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Bombay High Court

State Of Maharashtra Through Anti ... vs Tulshiram Jangluji Meshram And Others on 13 December, 2018

Author: V.M. Deshpande

Bench: V.M. Deshpande

                                               1                           apeal206.15.odt

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      NAGPUR BENCH, NAGPUR.

                    CRIMINAL APPEAL NO.206/2015
State of Maharashtra through ACB,Amravati.vs.Tulshiram Jangluji Meshram
_______________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.


                       Mr. A. Joshi, A.P.P. for appellant.
                       Ms A. Kshirsagar, Advocate for respondent.

                       CORAM :           V.M. DESHPANDE, J.

DATED : DECEMBER 13, 2018 One month time is granted to the respondent to remove the office objections in the private paper book filed by the respondent.

JUDGE kahale ::: Uploaded on - 13/12/2018 ::: Downloaded on - 27/12/2018 07:06:37 :::