Bombay High Court
Manu @ Babu Bhikha Patel And Ors vs The State Of Maharashtra on 30 October, 2018
Author: A.M.Badar
Bench: A.M.Badar
(908)APPANo.17922018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.1792 OF 2018
IN
CRIMINAL APPEAL NO.503 OF 2018
WITH
CRIMINAL APPEAL NO.503 OF 2018
Manu @ Babu Bhikha Patel ... Applicant/Appellant
V/s.
The State of Maharashtra ... Respondent
.....
Mr.S.V.Marwadi i/b. Ms.Trupti M. Khamkar, Advocate for the Applicant/Appellant.
Mr.H.J.Dedhia, Advocate for the Respondent No.1/Union Territory of Daman & Diu.
Mr.P.H.Gaikwad-Patil, APP for the Respondent/State.
....
CORAM : A.M.BADAR J.
DATED : 30th OCTOBER 2018.
P.C. :
1 Leave to correct the description of the respondent as
well as the cause title, as prayed, is granted. Amendment be
effected forthwith.
2 Heard.
Gaikwad RD 1/2
::: Uploaded on - 31/10/2018 ::: Downloaded on - 02/11/2018 01:50:49 :::
(908)APPANo.17922018
3 Issue notice to respondents.
4 Mr.Dedhia, the learned Counsel waives notice for the
respondent/Union Territory of Daman & Diu. The learned
Additional Public Prosecutor waives notice for the respondent/State.
5 Stand over to 22nd November 2018.
(A.M.BADAR J.) Gaikwad RD 2/2 ::: Uploaded on - 31/10/2018 ::: Downloaded on - 02/11/2018 01:50:49 :::