Kailashchandra Satyaprakash Agarwal vs State Of Maharashtsra
2024 Latest Caselaw 710 Bom

Bombay High Court

Kailashchandra Satyaprakash Agarwal vs State Of Maharashtsra on 11 January, 2024

Author: Prakash D. Naik

Bench: Prakash D. Naik

                                                               3-APEAL-178-1997.doc




               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION

                      CRIMINAL APPEAL NO. 178 OF 1997

 Kailashchandra Satyaprakash Agarwal                     ...Appellant
       Versus
 State Of Maharashtra                                    ...Respondent
                                 ....
 None for Appellant.
 Mr. Arfan Sait, APP for Respondent-State.

                                        ....
                                    CORAM        : PRAKASH D. NAIK, J.

                                    DATE         : 11th JANUARY, 2024.

 P.C.:

1. The matter is listed for Speaking to the Minutes of Order

dated 17th July, 2023.

2. The word 'P.C.' be replaced with 'Judgment'. In the

operative part, the words Criminal Appeal No.178 of 2023 may be

corrected as Criminal Appeal No.178 of 1997.

3. Rest of the Order dated 17th July, 2023 remains intact.

Corrected Judgment be uploaded on the Official Webside of the

High Court of Bombay.

                                                 (PRAKASH D. NAIK, J.)




 Sunny Thote                          1 of 1