Bombay High Court
Karmraj Ram Kedar Dubey vs The State Of Maharashtra And Anr on 13 February, 2019
Bench: B.P. Dharmadhikari, Anuja Prabhudessai
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CR. APPLICATION IN WRIT PETITION NO. 239 OF 2014
In
CR. WRIT PETITION 1258 OF 2013
Karmraj Ram Kedar Dubey ....Applicant
V/S
The State Of Maharashtra ....Respondent
WITH CR. APPLICATION IN WRIT PETITION NO. 34 OF 2014 In CR. WRIT PETITION 1258 OF 2013 Karmraj Ramkedar Dubey ....Applicant V/S The State Of Maharashtra ....Respondent WITH CR. WRIT PETITION NO. 1258 OF 2013 Karmraj Ram Kedar Dubey ....Petitioner V/S The State Of Maharashtra ....Respondent WITH CR. WRIT PETITION NO. 3882 OF 2013 Karmraj Ramkedar Dubey ....Petitioner V/S The State Of Maharashtra And Anr ....Respondent WITH Page 1/2 ::: Uploaded on - 13/02/2019 ::: Downloaded on - 14/02/2019 02:18:28 ::: CR. WRIT PETITION NO. 2053 OF 2013 Karmraj Ram Kedar Dubey ....Petitioner V/S The State Of Maharashtra And Anr ....Respondent CORAM : B.P. DHARMADHIKARI & SMT. ANUJA PRABHUDESSAI, JJ DATE : 13th February, 2019 P.C. :
List the matter as per CMIS date. In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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