Bombay High Court
Rajnishkumar Gopal Shah vs State Of Maharashtra And Anr on 20 June, 2023
Author: Prithviraj K. Chavan
Bench: Prithviraj K. Chavan
04-APEAL-685-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 685 OF 2023
Rajnishkumar Gopal Shah ... Appellant
Versus
The State of Maharashtra and Anr. ... Respondent
.....
Mr.V. S. Tiwari a/w Priti Tiwari and Priya, for the Appellant.
Mr. A. R. Kapadnis, APP, for the Respondent-State.
.....
CORAM : PRITHVIRAJ K. CHAVAN, J.
DATED : 20th JUNE, 2023.
P.C. Heard.
2 Admit.
3 Call for Record and Proceeding.
4 Learned APP waives service on behalf of the respondent No.1.
5 Issue notice to the respondent No.2, returnable on 12th July, 2023.
Rekha Patil 1 of 2
::: Uploaded on - 21/06/2023 ::: Downloaded on - 21/06/2023 16:05:52 :::
04-APEAL-685-2023.doc
6 The incharge of Juhu Police Station shall serve the informant-
complainant and also intimate about the Appeal filed by the appellant in this Court against the judgment or conviction rendered by the Sessions Court on 8th May, 2023.
7 List on 12th July, 2023.
[PRITHVIRAJ K. CHAVAN, J.] Rekha Patil 2 of 2 ::: Uploaded on - 21/06/2023 ::: Downloaded on - 21/06/2023 16:05:52 :::