Bombay High Court
Switi Ramesh Bagde (In Jail) vs The State Of Maharashtra Thr. P.S.O., ... on 27 November, 2018
Author: M. G. Giratkar
Bench: M. G. Giratkar
1 ba 1005.18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR.
Criminal Application (BA) No. 1005 of 2018
[Switi Ramesh Bagde Vs. The State of Maharashtra through P.S.O., Kalamana P.S., Nagpur]
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
Shri S. Raisuddin, Advocate for the applicant
Shri S. D. Sirpurkar, APP for the State
CORAM : M. G. GIRATKAR, J.
DATE : 27/11/2018 Heard learned Advocate Shri S. Raisuddin for the applicant.
Issue notice to the non-applicant, returnable on 12- 12-2018.
Shri Sirpurkar, learned Additional Public Prosecutor waives notice for the State/non-applicant and seeks time to file reply. Time till 12-12-2018 is granted.
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