Bombay High Court
Prashant @ Pintu Ramlal Paradhi vs The State Of Mah. Thr. P.So. P.S on 12 January, 2021
Author: V.M. Deshpande
Bench: V.M. Deshpande
1 revn76.19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL REVISION NO.76/2019
Prashant alias Pintu s/o Ramlal Paradhi .vs. State of Maharashtra, through
Police Station Officer, P. S. Mohadi, Dist. Bhandra.
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr. A. A. Dhawas, Advocate for applicant.
Mr. I. Damle, A.P.P. for non applicant.
CORAM : V.M. DESHPANDE, J.
DATED : JANUARY 12, 2021 Heard Mr. Dhawa, learned counsel for applicant and Mr. Damle, learned A.P.P. for non applicant-State.
After having gone through judgment of learned Judicial Magistrate First Class, Mohadi in Regular Criminal Case No.96/2015 and judgment of learned Sessions Judge, Bhandarar in Criminal Appeal No. 14/2017, I am of the view that applicant has made out a case for admission. Hence, Rule.
Learned A.P.P. waives notice for non applicant.
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