Mangesh S/O Diwakar Magare vs State Of Maharashtra Thr Pso. Ps. ...
2025 Latest Caselaw 5925 Bom

Bombay High Court

Mangesh S/O Diwakar Magare vs State Of Maharashtra Thr Pso. Ps. ... on 20 September, 2025

                                                                    1                                8-Cri.Apeal-140-25.odt



                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                                       NAGPUR BENCH, AT NAGPUR.

                                                   CRIMINAL APPEAL NO.140 OF 2025
                                       Mangesh S/o Diwakar Magare, Tah. Nagbhid, Dist. Chandrapur
                                                                    vs.
                                       State of Maharashtra, Th. PSO, PS Nagbhid, Dist. Chandrapur
                                                                   WITH
                                                  CRIMINAL APPEAL NO.516 OF 2024
                                                   Ajay s/o Murlidhar Nannaware
                                                                 vs.
                                  State of Maharashtra, Th. PSO, PSO Nagbhid, Dist. Chandrapur
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                  Office Notes, Office Memoranda of Coram,                     Court's or Judge's orders
                  appearances, Court's orders of directions
                  and Registrar's orders
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                                     Shri Sahil Dnyaneshwar Umredkar, Advocate for appellants.
                                     Shri S. S. Hulke, Advocate for respondent/State.


                                                             CORAM : NIVEDITA P. MEHTA, J.

DATED : 20th SEPTEMBER, 2025

The learned counsel for the appellants submits that as the record and proceedings are already before the Court and paper-book is also prepared, filing of certified copy of the judgment and order dated 15/03/2024 passed by the trial Court be dispensed with.

2. In view of aforesaid, filing of certified copy of the judgment and order dated 15/03/2024 passed by the trial Court in (POCSO) Spl. Case No.134/2020 is dispensed with.

3. List the matter for further consideration on 10/11/2025.

(Nivedita P. Mehta, J.)

Asmita

Signed by: Smt. Asmita A. Bhandakkar Designation: PS To Honourable Judge Date: 20/09/2025 16:42:19