on record the said judgments on which he wants to rely upon before next date.

( KISHORE C. SANT ) JUDGE mahajansb/