Bombay High Court
Ranjitsingh Brahmajitsingh Sharma vs The State Of Maharashtra And Ors on 4 March, 2021
Author: A. S. Gadkari
Bench: A. S. Gadkari
229.cri.appln.2487.07 group.doc
Tandale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.2487 OF 2007
Chhagan Hilal Wakade .... Applicant.
Vs.
The State of Maharashtra & Anr. .... Respondents.
WITH
CRIMINAL APPLICATION NO.2486 OF 2007
WITH
CRIMINAL (APPP) APPLICATION NO. 662 OF 2007
IN
CRIMINAL APPLICATION NO.2486 OF 2007
Subodh Kumar Jaiswal .... Applicant.
Vs.
The State of Maharashtra & Anr. .... Respondents.
WITH
CRIMINAL APPLICATION NO.2667 OF 2007
Shamshuddin Miyalal Mushrif .... Applicant.
Vs.
The State of Maharashtra & Anr. .... Respondents.
WITH
CRIMINAL (APPP) APPLICATION NO. 661 OF 2007
IN
CRIMINAL APPLICATION NO.2667 OF 2007
Ms. Trupti Khamkar i/b. S. V. Marwadi for the Applicant.
Mr. Amit Palkar, APP for the Respondent-State.
Mr. Amandeep Singh for the Respondent No.2 in Cri.Appln/2486/2007.
CORAM : A. S. GADKARI, J.
DATE : 4th MARCH, 2021.
1/2 ::: Uploaded on - 08/03/2021 ::: Downloaded on - 31/08/2021 00:03:54 :::229.cri.appln.2487.07 group.doc P.C.:-
At the request of learned counsel for the applicant, place the present Applications on 'Final Hearing Board' from the week commencing from 22nd March 2021.
(A.S. GADKARI, J.) 2/2 ::: Uploaded on - 08/03/2021 ::: Downloaded on - 31/08/2021 00:03:54 :::