Bombay High Court
Angad Vishwanath Manmale (C-9918) vs The State Of Maharashtra on 3 June, 2019
Bench: T.V. Nalawade, K.K. Sonawane
1 Cr WP 800 of 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
26 CRIMINAL WRIT PETITION NO.800 OF 2019
ANGAD VISHWANATH MANMALE (C-9918)
VERSUS
THE STATE OF MAHARASHTRA
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Shri. A.M. Inamdar, Advocate, for petitioner.
Smt. V.N. Patil (Jadhav), Additional Public Prosecutor, for
respondent.
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Coram: T.V. NALAWADE &
K.K. SONAWANE, JJ.
Date: 3 JUNE 2019
ORDER:
Learned Advocate Shri. A.M. Inamdar is appointed for the petitioner through High Court Legal Services Sub Committee Aurangabad. Copies of the proceedings be supplied to the counsel appointed. Notice to the respondents. Learned Additional Public Prosecutor waives notice. Keep the matter for final disposal on 14th June 2019 in urgent category.
Sd/- Sd/-
(K.K. SONAWANE, J.) (T.V. NALAWADE, J.)
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