Rajeev Kumar S/O N.K. Prasad vs The State Of Maharashtra And Anr
2024 Latest Caselaw 273 Bom

Bombay High Court

Rajeev Kumar S/O N.K. Prasad vs The State Of Maharashtra And Anr on 5 January, 2024

Author: Bharati Dangre

Bench: Bharati Dangre

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CRIMINAL APPELLATE JURISDICTION
                CRIMINAL APPEAL NO. 1376 OF 2012
Rajeev Kumar S/o. N.K. Prasad       .. Applicant
                  Versus
The State of Maharashtra and anr    .. Respondents
                              WITH
          CRIMINAL APPLICATION NO.609 OF 2018
                                IN
             CRIMINAL APPEAL NO.1376 OF 2012

Rajeev Kumar S/o. N.K. Prasad       .. Applicant
                  Versus
The State of Maharashtra            .. Respondents
                            WITH
          CRIMINAL APPLICATION NO.551 OF 2017
                              IN
             CRIMINAL APPEAL NO.1376 OF 2012

The Estate Officer                      .. Applicant
                 Versus
Rajeev Kumar and anr                    .. Respondents
                          WITH
            CRIMINAL APPLICATION NO.1224 OF 2015
                            IN
              CRIMINAL APPEAL NO.1376 OF 2012
                          WITH
            CRIMINAL APPLICATION NO.1105 OF 2015
                            IN
              CRIMINAL APPEAL NO. 1376 OF 2012
                          WITH
            CRIMINAL APPLICATION NO.463 OF 2015
                            IN
              CRIMINAL APPEAL NO.1376 OF 2012




Ashish




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Rajeev Kumar S/o. N.K. Prasad       .. Applicant
                  Versus
The State of Maharashtra            .. Respondents
                            WITH
          CRIMINAL APPLICATION NO.67 OF 2013
                              IN
             CRIMINAL APPEAL NO.1376 OF 2012

Rajeev Kumar S/o. N.K. Prasad                    .. Applicant
                  Versus
The State of Maharashtra and anr                 .. Respondents


Mr.Rajeev Kumar, appellant in person.
Ms. Ameeta Kuttikrishnan for CBI, ACB.

                          CORAM: BHARATI DANGRE, J.

DATED : 5th JANUARY 2024 P.C:-

Since it is indicated that the interim applications APPA No.609/2018, APPA No.551/2017, APPA No.1224/2015, APPA No.1105/2015, APPA No.463/2015, and APPA No.67/2013, which are filed seeking distinct reliefs are not pressed by the appellant in case the appeal itself is finally decided, list the appeal for judgment on 15/01/2024.

( SMT. BHARATI DANGRE, J.)

Ashish