Bombay High Court
Vijay Bapurao Shirole vs The State Of Maharashtra And Anr on 10 July, 2019
Author: A.S.Gadkari
Bench: A.S.Gadkari
5-appr-452-2017.doc
Dond
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.452 OF 2017
IN
REVISION APPLICATION NO. 493 OF 2017
WITH
CRIMINAL APPLICATION NO.450 OF 2017
IN
REVISION APPLICATION NO. 492 OF 2017
WITH
CRIMINAL APPLICATION NO.451 OF 2017
IN
REVISION APPLICATION NO. 492 OF 2017
WITH
CRIMINAL APPLICATION NO.453 OF 2017
IN
REVISION APPLICATION NO. 493 OF 2017
WITH
CRIMINAL APPLICATION NO.454 OF 2017
IN
REVISION APPLICATION NO. 494 OF 2017
WITH
CRIMINAL APPLICATION NO.455 OF 2017
IN
REVISION APPLICATION NO. 494 OF 2017
WITH
CRIMINAL APPLICATION NO.456 OF 2017
IN
REVISION APPLICATION NO. 495 OF 2017
WITH
CRIMINAL APPLICATION NO.457 OF 2017
IN
REVISION APPLICATION NO. 495 OF 2017
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5-appr-452-2017.doc
Vijay Bapurao Shirole ..Applicant
Vs
The State of Maharashtra & Anr. . ..Respondents
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Mr. Suresh M.J. I/b Surresh Kumbhar for the Applicant.
Mr. R.M.Pethe, APP for the State.
Mr. Govind Salunke I/b A.P. Madhuri, for the Respondent No.2.
CORAM : A.S.GADKARI, J.
DATE : 10th July 2019. P.C.:
1] The Advocate for the respondent No.2 has circulated the aforestated applications, as according to him these applications are not being listed for pretty long time. When the said applications are called out, the Advocate for the respondent No.2 is not present in the Court. However, a request on his behalf is made for adjournment or in the alternative to keep back the matters.
2] In view thereof, removed from board.
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