Bombay High Court
Manohar Manikrao Anchule vs The State Of Maharashtra on 18 November, 2019
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
apl.738.19.57.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 738 OF 2019
Manohar Manikrao Anchule ...Applicant
Versus
The State of Maharashtra ...Respondent
Ms. Shruti Barma h/f Mr. Arunkumar Patankar for the Applicant
Ms. P. P. Shinde, A.P.P for the Respondent-State
CORAM : REVATI MOHITE DERE, J.
MONDAY, 18th NOVEMBER 2019 P.C. :
1 Learned counsel for the applicant states that the advocate on record for the applicant is in personal difficulty. Stand over to 8 th January 2020.
REVATI MOHITE DERE, J.
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