Bombay High Court
Ramrao Kisan Rathod (In Jail) vs State Of Maharashtra, Through P.S.O. ... on 30 July, 2019
Author: Rohit B. Deo
Bench: R. B. Deo
1 apeal391.15.O.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
CRIMINAL APPEAL NO.391 OF 2015
(Ramrao Kisan Rathod (In Jail) Vs. State of Maharashtra thr. PSO PS Washim City,
Tq. & Dist. Washim)
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Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
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Ms. Mane, Advocate h/f Shri S.D. Chande, Advocate for Appellant.
Ms. Ritu Kaliya, APP for Respondent/State.
CORAM: ROHIT B. DEO, J.
DATE: 30th JULY, 2019.
Ms. Mane, the learned counsel holding for Shri S.D. Chande undertakes to argue the appeal personally and seeks a week's time to prepare herself. 2] Stand over to 06.08.2019. 3] The presence of the appellant is noted. 4] The appellant shall be personally present on each date of hearing.
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