Bombay High Court
Ambadas Devram Chavan vs The State Of Maharashtra on 29 April, 2022
Author: N. J. Jamadar
Bench: N. J. Jamadar
4-apeal-640-2015-apeal-638-2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 640 OF 2015
Ambadas Devram Chavan ...Appellant
Digitally
signed by Vs.
State of Maharashtra ... Respondent
SHRADDHA
SHRADDHA KAMLESH
KAMLESH TALEKAR
TALEKAR Date:
2022.04.30
WITH
11:56:49
+0530
CRIMINAL APPEAL NO. 638 OF 2015
Amitoj Ramchandra Patki ...Appellant
Vs.
State of Maharashtra ... Respondent
****
Mr.Rohan Naher for appellant in Appeal/640/2015.
Mr.Aniket Nikam for appellant in Appeal/638/2015.
Ms.Anamika Malhotra, APP for State.
CORAM : N. J. JAMADAR, J.
DATE : 29th APRIL, 2022 P.C.:
1. Heard the learned counsel for the applicant.
2. List on 15th June 2022 for fnal hearing.
(N. J. JAMADAR, J.) Shraddha Talekar, PS 1/1