Bombay High Court
Kishore Gopichand Rajput vs Hari Narayan Talreja And Ors. on 19 January, 2026
Author: R.N.Laddha
Bench: R.N.Laddha
Digitally signed
by CHITRA
SANJAY
CHITRA SONAWANE
SANJAY Date:
SONAWANE 2026.01.20
12:27:54
+0530
Chitra Sonawane 25-REVN-174-2005.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
Criminal Revision Application No.174 of 2005
Kishore Gopichand Rajput ... Applicant.
Vs.
Hari Narayan Talreja & Ors. ... Respondents.
---
None for the applicant.
Ms Anagha A Deshmukh, APP for the respondent / State.
Mr SH Joshi for respondents No.1 and 2.
---
Coram : R.N.Laddha, J.
Date : 19 January 2026. P.C. :
Today when the matter is called out, none present for the applicant. The learned Counsel appearing on behalf of the respondents No.1 and 2 seeks time to obtain further instructions as the matter has not been listed since the year 2006. Stand over to 6 February 2026, as a last chance. In the meantime, fresh notice be issued to the applicant.
[R.N.Laddha, J.] Page No.1 of 1 ____________________________________________ 19 January 2026 ::: Uploaded on - 20/01/2026 ::: Downloaded on - 20/01/2026 20:50:34 :::