Manoj Purshottam Parteki vs The State Of Maharashtra Through P.S ...
2024 Latest Caselaw 2076 Bom

Bombay High Court

Manoj Purshottam Parteki vs The State Of Maharashtra Through P.S ... on 23 January, 2024

Author: Vinay Joshi

Bench: Vinay Joshi

                                                                    1                                   apl1681.2023

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  NAGPUR BENCH : NAGPUR

                                      CRIMINAL APPLICATION (APL) NO.1681/2023 (D)
                                 (Shri Manoj Purshottam Parteki Vs. The State of Maharashtra and another)
                  ----------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                                Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                 --------------------------------------------------------------------------------------
                                            Mr. N.S. Jadhao, Counsel for the applicant.
                                            Mr. A.B. Badar, A.P.P. for non-applicant No.1/ State.
                                            Mrs. S.S. Jachak, Counsel for non-applicant No.2.


                                            CORAM: VINAY JOSHI AND MRS.VRUSHALI V. JOSHI, JJ.

DATED : 23.1.2024.

The applicants learned Counsel has filed pursis along with receipt showing the compliance of the judgment and order of this Court on 19.12.2023.

2. Compliance noted and filed.

(MRS.VRUSHALI V.JOSHI, J.) (VINAY JOSHI, J.)

Tambaskar.

Signed by: MR. N.V. TAMBASKAR Designation: PA To Honourable Judge Date: 25/01/2024 10:21:12