Bombay High Court
Sambhaji Dnyanobha Shinde vs The State Of Maharashtra on 9 April, 2019
Bench: Ranjit More, Bharati Harish Dangre
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CR. WRIT PETITION NO. 4471 OF 2017
Balaram Janardan Suryarao ....Petitioner
V/S
The State Of Maharashtra And Ors ....Respondent
WITH CRIMINAL APPLN. U/S 482 NO. 374 OF 2013 Rajendra Pandharinath Ghorpade ....Applicant V/S The State Of Maharashtra ....Respondent WITH CRIMINAL APPLN. U/S 482 NO. 375 OF 2013 Sambhaji Dnyanobha Shinde ....Applicant V/S The State Of Maharashtra ....Respondent WITH CRIMINAL APPLN. U/S 482 NO. 376 OF 2013 Manoj Vasudev Vaidya ....Applicant V/S The State Of Maharashtra ....Respondent WITH CRIMINAL APPLN. U/S 482 NO. 377 OF 2013 Ruchita Rajendra Ghorpade ....Applicant V/S Page 1/3 ::: Uploaded on - 10/04/2019 ::: Downloaded on - 11/04/2019 01:34:37 ::: The State Of Maharashtra ....Respondent WITH CRIMINAL APPLN. U/S 482 NO. 428 OF 2013 Satish Dattaraya Oak ....Applicant V/S The State Of Maharashtra ....Respondent WITH CRIMINAL APPLN. U/S 482 NO. 430 OF 2013 Sudarshna Dharmaji Todankar ....Applicant V/S The State Of Maharashtra And Anr ....Respondent WITH CRIMINAL APPLN. U/S 482 NO. 431 OF 2013 Nandkishor @ Ram Gopal Patkar And Anr ....Applicant V/S The State Of Maharashtra And Anr ....Respondent WITH CRIMINAL APPLN. U/S 482 NO. 432 OF 2013 Milind Vitthal Narvekar And Ors ....Applicant V/S The State Of Maharashtra And Anr ....Respondent CORAM : RANJIT MORE. & SMT. BHARATI HARISH DANGRE, JJ Page 2/3 ::: Uploaded on - 10/04/2019 ::: Downloaded on - 11/04/2019 01:34:37 ::: DATE : 9th April, 2019 P.C. :
Due to paucity of time the matter is adjourned to as per CMIS date. Ad-interim relief if any to continue till then.
( FOR REGISTRAR JUDICIAL - I ) Page 3/3 ::: Uploaded on - 10/04/2019 ::: Downloaded on - 11/04/2019 01:34:37 :::