Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Bombay High Court

State Of Maharashtra vs Bhagwat Bajirao Kale on 1 April, 2022

Author: Milind N. Jadhav

Bench: Sadhana S. Jadhav, Milind N. Jadhav

                                                                                            1. CRI CONF 1-22.doc

R.M. AMBERKAR
 (Private Secretary)
                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     CRIMINAL APPELLATE JURISDICTION


                                         CRIMINAL CONFIRMATION CASE NO. 1 OF 2022

                       State of Maharashtra                                            .. Appellant
                                  Versus
                       Bhagwat Bajirao Kale                                            .. Respondent

                                                  ....................
                        Ms. A.S. Pai, Public Prosecutor a/w Mr. A.A. Palkar, APP for the
                         State / Appellant
                        Ms. Sahana Manjesh for the Respondent
                                                             ...................

                                                            CORAM : SMT SADHANA S. JADHAV &
                                                                    MILIND N. JADHAV, JJ.

DATE : APRIL 01, 2022 P.C.:

1. Await paper-book. Liberty to mention upon receipt of the paper-book.

[ MILIND N. JADHAV, J. ] [SMT. SADHANA S. JADHAV, J.] Digitally signed by RAVINDRA RAVINDRA MOHAN MOHAN AMBERKAR AMBERKAR Date:

2022.04.01 12:51:05 +0530 1 of 1 ::: Uploaded on - 01/04/2022 ::: Downloaded on - 02/04/2022 09:37:00 :::