Bombay High Court
State Of Mah. Thr. P.S.O. Mohadi vs Babulal S/O Hagru Bhagat on 19 November, 2018
Author: Swapna Joshi
Bench: P.N. Deshmukh, Swapna Joshi
1
IN THE COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
CRIMINAL APPEAL NO. 547/2009
( State of Maharashtra Vs. Babulal Hagru Bhagat )
with
CRIMINAL REVISION APPLICATION NO.241/2009
(Vijay Balaji Jagnit Vs. State of Maharashtra and another )
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Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's order
of directions and Registrar's orders
...............................................................................................................................................
Mr. S.S.Doiphode, APP for appellant-State
Ms. F.N.Haidari, Adv.h/for Mr. R.M. Daga, Adv.for respondent
...
Mr. N.C. Phadnis, Advocate for revision-applicant
Ms. F.N.Haidari, Adv.h/for Mr. R.M. Daga, Adv.for respondent
CORAM : P.N. DESHMUKH &
MRS. SWAPNA JOSHI, JJ.
DATED : 19th November, 2018.
Heard counsel for the respective parties. Issue bailable warrant against the respondent-Babulal Hagru Bhagat, in the sum of Rs. 20,000/- (rupees twenty thousand), returnable on 29.11.2018.
JUDGE JUDGE
sahare
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