Bombay High Court
S Arumugam Son Of Sakthivel And Anr vs The State Of Maharashtra And Anr on 14 November, 2022
Author: R.N.Laddha
Bench: Revati Mohite Dere, R.N.Laddha
1/2 21 apl 898.22.docx
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 898 OF 2022
S. Arumugam & anr. ... Applicants
v/s.
The State of Maharashtra & anr. ... Respondents
Ms. Anisha Balse i/b. Mr. Prerak Chaudhary for the Applicants.
Mrs. A.S. Pai a/w. Mr. S.D.Shinde, APP for the State.
Ms. Trisha Ranka for Respondent No.2.
CORAM : REVATI MOHITE DERE &
R.N.LADDHA, JJ.
DATE : 14th NOVEMBER 2022 P.C. :
Digitally The aforesaid application has been kept today for recording signed by LATA SUNIL LATA SUNIL PANJWANI compliance of the order of deposit of Rs.25,000/- with the PANJWANI Date:
2022.11.16 13:47:27 +0530 Maharashtra Police Welfare Fund, as directed by this Court vide order dated 29th September 2022.
2. Learned Counsel for the Applicant has produced the receipt of payment, evidencing the said deposit. The xerox copy of the same is 2/2 21 apl 898.22.docx taken on record. Since the order dated 29th September 2022 has been complied with, no further orders.
R.N. LADDHA, J. REVATI MOHITE DERE, J. Lata Panjwani, P.S.