Vishwanath Hanumantrao Biradar vs The State Of Maharashtra
2024 Latest Caselaw 1825 Bom

Bombay High Court

Vishwanath Hanumantrao Biradar vs The State Of Maharashtra on 22 January, 2024

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                     FIRST APPEAL NO. 1241 OF 2018

                   VISHWANATH HANUMANTRAO BIRADAR
                                VERSUS
                       THE STATE OF MAHARASHTRA

Mr. M. P. Kale, Advocate for the appellant
Mr. D. B. Bhange, AGP for the respondent/State

                                  CORAM      : R. M. JOSHI, J.

                                  DATE       : 22nd JANUARY, 2024

P.C. :-

1. Record and proceeding is received.

2. In L.A.R. No. 2191/2001 the evidence of witnesses are not found.

Reference of the said evidence is made by the referral Court in its

judgment and award. Hence, Registry to verify this fact from the

concerned Court and call complete R and P.

3. Stand over to 16th February, 2024.

(R. M. JOSHI, J.)

ssp

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