Dilip Kanal And Anr vs The State Of Maharashtra And Anr
2024 Latest Caselaw 24898 Bom

Bombay High Court

Dilip Kanal And Anr vs The State Of Maharashtra And Anr on 27 August, 2024

Author: Bharati Dangre

Bench: Bharati Dangre

                                         1/1                       32 WP 2533-14.doc


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION
              CRIMINAL WRIT PETITION NO. 2533 OF 2014

Dilip Kanal and anr                                   ..     Petitioners
                         Versus
The State of Maharashtra & Anr                        ..     Respondents

                                               ...

Mr.Aabad Ponda, Sr. Advocate i/b Karan Jain       for the
petitioners.
Mr.Akshay Patil with Mr.Subir Sarkar, Kunal Kanungo, Annu
Sharma i/b Atishay Jain for respondent no.2.
Mr.J.P. Yagnik, APP for the State.

                     CORAM: BHARATI DANGRE &
                              MANJUSHA DESHPANDE,JJ.

DATED : 27th AUGUST, 2024

P.C:-

1 Learned Senior counsel Mr.Ponda has placed before us a compilation of judgments and we intend to go through the same. Learned counsel Mr.Patil is also at liberty to file his compilation of documents.

Sine we are desirous of looking into the authoritative pronouncements placed before us, re-notify to 24/9/2024 on Supplementary Board.

(MANJUSHA DESHPANDE,J) (BHARATI DANGRE, J.)

Tilak