Bombay High Court
Avdhesh Harichand Jaiswal vs State Of Mah., Thr. P.S.O. Lakadganj ... on 31 August, 2021
Author: Amit B.Borkar
Bench: V.M. Deshpande, Amit B. Borkar
apl196.20 22
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR
CRIMINAL APPLICATION (APL) NO.196/2020
Avdhesh Harichand Jaiswal
..vs..
State of Mah., thr.PSO Lakadganj, Nagpur, District Nagpur and anr
...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
Shri M.P.Kariya, Counsel for the Applicant.
Shri S.S.Doifode, Addl.P.P. for the State.
CORAM : V.M.DESHPANDE &
AMIT B.BORKAR, JJ.
DATED : AUGUST 31, 2021.
1. Learned Additional Public Prosecutor Shri S.S.Doifode for the State, prays time to file reply.
Time of one week is granted.
2. Place this matter on 14.9.2021.
JUDGE JUDGE
!! BRW !!
...../-
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