Bombay High Court
Karmraj Ramkedar Dubey vs The State Of Maharashtra And Ors on 8 January, 2019
Author: Revati Mohite Dere
Bench: B.P. Dharmadhikari, Revati Mohite Dere
1/1 30-wp.2334.2018.doc
nsc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.2334 OF 2018
Karmraj Ramkedar Dubey ...Petitioner
Versus
State of Maharashtra and Ors. ...Respondents
Mr. Karmraj Ramkedar Dubey, Petitioner in-person.
Ms.A.S.Pai, A.P.P. for the Respondents.
CORAM : B.P. DHARMADHIKARI &
REVATI MOHITE DERE, JJ.
DATE : 8th JANUARY, 2019 P.C. :
1. Heard Petitioner (Advocate) in-person. Notice returnable on 12th March, 2019. Learned APP waives notice for Respondents.
REVATI MOHITE DERE, J. B.P. DHARMADHIKARI, J.
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