Bombay High Court
Ramesh Subramannyam Iyer vs The State Of Maharashtra on 3 May, 2021
Author: A.S. Gadkari
Bench: A.S. Gadkari
Tandale 4.cri-Revn-121-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL REVISION APPLICATION NO.121 OF 2021
Dr. Ramesh Subramanyam Iyer ... Applicant
V/s.
The State of Maharashtra ... Respondent
Mr. Manish Bohra i/b. M/s. A.S. Khan & Associates for the Applicant.
Mr. A.R. Patil, A.P.P. for the Respondent-State.
CORAM : A.S. GADKARI, J.
DATE : 3rd MAY 2021. (Through Video Conferencing) P.C. :
1. Heard.
2. Admit.
3. Mr. Patil, learned A.P.P. waives notice for and on behalf of respondent-State.
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