Deepak Premji Gogri (Since Deseased ... vs The State Of Maharashtra
2024 Latest Caselaw 1658 Bom

Bombay High Court

Deepak Premji Gogri (Since Deseased ... vs The State Of Maharashtra on 19 January, 2024

Author: A. S. Gadkari

Bench: A. S. Gadkari

                   V.A. Tikam                                                     2 Apeal 491 of 2003.doc

VAISHALI
ANIL                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TIKAM

Digitally signed                             CRIMINAL APPELLATE JURISDICTION
by VAISHALI
ANIL TIKAM
Date:
2024.01.22                                    CRIMINAL APPEAL NO. 491 OF 2003
11:36:44 +0530

                   Deepak Premji Gogri
                   (since deceased through LRs)                           .. Appellant
                         vs.
                   The State of Maharashtra                               .. Respondent

                   Mr. Rohan V. Bhosle for the Appellant h/f. Mr. Sandeep R. Karnik for
                   Appellant.
                   Mr. S.V. Gavand, APP for the Respondent/State.
                   PI Amrut Pawar, EOW 8, Mumbai.
                   Mr. Mandar Dandekar, Head Clerk, Competent Authority, MPID Act,
                   Mumbai.

                                                       CORAM: A. S. GADKARI AND
                                                              SHYAM C. CHANDAK, JJ.

DATE : 19th JANUARY, 2024

P. C.:-

1. Learned APP on instructions from PI Amrut Pawar submitted that, the

directions issued vide Judgment and Order dated 15th December, 2023 will

be complied with within a period of two weeks from today. The said

statement is accepted.

2. Stand over to 13th February, 2024.

3. To be listed under the caption ' for reporting compliance'.

(SHYAM C. CHANDAK,J.) (A. S. GADKARI, J.)