Bombay High Court
Mahesh Bhagwat Kambale vs Laxman Bharat Jagdale And Ors on 1 October, 2018
Author: Mridula Bhatkar
Bench: S.S. Shinde, Mridula Bhatkar
Sherla V.
appln.519.2017_18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION No.519 OF 2017
Shri Mahesh Bhagwat Kambale ... Applicant
Vs.
Shri Laxman Bharat Jagdale & Ors. ... Respondents
Mr.Sumant Deshpande h/f Vipin Bidkar for the Applicant
Ms.S.S. Kaushik, APP, for the Respondent - State
CORAM: Mr.S.S. SHINDE &
Mrs.MRIDULA BHATKAR, JJ.
DATED: OCTOBER 1, 2018 P.C.:
1. Heard.
2. Issue notice to the respondents, returnable on 26.11.2018.
Learned APP waives notice on behalf of respondent No.10. In addition to the Court notice, the learned advocate for the applicant may serve Respondent Nos.1 to 9 by private notice and file an affidavit of service alongwith acknowledgment on or before the returnable date.
(MRIDULA BHATKAR, J.) (S.S. SHINDE, J.)
Digitally signed
by Vishwanath
Vishwanath Satyanarayana
Satyanarayana Sherla Page 1 of 1
Sherla Date: 2018.10.03
11:33:20 +0530