Rameshwar @ Pamya Chhana Shinde vs The State Of Maharashtra And Anr
2024 Latest Caselaw 13787 Bom

Bombay High Court

Rameshwar @ Pamya Chhana Shinde vs The State Of Maharashtra And Anr on 2 May, 2024

Author: A. S. Gadkari

Bench: A. S. Gadkari

 RVC                                                                      42 Wp-2704-2023.doc



                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                            CRIMINAL APPELLATE JURISDICTION

                      CRIMINAL WRIT PETITION NO. 2704 OF 2023

 Rameshwar @ Pamya Chhana Shinde                                 ... Petitioner
          V/s.
 The State of Maharashtra & Anr.                                 ... Respondents


 Ms. Fehmida Ahmed i/b M.B. Shirsat for Petitioner.
 Mr. S.V. Gavand, A.P.P. for Respondent No.1-State.

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

DATE : 2nd May 2024. P.C. :

(1) Learned A.P.P. tendered across the bar a detailed chart depicting

Crime Numbers; sentence imposed upon Petitioner; in default sentence and

page number of Petitions. Same is taken on record.

(2) Closed for Judgment.

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

RAJESH RAJESH VASANT VASANT CHITTEWAN CHITTEWAN Date: 2024.05.07 11:39:29 +0530