Bombay High Court
Govind Dilip Maval (In Jail) vs The State Of Mah. Thr. P.S.O. P.S. ... on 9 December, 2020
Author: Pushpa V. Ganediwala
Bench: Pushpa V. Ganediwala
BA 1213.2020.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL APPLICATION (BA) No. 1213 OF 2020
Govind Dilip Maval
Vs.
State of Maharashtra, through P.S.O., P.S. Malegaon, Distt. Washim
__________________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri. S.M. Bhangde, Advocate for the applicant.
CORAM : PUSHPA V. GANEDIWALA, J.
DATE : 9th DECEMBER, 2020.
Heard Shri S.M. Bhangde, learned counsel for the applicant.
2. Issue notice to the non-applicant, returnable on 22.12.2020.
3. Shri S.A. Ashirgade, learned APP waives notice for the non-applicant- State.
JUDGE C.L.Dhakate ::: Uploaded on - 09/12/2020 ::: Downloaded on - 10/12/2020 07:12:43 :::