Bombay High Court
Rohini Sudarshan Gangurde vs The State Of Maharashtra And Anr on 25 July, 2023
Author: Sarang V. Kotwal
Bench: S. V. Kotwal
Gokhale 1 of 1 40-revn-410-22
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL REVISION APPLICATION NO. 410 OF 2022
Rohini Vs. State
Office Notes, Office Court's or Judge's Orders
Memoranda of Coram,
appearances, Court's
orders or directions
and Registrar's orders
Mr. Paras Yadav for Applicant.
Mr. A. R. Patil, APP for State/Respondent No.1.
Ms. Tanvi Phatak i/b. Sachin Hande for Respondent
No.2.
__________
CORAM : SARANG V. KOTWAL, J.
DATED : 25 JULY 2023
P. C. :
1. At the request of learned counsel for the Respondent No.2 and at the instance of learned APP, stand over to 24/08/2023.
2. Learned counsel for the Respondent No.2 is permitted to file Affidavit in reply.
(SARANG V. KOTWAL, J.) ::: Uploaded on - 27/07/2023 ::: Downloaded on - 27/07/2023 22:42:42 :::