Yogesh Dagadu Mukane vs The State Of Maharashtra
2024 Latest Caselaw 25302 Bom

Bombay High Court

Yogesh Dagadu Mukane vs The State Of Maharashtra on 3 September, 2024

Author: Revati Mohite Dere

Bench: Revati Mohite Dere

    2024:BHC-AS:35485-DB
          Digitally signed
           by HEMANT
           CHANDERSEN
HEMANT     SHIV
CHANDERSEN                                                                          spm..app897.14.doc
SHIV       Date:
           2024.09.04
           14:17:41
           +0530
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CRIMINAL APPELLATE JURISDICTION
                                           CRIMINAL APPEAL NO. 897 OF 2014

                    Yogesh Dagadu Mukane                             .... Appellant.
                           v/s.
                    State of Maharashtra                             .... Respondent

                                                     WITH
                                         CRIMINAL APPEAL NO. 898 OF 2014

                    Bhuraji Pandurang Mukane                         .... Appellant.
                           v/s.
                    State of Maharashtra                             .... Respondent

                                                     WITH
                                         CRIMINAL APPEAL NO. 699 OF 2014

                    Bandu Bhuraji Mukane                             .... Appellant
                           v/s.
                    State of Maharashtra                              .... Respondent


                    Mr. Abhijit Kulkarni a/w Mr. Manoj Badgujar and Mr. Gourav Shahane
                    for the Appellants.
                    Mrs. P.P. Shinde, A.P.P. a/w Mrs. K.T. Hiwrale, A.P.P. for Respondents.


                                                        CORAM : REVATI MOHITE DERE &
                                                               SHYAM C. CHANDAK, JJ.

DATE : 3rd SEPTEMBER, 2024 P.C. :

1. This matter has been produced in chambers for the speaking

to minutes of the judgment dated 22nd August, 2024.

spm..app897.14.doc

2. In para 36.2, line 1, inadvertently, Criminal Appeal is

wrongly mentioned as "697" instead of "699". The same to be

corrected and accordingly, the corrected judgment be uploaded on the

server. Rest of the judgment remains as it is.

SHYAM C. CHANDAK, J. REVATI MOHITE DERE, J.