Bombay High Court
Amol Vasant Patil vs The State Of Maharashtra on 10 February, 2020
Author: A.M.Badar
Bench: A.M.Badar
(15-16)WPNo.226-2312020.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.226 OF 2020
WITH
CRIMINAL WRIT PETITION NO.231 OF 2020
Mr.Amol Vasant Patil ... Petitioner
Versus
The State of Maharashtra ... Respondent
.....
Mr.Vikrant A. Desai h/f. Mr.Rahul V. Shinde, Advocate for the Petitioner.
Mr.R.M.Pethe, the Additional Public Prosecutor for the Respondent No.1/State.
....
CORAM : A.M.BADAR J.
DATED : 10th FEBRUARY 2020.
P.C. :
1 The learned Counsel for the petitioner is seeking adjournment on the ground that the arguing Counsel is not well. 2 Stand over to 11th March 2020.
(A.M.BADAR, J.) Raju D. Gaikwad Gaikwad RD 1/1 Digitally signed by Raju D. Gaikwad Date: 2020.02.10 18:01:54 +0530