Sambhaji Achyutrao Patil vs The State Of Maharashtra And Ors
2024 Latest Caselaw 24900 Bom

Bombay High Court

Sambhaji Achyutrao Patil vs The State Of Maharashtra And Ors on 27 August, 2024

Author: A.S. Chandurkar

Bench: A.S. Chandurkar

                                                                   4.crwp.-1762-2013.doc




            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION


                         Cr. Writ Petition NO. 1762 OF 2013

Sambhaji Achyutrao Patil                               ...Petitioner
     Versus
The State Of Maharashtra And Ors                       ...Respondents

________________________________________________________

Mr. Sambhaji A. Patil, Petitioner in person.

Mr. Ramprasad V. Gupta a/w. Mr. Akshay S. Malviya, Advocate for the Respondent No.7.

Mr. Shekhar Jagtap a/w. Ms. Sairuchita Chowdhary & Mr. Ishan Paradkar i/b. J. Shekhar Associates, Advocate for the Respondent No.8.

Mr. Ajay S. Patil, APP for the Respondent State. ________________________________________________________

CORAM : A.S. CHANDURKAR & RAJESH S. PATIL, JJ

DATE : 27th AUGUST, 2024.

P.C. :

1. We have heard the petitioner in person as well as the learned counsel for the respondents.

2. The judgment is reserved.

[ RAJESH S. PATIL, J] [A.S. CHANDURKAR, J. ]

ADN