Bombay High Court
Varsha Dadasaheb Amate vs The State Of Maharashtra on 27 October, 2020
Author: B. U. Debadwar
Bench: Ravindra V. Ghuge, B. U. Debadwar
29-CrApl-342-14 & CrA1563-18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPLICATION NO. 1563 OF 2018
IN APEAL/342/2014
WITH CRIMINAL APPEAL NO.342 OF 2014
DADASAHEB S/O ASHRU AMATE
VERSUS
VARSHA W/O DADASAHEB AMATE AND ANOTHER
...
APP for Respondent No.2 - State : Shri S. G. Sangle
...
CORAM : RAVINDRA V. GHUGE AND
B. U. DEBADWAR, JJ.
DATE : 27th OCTOBER, 2020 PER COURT :
1. None present for the applicant and the appellant.
2. We have heard the learned APP.
2. For the reasons set out in the application indicating that the applicant Dadasaheb S/o Ashru Amate desires to assist the prosecution in this matter, the same is allowed.
3. List Criminal Appeal No. 342 of 2014 on 27-11-2020 for final hearing.
(B. U. DEBADWAR, J.) (RAVINDRA V. GHUGE, J.) SVH 1 of 1 ::: Uploaded on - 27/10/2020 ::: Downloaded on - 28/10/2020 06:33:08 :::