Bombay High Court
Shaila Devdasi Bhore vs State Of Maharashtra And Anr. on 17 July, 2025
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
29-APEAL-1263-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1263 OF 2023
Shaila Devdasi Bhore ...Appellant
Versus
State of Maharashtra & Anr. ...Respondents
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Mr. Prasad Avhad i/b Mr. Kuldeep Nikam, for the Appellant.
Mr. Onkar Chaudhari i/b Mr. Shailesh Kharat, for the Respondent No.2.
Ms. G. S. Rao, APP for the Respondent-State.
_______________________________________________________________
CORAM: MADHAV J. JAMDAR, J.
DATED: 17th JULY 2025 P.C.:
1. Learned Counsel appearing for the Appellant states that the matter be taken up at an early date for final hearing.
2. Accordingly, stand over to 7th August, 2025.
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