Bombay High Court
Sandeep Bhagwan Kasab vs The State Of Maharashtra And Others on 25 February, 2019
Bench: S.S. Shinde, R.G. Avachat
37-ALP-171-18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
APPLICATION FOR LEAVE TO APPEAL BY PRIVATE PARTY
NO. 171 OF 2018
Sandeep Bhagwan Kasab ..APPLICANT
VERSUS
State of Maharashtra and Others ..RESPONDENTS
....
Mr. B.R. Kedar, Advocate for applicant
Mr. A.A. Jagatkar, A.P.P. for respondent no.1 - State
Mr. B.A. Bhosale, Advocate for respondent nos.2 to 12
....
CORAM : S.S. SHINDE AND
R.G. AVACHAT, JJ.
DATED : 25th FEBRUARY, 2019
ORDER :
Heard.
2. Admit. On admission, the learned A.P.P. waives service of notice for Respondent No.1 and Mr. Bhosale, the learned Counsel waives service of notice for Respondent Nos. 2 to 12.
3. Action under Section 390 of the Code of Criminal Procedure be followed against Respondent Nos. 2 to 12 before the Sessions Court, Jalna.
( R.G. AVACHAT, J. ) ( S.S. SHINDE, J. ) SSD 1 / 1 ::: Uploaded on - 26/02/2019 ::: Downloaded on - 21/03/2019 16:22:17 :::