Bombay High Court
Asmita Sarang vs Senthil Kumar Karmegam And Anr on 11 October, 2022
Author: Amit Borkar
Bench: Amit Borkar
25-revn386-2022+++.doc
AGK
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL REVISION APPLICATION NO.386 OF 2022
WITH
CRIMINAL REVISION APPLICATION NO.388 OF 2022
Asmita Sarang ... Applicant
V/s.
Yogesh Badoni & Anr. ... Respondents
WITH
CRIMINAL REVISION APPLICATION NO.387 OF 2022
WITH
CRIMINAL REVISION APPLICATION NO.389 OF 2022
Asmita Sarang ... Applicant
V/s.
Senthnil Kumar Karmegam & Anr. ... Respondents
Mr. Karma Vivan i/by Mr. Sumit K. Tiwari for the
applicant.
Digitally
signed by
ATUL
ATUL GANESH
GANESH KULKARNI
KULKARNI Date:
Mr. A.R. Patil, APP for the State in REVN/386/2022.
2022.10.12
11:10:10
+0530
Ms. G.P. Mulekar, APP for the State in REVN/389/2022.
Mr. S.S. Pednekar, APP for the State.
CORAM : AMIT BORKAR, J.
DATED : OCTOBER 11, 2022 P.C.:
1. Issue notice to the respondent no.1, returnable on 25th November 2022.
(AMIT BORKAR, J.) 1