Bombay High Court
Rahul Rajabhau Pistulkar And Another vs State Of Mha. Thr. Pso Ps Pulgaon ... on 26 August, 2022
Author: G. A. Sanap
Bench: G. A. Sanap
1 29 apeal560.22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
CRIMINAL APPEAL NO. 560 OF 2022
RAHUL RAJABHAU PISTULKAR AND ANOTHER
VERSUS
STATE OF MAH., THRU. P.S.O., P.S., PULGAON, DIST. WARDHA AND ANOTHER
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Mr. R. R. Vyas, Advocate for the appellants.
Mr. I. J. Damle, A. P. P. for respondent no.1/State
CORAM : G. A. SANAP, J.
DATE : AUGUST 26, 2022.
1. Heard Mr. R.R. Vyas, learned advocate for the appellant.
2. ADMIT.
3. Mr. I. J. Damle, learned Additional Public Prosecutor waives service on behalf of respondent no.1/State.
4. Issue notice of final hearing to respondent no.2.
5. Call for the record and proceedings.
Criminal Application (APPA) No. 719 of 2022
1. Heard Mr. R.R. Vyas, learned advocate for the appellant.
2. Issue notice to the non-applicant no.2, returnable after two weeks.
3. Mr. I. J. Damle, learned Additional Public Prosecutor waives service on behalf of non-applicant no.1/State.
JUDGE Diwale Digitally signed byPARAG PRABHAKARRAO DIWALE Signing Date:26.08.2022 17:19