Bombay High Court
Dnyaneshwar Laxman Salavkar vs State Of Maharashtra And Anr on 1 July, 2019
Author: Ranjit More
Bench: Ranjit More
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CRIMINAL APPLN. U/S 482 NO. 178 OF 2015
Dnyaneshwar Laxman Salavkar ....Applicant
V/S
State Of Maharashtra And Anr ....Respondent
WITH CRIMINAL APPLN. U/S 482 NO. 249 OF 2015 Raosaheb Sukhdeo Mali ....Applicant V/S The State Of Maharashtra ....Respondent WITH CRIMINAL APPLN. U/S 482 NO. 250 OF 2015 Pundilik Mukund Salunke ....Applicant V/S The State Of Maharashtra And Anr ....Respondent WITH CRIMINAL APPLN. U/S 482 NO. 251 OF 2015 Nandkumar Dharma Jadhav ....Applicant V/S The State Of Maharashtra And Anr ....Respondent Mr.Gavnekar Chidambar Ganesh for Applicants Mr.F.R.Shaikh - APP for the State. Mr.Kiran N. Patil i/by.Kuldeep S Patil for R.No.2 CORAM : RANJIT MORE. & Page 1/2 ::: Uploaded on - 01/07/2019 ::: Downloaded on - 02/07/2019 03:47:44 ::: SMT. BHARATI DANGRE, JJ DATE : 1st July, 2019 P.C. :
Stand over to 03/07/2019. Ad-interim relief if any to continue till then.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 01/07/2019 ::: Downloaded on - 02/07/2019 03:47:44 :::