Bombay High Court
Kishore Gopichand Rajput vs Hari Narayan Talreja And Ors. on 24 February, 2026
Author: R.N. Laddha
Bench: R.N. Laddha
Mamta Kale 39-revn-174-2005.docx
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
Criminal Revision Application No. 174 of 2005
Kishore Gopichand Rajput ... Applicant
versus
Hari Narayan Talreja and Ors. ...Respondents
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None for the Applicant.
Ms A A Deshmukh, APP, for the Respondent / State.
Mr Chinmay Joshi i/b Mr Satyajeet Joshi, for Respondents
No.1 and 2.
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Coram: R.N. Laddha, J.
Date: 24 February 2026 Digitally signed by MAMTA P.C.:
MAMTA AMAR AMAR KALE KALE Date:
2026.02.24 . None present for the applicant. 18:42:33 +0530
2. The learned Counsel appearing on behalf of respondents No.1 and 2 also seeks an adjournment on the ground that arguing Counsel is engaged in another Court. The office note records that the notice was issued to the applicant and service report is awaited.
3. Stand over to 25 March 2026.
(R.N. Laddha, J.) Page 1 of 1 __________________________________________________ 24 February 2026 ::: Uploaded on - 24/02/2026 ::: Downloaded on - 24/02/2026 20:53:15 :::