Bombay High Court
State Of Maharashtra Thr. P.S.O., P.S. ... vs Pappu Rameshwar Dhoke on 6 February, 2020
Author: Madhav J. Jamdar
Bench: S.B. Shukre, Madhav Jayajirao Jamdar
1/2 920 appa 242.19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION NO.242 OF 2019 (APPA)
State of Maharashtra,
through Police Station Officer,
Police Station Nandgaon Khandeshwar, Tq. Nandgaon Khandeshwar, District Amravati
VS.
Pappu Ramesh Dhoke,
aged 30 years, Occ. Business,
R/o Revati, Tq. Nandgaon khandeshwar, District Amravati
Office Notes, Office Court's or Judge's orders
Memoranda of Coram,
Appearances, court's
orders or directions and
Registrar's orders
Mrs. Ketki Joshi, learned Addl. P.P. for the applicant/State.
Mr. G.G. Babrekar, Advocate for respondent.
CORAM : SUNIL B. SHUKRE AND
MADHAV J. JAMDAR, JJ.
DATE : 06.02.2020.
Heard Mrs. Ketki Joshi, learned Addl. P.P. for applicant/State and Mr. Babrekar, learned counsel for the respondent.
Perused the evidence of Rajendra Bawangade (PW-1), who had reached the spot of incident immediately after victim of crime, Anil sustained stab injuries and who had went to the house of victim of crime Anil and who saw Anil as having bleeding injuries on his abdomen and also Anil Bawangade (PW-2), the injured victim himself. We have gone through the evidence of Sumedh Bawangade (PW-5) s/o injured victim, Anil who was an eye witness.
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Accordingly, leave is granted. Appeal be registered.
Heard.
Admit.
Mr. Babrekar, Advocate waives notice on merit for respondent.
Paper book be prepared expeditiously. Action under Section 390 Cr.P.C. be taken against respondent/accused.
JUDGE JUDGE
Manisha
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