Bombay High Court
Sau. Kamlabai Haribhau Lastane vs The State Of Maharashtra Thr. P.S.O. ... on 23 January, 2019
Author: S.B. Shukre
Bench: S.B. Shukre
appa1073.18.odt 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL APPLICATION (APPA) No.1073 OF 2018
IN
CRIMINAL APPEAL No. OF 2018
(Sau. Kamlabai Haribhau Lasante Vs. State of Maharashtra, through PSO, PS Nandgaon,
Khandeshwar, Distt. Amravati)
__________________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri C.A. Babrekar, Advocate for the Applicant/Appellant.
Smt. A.R. Kulkarni, APP for the Respondent.
CORAM : S.B. SHUKRE & S.M. MODAK, JJ.
DATE : 23rd JANUARY, 2019.
Heard learned counsel for the appellant and learned A.P.P. for the respondent, who appears by waving notice.
The appellant is in jail and and this is the enough reason for us to see the sufficiency of the cause shown by this applicant.
The application is allowed. Delay is condoned.
Appeal be registered. CRIMINAL APPEAL No. OF 2018.
Heard.
Admit.
Call for R. & P. Final hearing is expedited. Paper book is expedited.
JUDGE JUDGE
DWW
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