Bombay High Court
Balasaheb Sriram Kakad vs The State Of Maharashtra on 14 October, 2019
Author: A.M.Badar
Bench: A.M.Badar
(9)WPNo.44022019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.4402 OF 2019
Balasaheb Sriram Kakad ... Petitioner
Versus
The State of Maharashtra ... Respondent
WITH
WRIT PETITION NO.5008 OF 2019
Rakesh Ravindra Kadulkar & Anr. ... Petitioners
Versus
The State of Maharashtra & Ors. ... Respondents
WRIT PETITION NO.5009 OF 2019
Namdeo Narayan Gadigaonkar ... Petitioner
Versus
The State of Maharashtra ... Respondent
.....
Mr.A.S.Khandeparkar with Mr.Rajdeep D. Gude i/b. Khandeparkar & Associates, Advocate for the Petitioner.
Mr.A.R.Kapadnis, APP for the Respondent/State.
....
CORAM : A.M.BADAR J.
DATED : 14th OCTOBER 2019.
P.C. :
1 During the course of hearing of this petition, it is seen
that the application at Exhibit 99 before the learned trial Court Gaikwad RD 1/2 ::: Uploaded on - 14/10/2019 ::: Downloaded on - 15/10/2019 02:27:43 ::: (9)WPNo.44022019.odt which is most crucial document for deciding these petitions is not filed with these petitions. The petitioners to produce on record the application at Exhibit 99 moved by their Advocate before the learned trial Court as well as the Order passed thereon by the learned trial Court.
2 Stand over to 4th November 2019.
(A.M.BADAR, J.) Gaikwad RD 2/2 ::: Uploaded on - 14/10/2019 ::: Downloaded on - 15/10/2019 02:27:43 :::