Bombay High Court
The State Of Maharashtra vs Suresh @ Pappu Budharmal Kalani And Ors on 6 March, 2024
Author: A. S. Gadkari
Bench: A. S. Gadkari
Jyoti 9-Appln238-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 238 OF 2018
WITH
CRIMINAL APPLICATION (ALS)(ST) NO. 57 OF 2024
The State Of Maharashtra .. Applicant
v/s.
Suresh @ Pappu Budharmal
Kallani And Ors. .. Respondent
Ms. Anita Katoria Special P.P. a/w. Ms. A.A.Takalkar APP for the Applicant-
State.
Mr. Sudeep Pasbola a/w. Mr.Ayush Pasbola for Respondent No.4 & 7.
CORAM : A. S. GADKARI &
SHYAM C. CHANDAK, JJ.
DATE : 6th MARCH, 2024.
P.C. :
1) Period to serve the notice on unserved Respondents is extended by six weeks from today.
(SHYAM C. CHANDAK, J.) (A. S. GADKARI, J.) 1/1 ::: Uploaded on - 11/03/2024 ::: Downloaded on - 27/03/2024 02:12:55 :::