Bombay High Court
Anagha W/O Shashank Badge vs The State Of Maharashtra, Through ... on 2 March, 2021
Bench: Z.A. Haq, Amit B. Borkar
apl755.15+ 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (APL) NO. 755/2015
(ANAGHA S. BADGE VS. STATE & ANR.)
WITH
CRIMINAL APPLICATION (APL) NO. 742/2015
(VISHWAS G. LABADE VS. STATE & ORS.)
WITH
CRIMINAL APPLICATION (APL) NO. 768/2015
(MANGALA D. BUDHE & ANR. VS. STATE & ORS.)
WITH
CRIMINAL APPLICATION (APL) NO. 11/2016
(SWAPNIL A. KALE & ORS. VS. STATE & ANR.)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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S/Shri S.S. Dhengale, R.S. Kurekar, A.J. Gilda, A.M. Gordey, Sr. Adv a/b
Ms. R.D. Raskar, Advocates for applicants in respective APLs
Ms. M. Deshmukh, APP for the non-applicant - State in all APLs
Shri P.R. Agrawal, Adv for non-applicant - victim/complainant in all APLs
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CORAM : Z.A.HAQ & AMIT B. BORKAR, JJ.
MARCH 02, 2021 In all these applications, the respective advocates submitted that the charge-sheets came to be filed during the lock-down period of Covid-19. They further submitted that each of the applicant has received copy of the charge-sheet in the last week. The advocates for the applicants seek time to challenge filing of the charge-sheets against the applicants.
In view of the statement made on behalf of the applicants that they have received the copies of the charge- sheets in the last week, stand over to 16/03/2021 to enable ANSARI ::: Uploaded on - 03/03/2021 ::: Downloaded on - 03/03/2021 23:04:56 ::: apl755.15+ 2 the advocates for the applicants to take appropriate steps to challenge filing of the charge-sheets.
JUDGE JUDGE
ANSARI
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