Bombay High Court
Hamidkha S/O. Majitkha vs Sk. Jabbar Sk. Afzal And Others on 13 June, 2019
Author: Rohit B. Deo
Bench: R. B. Deo
appa947of17.odt 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
CRIMINAL APPLICATION (APPA) 947 OF 2017
(Hamidkha s/o. Majitkha..vs.. Sk. Jabbar Sk. Afzal and other)
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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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Shri V.G. Bhamburkar, counsel for applicant.
Shri A. Deshpande, counsel for respondents 1 to 3.
CORAM: ROHIT B. DEO, J.
DATE: 13th JUNE, 2019.
In view of the decision of the Hon'ble Apex Court in Malikarjun Khodagale .vs. State of Karnataka (2018 SC 5206, it would not be necessary for the complainant - victim to seek leave.
The appeal be registered.
Since the learned counsel Shri Bhamburkar states that copies of depositions would be filed on record, list the appeal for admission after four weeks.
JUDGE rsb ::: Uploaded on - 15/06/2019 ::: Downloaded on - 15/06/2019 23:26:40 :::