Bombay High Court
Bharatsingh H Jadeja And Anr vs State Of Maharashtra And Anr on 25 November, 2022
Author: R.N. Laddha
Bench: Revati Mohite Dere, R.N. Laddha
Digitally signed
by ARUNA S
TALWALKAR
ARUNA S
TALWALKAR Date:
2022.11.28
15:44:12
+0530 41.APL1060.2022-ORS.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 1060 OF 2022
Sneha Rajesh Thakkar & ors. ...Applicants.
Versus
The State of Maharashtra & anr. ...Respondents.
WITH
CRIMINAL APPLICATION NO. 1062 OF 2022
Ramesh T. Shah & ors. ...Applicants.
Versus
The State of Maharashtra & anr. ...Respondents.
WITH
CRIMINAL APPLICATION NO. 1065 OF 2022
Akbarbhai Ganim Makrani & ors. ...Applicants.
Versus
The State of Maharashtra & anr. ...Respondents.
WITH
CRIMINAL APPLICATION NO. 884 OF 2022
Bharatsingh H. Jadeja & ors. ...Applicants.
Versus
The State of Maharashtra & anr. ...Respondents.
Talwalkar 1/2
41.APL1060.2022-ORS.doc
Mr. Shailesh Kharat, advocate for the applicant.
Mr. K.V. Saste, A.P.P for the Respondent - State.
CORAM : REVATI MOHITE DERE &
R.N. LADDHA, JJ.
DATE : 25th NOVEMBER, 2022
P.C. :
1. Learned APP seeks time to take instructions. On his request, stand over to 20th December, 2022.
R.N. LADDHA, J. REVATI MOHITE DERE, J.
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