Bombay High Court
Manohar Manikrao Anchule vs The State Of Maharashtra on 9 March, 2021
Author: A. S. Gadkari
Bench: A. S. Gadkari
9.cri.apl.738.2019.doc
Tandale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.738 OF 2019
Manohar Manikrao Anchule .... Applicant.
Vs.
The State of Maharashtra .... Respondent.
Mr. Zambodikar a/w Mr. Vatsal Thakkar for the Applicant.
Smt. Rutuja Ambekar, APP for the Respondent-State.
CORAM : A. S. GADKARI, J.
DATE : 9th MARCH, 2021.
P.C.:-
Learned A.P.P. seeks time to peruse charge-sheet and take instructions.
At his request, stand over to 23rd March 2021.
2. It is made clear that, this Court has not granted interim relief till date and the Trial Court is at liberty to proceed with the trial of the said case.
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