Anil Dagadu Phale vs Dnyandev Dattatray Patil And Anr
2024 Latest Caselaw 3277 Bom

Bombay High Court

Anil Dagadu Phale vs Dnyandev Dattatray Patil And Anr on 2 February, 2024

Author: Prakash D. Naik

Bench: Prakash D. Naik

                                                        21-REVN-138-2022.doc

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                          CRIMINAL APPELLATE JURISDICTION

               CRIMINAL REVISION APPLICATION NO. 138 OF 2022

Anil Dagadu Phale                                     ...Applicant
      Versus
Dnyandev Dattatray Patil And Anr                      ...Respondents

Mr.Ketan Arun Dhavle Advocate for Applicant.
Mr. Arfan Sait, APP for Respondent-State.
PSI Priyanka Nikam, Bharati Vidyapith Police Station is present.


                                        CORAM : PRAKASH D. NAIK, J.
                                          DATE : 2nd FEBRUARY, 2024

P.C.:-

1.        Revision Applicant has deposited the amount of Rs. 7 lakh before the

District Court, Pune. Several grounds are urged challenging the impugned

Judgment.

                           ORDER

(i)       Admit.

(ii)      Call for record and proceedings.

(PRAKASH D. NAIK, J.)