Bombay High Court
The Central Bureau Of Investigation vs Vikash Kumar S/O. Sachidanand Prasad ... on 27 February, 2019
Author: A.M.Badar
Bench: A.M.Badar
10.APEAL(ST).902.17.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL (ST) NO.902 OF 2017
The Central Bureau of Investigation ...Appellant
V/s.
Vikash Kumar S/o. Sachidanand
Prasad Gupta & Anr. ...Respondents
Ms Vaidehi Pusalkar i/b. H.S. Venegavkar, Advocate for CBI.
Mr. Tejas Hilage, Advocate for Respondent No.1.
Mr. Vinod Chate, APP for the Respondent/State.
CORAM : A.M.BADAR J.
DATED : 27th FEBRUARY 2019
P.C. :
1. Heard the learned counsel appearing for the applicant as
well as the learned counsel for Respondent No.1/original accused.
The learned counsel appearing for Respondent No.1/original
accused submits that his appeal challenging conviction as well as
the sentence is already admitted by this Court. In view of this
matter, the following order.
Aarti Palkar 1/2
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10.APEAL(ST).902.17.doc
ORDER
(i) Admit.
(ii) Issue notice to respondents.
(iii) The learned Additional Public Prosecutor waives
notice for Respondent No.2/State.
(iv) To be heard along with Criminal Appeal No.278 of 2017.
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