Bombay High Court
The State Of Maharashtra vs Ajay Ratansingh Parmar on 24 September, 2020
Author: A.S. Gadkari
Bench: A. S. Gadkari
ssm 1 203-cr.appeal73.12.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 73 OF 2012
State of Maharashtra ....Appellant.
Vs.
Ajay Ratansingh Parmar ....Respondent.
Mr. Amit Palkar APP, for the Appellant.
Mr. Rohit Shevate i/by Satyavrat Joshi for the Respondent.
CORAM : A. S. GADKARI, J.
DATE : 24th SEPTEMBER, 2020.
P.C.:-
At the request of learned Advocate for the Respondent, stand over to 9th October, 2020.
2 This Order will be digitally signed by the Private Secretary of this Court. All concerned will act on production by fax or e-mail of a digitally signed copy of this Order.
(A.S. GADKARI, J.) Digitally signed by Sanjiv S. Sanjiv S. Mashalkar Mashalkar Date:
2020.09.24 16:08:09 +0530 1/1