Gopal Madhu Pawar vs The State Of Maharashtra
2025 Latest Caselaw 1141 Bom

Bombay High Court

Gopal Madhu Pawar vs The State Of Maharashtra on 1 August, 2025

                      P.H. Jayani                                                                    902 APEAL65.2017.DOC




                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CRIMINAL APPELLATE JURISDICTION

                                                      CRIMINAL APPEAL NO. 65 OF 2017
                                                                  WITH
                                                   INTERIM APPLICATION NO. 2080 OF 2025
                                                                    IN
                                                      CRIMINAL APPEAL NO. 65 OF 2017

                      Gopal Madhu Pawar                                                                 ...Appellant
                            Versus
                      The State of Maharashtra                                                          ...Respondent
                                              _______________________

                      Mr. Yashodeep Deshmukh, appointed Advocate a/w. Ms. Vaidehi Deshmukh
                      for the Appellant.
                      Mr. K.V. Saste, APP for the Respondent - State.
                                                _______________________

                                                                              CORAM : SUMAN SHYAM &
                                                                                      SHYAM C. CHANDAK, JJ.

DATED : 01st AUGUST, 2025

P.C. :-

. Heard Mr. Deshmukh, learned Counsel for the Appellant and Mr. Saste, learned APP for the Respondent - State.

2) Arguments are concluded. Judgment is reserved.

(SHYAM C. CHANDAK, J.) (SUMAN SHYAM, J.)

PREETI HEERO JAYANI

01st AUGUST, 2025