Bombay High Court
Neeraj Mehta vs State Of Maharashtra on 3 March, 2021
Author: Surendra P. Tavade
Bench: Surendra P. Tavade
24.REVN.710.2016.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL REVISION APPLICATION NO. 710 OF 2016
Neeraj Mehta ..... Applicant
vs.
State of Maharashtra and Anr. .....Respondents
.......
None for the Applicant.
None for Respondent No. 2.
Ms Veera Shinde, APP for the Respondent-State.
CORAM : SURENDRA P. TAVADE, J.
DATE : 3 MARCH 2021. P. C. :
Stand over to 9 April 2021.
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