Mohan Vitthal Patwardhan And Ors vs The State Of Maharashtra And Ors
2024 Latest Caselaw 25509 Bom

Bombay High Court

Mohan Vitthal Patwardhan And Ors vs The State Of Maharashtra And Ors on 5 September, 2024

Author: Bharati Dangre

Bench: Bharati Dangre

                                  1/2              907 apeal 234 of 2020 common.doc



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CRIMINAL APPELLATE JURISDICTION



                     CRIMINAL APPEAL NO.234 OF 2020

Mohan Vitthal Patwardhan and Ors.                         .... Appellants
         Versus
The State of Maharashtra and Anr.                         .... Respondents

                                WITH
                    CRIMINAL APPEAL NO.1072 OF 2021

Chandrashekhar Vaman Patwardhan                           .... Appellant
         Versus
The State of Maharashtra and Anr.                         .... Respondents
                             .....
Mr.Abhijit Desai a/w. Mr.Kuldip T. Pawar, Sarita N. Patil,
Digvijay Kachare, Daksha Pungera, Karan Gajra, Mohini
Rehepade and Vijay Singh, Advocate for the Appellant in Appeal
1072 of 2021.
Mr.Ravi L. Gurnani, Advocate for the Appellants in Appeal 234
of 2020.
Mr.Shahaji Shinde, "A" Panel Counsel with Mr.J.P. Yagnik, APP
for Respondent - State.
Mr.Bhomesh Bellam a/w. Karma                     Vivan,       Advocate          for
Respondent-First Informant.
                            .....

                               CORAM : BHARATI DANGRE &
                                       MANJUSHA DESHPANDE, JJ.

DATED : 5th SEPTEMBER 2024.

P.C. :

Criminal Appeal No.234 of 2020 is detagged.

Rajeshri Aher

2/2 907 apeal 234 of 2020 common.doc

2 Criminal Appeal No.1072 of 2021 is closed for Judgment.

(MANJUSHA DESHPANDE, J.) (BHARATI DANGRE, J.)

Rajeshri Aher