Bombay High Court
Mahendra @ Mandya S/O Vijay Telgande (In ... vs The State Of Mah. Thr. Pso, Akola on 2 May, 2019
Author: V. M. Deshpande
Bench: V.M. Deshpande
1 apeal112.06.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL APPEAL NO.112/2006
Mahendra @ Mandya s/o Vijay Telgande .vs. The State of Maharashtra
through PSO P.S.Akola
AND
CRIMINAL APPEAL NO.74/2006
Raju @ Pintya s/o Madhukar Hivrale .vs. The State of Maharashtra
_______________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr. C. D. Rohankar, Advocate holding for Mr.O. D. Kakde,
Advocate for appellants.
Mr. N. S. Rao, A.P.P. for respondent-State.
CORAM : V. M. DESHPANDE, J.
DATED : MAY 2, 2019 Learned counsel for the appellants submits that one week time be granted to collect the paper book.
Time is granted as prayed for.
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