Bombay High Court
Electropathy Medicos Of India vs The State Of Maharashtra And Anr on 16 October, 2018
(1) criappl519.17
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO. 519 OF 2017
ELECTROPATHY MEDICOS OF INDIA
VERSUS
THE STATE OF MAHARASHTRA AND ANR
Mr. G.V.Wani, Advocate for the Appellant
Mr.P.G.Borade, APP for the respondent/State.
Mr.K.H. Surve Advocate h/f Mr.Hemant Surve, Advocate for
respondent No.2
CORAM : S.M.GAVHANE,J.
DATED : 16.10.2018 P.C. :-
1. Heard the learned counsel for the appellant and the learned counsel for the respondents.
2. By order dated 31.10.2017 leave to file appeal against the acquittal has been granted observing that the case is made out by the appellant for granting leave to file an appeal.
3. Admit.
4. On admission Mr.K.H. Surve, learned counsel waives service of notice for respondent No.2 and learned APP waives service of notice for respondent No.1.
5. R and P is already received.
6. Paper book is dispensed with as it appears that only the affidavit of examination in chief of the complainant was produced.
7. The appeal be fixed for hearing after December, 2018.
[S.M.GAVHANE,J.] ssp/Oct.18/criappl519.17 ::: Uploaded on - 17/10/2018 ::: Downloaded on - 18/10/2018 01:53:50 :::