Bombay High Court
Ravindra Nana Patil vs The State Of Maharashtra And Anr on 14 December, 2018
910.Apeal.295.18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
910 CRIMINAL APPEAL NO.295 OF 2018
RAVINDRA NANA PATIL
VERSUS
THE STATE OF MAHARASHTRA AND ANR
...
Advocate for Appellant : Mr. Chatterji Joydeep
APP for Respondent No. 1 : Mr. P. G. Borade
Advocate for Respondent No. 2 : Mr. Suryawanshi Nitin B.
...
CORAM : K. L. WADANE, J.
DATE : 14th December, 2018 PER COURT :
1. Mr. Chatterji learned counsel for the appellant submits that the appellant is already released on bail by this Court.
2. Issue notice to the respondents. The learned APP and the learned counsel for the respondent No. 2 waive service of notice for the respondents.
3. Heard.
4. Admit.
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