Bombay High Court
Swararaj @ Raj Shrikant Thackeray vs The State Of Maharashtra on 31 October, 2018
906 CRI APPLN 4404-09.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD
906 CRIMINAL APPLICATION NO. 4404 OF 2009
SWARARAJ @ RAJ SHRIKANT THACKERAY
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Laddha Somnath G. and Sagar S.
Ladda
APP for Respondent/State : Mr. Gujarathi Y.G.
...
CORAM : K.L. WADANE, J.
DATE : 31ST OCTOBER, 2018 PER COURT :
1. The learned counsel for the applicant seeks time to take instructions as to whether, an application submitted by the applicant/accused for discharge is disposed of or pending.
2. Stand over after vacation.
[K.L. WADANE, J.] sarowar ::: Uploaded on - 02/11/2018 ::: Downloaded on - 03/11/2018 01:30:47 :::