Rohidas Chagan Devkar And Another vs The State Of Maharashtra
2024 Latest Caselaw 1289 Bom

Bombay High Court

Rohidas Chagan Devkar And Another vs The State Of Maharashtra on 18 January, 2024

Author: R.G.Avachat

Bench: R.G.Avachat

                                                    4-crappln275.2024.odt


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

             CRIMINAL APPLICATION NO.275 OF 2024
                              IN
                CRIMINAL APPEAL NO.55 OF 2024

                      Rohidas s/o. Chagan Devkar
                                   vs.
                         State of Maharashtra

                                  ----
Mr.R.P.Mote, Advocate for applicant
Ms.V.S.Choudhary, APP for State
                                  ----

                        CORAM      :     R.G.AVACHAT AND
                                         NEERAJ P. DHOTE, JJ.
                          DATE     :     JANUARY 18, 2024
ORDER :

-

Issue notice to respondent, returnable on 31.01.2024.

Learned APP waives notice for State.

[NEERAJ P. DHOTE, J.] [R.G. AVACHAT, J.]

KBP 4-crappln275.2024.odt

IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH AT AURANGABAD

CRIMINAL APPEAL NO.55 OF 2024

Rohidas s/o. Chagan Devkar vs. State of Maharashtra

----

Mr.R.P.Mote, Advocate for appellant Ms.V.S.Choudhary, APP for State

----

CORAM : R.G.AVACHAT AND NEERAJ P. DHOTE, JJ.

                           DATE     :     JANUARY 18, 2024
ORDER :-

This is an appeal against the judgment and order of

conviction recorded by learned Addl. Sessions Judge, Vaijapur, Dist.

Aurangabad, against the appellant in Sessions Case No.28 of 2020.

2. Admit. Learned APP waives notice for the respondent-

State.

3. Call Record and Proceedings with Paper Book

[NEERAJ P. DHOTE, J.] [R.G. AVACHAT, J.]

KBP