Nara Chandrababu Naidu S/O Kharjura ... vs The State Of Maharashtra And Another
2024 Latest Caselaw 14070 Bom

Bombay High Court

Nara Chandrababu Naidu S/O Kharjura ... vs The State Of Maharashtra And Another on 3 May, 2024

Author: Mangesh S. Patil

Bench: Mangesh S. Patil

                               (1)              965criapln3428.23

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

          965 CRIMINAL APPLICATION NO. 3428 OF 2023
                             WITH
             CRIMINAL APPLICATION NO. 1025 OF 2024
                      IN APPLN/3428/2023
                                WITH
             CRIMINAL APPLICATION NO. 1048 OF 2024

        NARA CHANDRABABU NAIDU S/O KHARJURA NAIDU
                                          ....Applicant
                        VERSUS

          THE STATE OF MAHARASHTRA AND ANOTHER
                                       .....Respondent

Mr. Siddharth Luthara, Senior Advocate a/w Mr. Aayush
Kaushik, Advocate i/b Mr. Satyajit S. Bora, Advocate for the
applicants
Mr. V. K. Kotecha, APP for the respondent/State

                    CORAM : MANGESH S. PATIL AND
                            SHAILESH P. BRAHME, JJ.

DATE : 03rd MAY, 2024

P. C.

1. We have heard both the sides.

2. The matter is closed for passing the order/judgment.

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3. Interim relief granted by order dated 19-04-2024 in

Cri. Application No. 1691/2024 to continue till pronouncement

of order/judgment.

[SHAILESH P. BRAHME, J.] [MANGESH S. PATIL, J.]

VishalK/965criapln3428.23

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