Citation : 2024 Latest Caselaw 25217 Bom
Judgement Date : 2 September, 2024
1 21appa81.2024.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (APPA) NO. 81 OF 2024
IN
CRIMINAL APPEAL STAMP NO. 611 OF 2024
Rahul Arun Jaiswal Vs Chakradhar s/o Dattatraya Sarode
Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
Mr. T.S. Deshpande, counsel for applicant/appellant.
CORAM : URMILA JOSHI-PHALKE, J.
DATED : 02/09/2024.
1. By preferring this application along with leave to file appeal, the appellant has challenged the judgment and order of acquittal passed by the Judicial Magistrate First Class, Maregaon, District Yavatmal.
2. Issue notice to the respondent, returnable after four weeks.
[URMILA JOSHI-PHALKE, J.]
Signed by: Mr. R.K. NANDURKAR rkn Designation: PA To Honourable Judge Date: 03/09/2024 14:26:39
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