Bombay High Court
State Of Maharashtra Thr. P.S.O., P.S. ... vs Rameshwar Shripatrao Maraskolhe on 12 February, 2019
Author: S.M. Modak
Bench: S.B. Shukre, S.M. Modak
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL APPLICATION (APPA) NO. 957 OF 2018
AND CRIMINAL APPEAL NO. OF 2019
(State of Maharashtra thr. PSO, PS, Deoli, District - Chandrapur vs. Rameshwar Shripatrao
Maraskolhe)
_____________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders or directions Court's or Judge's orders.
and Registrar's Orders.
CORAM : SUNIL B. SHUKRE &
S.M. MODAK, JJ.
FEBRUARY 12, 2019.
Heard Shri M.J. Khan, learned APP for the appellant - State.
The respondent/ accused is not present. Nobody is present for him. The respondent has been served with notice, however, it is not known as to where, within the jail or outside the jail, notice has been served upon him, as the noting in the farad sheet dated 05.02.2019 only shows that the notice upon the respondent - sole has been served.
The Registry may take care in future to specify as to the manner in which and the place where the notice has been served upon the respondent, involved in such matters, while taking note in the farad sheet.
However, leave is granted. Criminal Application is allowed accordingly.
CRIMINAL APPEAL NO. OF 2019
Heard.
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Admit. Call for R. & P.
Action under Section 390 of Code of Criminal Procedure be taken.
JUDGE JUDGE
*GS.
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