Sanjay Prakash Mane vs The State Of Maharashtra
2024 Latest Caselaw 215 Bom

Bombay High Court

Sanjay Prakash Mane vs The State Of Maharashtra on 4 January, 2024

Author: A. S. Gadkari

Bench: A. S. Gadkari

Osk                                                                203-Apeal-675-2013.doc



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                           CRIMINAL APPELLATE JURISDICTION

                          CRIMINAL APPEAL NO. 675 OF 2013
                                       WITH
                        INTERIM APPLICATION NO. 2057 OF 2023

Kiran @ Sonya Dhondiram Satpute & Ors.                ... Appellants
      V/s.
The State of Maharashtra                              ... Respondent
                                       WITH
                        INTERIM APPLICATION NO. 2491 OF 2023
                                         IN
                          CRIMINAL APPEAL NO. 675 OF 2013

Amrut @ Amrya Mangilal Kamble                         ... Applicant/Appellant
      V/s.
The State of Maharashtra                              ... Respondent
                                        WITH
                            CRIMINAL APPEAL NO. 916 OF 2021

Sanjay Prakash Mane                                           ... Appellant
      V/s.
The State of Maharashtra                                      ... Respondent


Mr. Kedar J. Patil for Appellants in Appeal/675/2013 and for Applicant in IA/
2491/2023 and IA/2057/2023.
Dr. Yug Mohit Chaudhry for Appellant in Appeal/916/2021.
Ms. A.A. Takalkar, A.P.P. for Respondent-State.

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

DATE : 4th January 2024.

P.C. :

. Closed for Judgment.

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