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Bombay High Court

Dr.Amol S/O Gulabrao Badge vs State Of Mah. Thr. Pso Ps Saoner ... on 25 August, 2021

Author: Amit B.Borkar

Bench: V.M. Deshpande, Amit B. Borkar

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                                                                                1

                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                  NAGPUR BENCH, NAGPUR

                         CRIMINAL APPLICATION (APL) NO.663/2021
                                  Dr.Amol s/o Gulabrao Badge
                                             ..vs..
                   State of Mah., thr.PSO PS Saoner, District Nagpur and anr

...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                                        Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 Shri V.A.Thakare, Addl.P.P. for the State.

                                                           CORAM                    : V.M.DESHPANDE &
                                                                                      AMIT B.BORKAR, JJ.

DATED : AUGUST 25, 2021.

1. Office note shows that Notice issued to non- applicant No.2 is not served.

2. Learned Additional Public Prosecutor Shri V.A.Thakare for the State, submits that non-applicant No.2 is personally present along with her father Nagrajan Nadar.

3. Non-applicant No.2 submits that due to financial constraints she is not able to engage an Advocate on her own.

4. In the Court hall, Advocate Dr.(Smt.) R.S.Sirpurkar is present. We requested her to provide legal help and assistance to victim. She readily accepted the same.

5. Advocate Dr.(Smt.) R.S.Sirpurkar is hereby appointed as counsel for non-applicant No.2. She prays ten days' time for filing reply.

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6. The time is granted to Advocate Dr.(Smt.) R.S.Sirpurkar for non-applicant No.2.

7. Place this matter on 6.9.2021.

                          JUDGE                               JUDGE
         !! BRW !!




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