Bombay High Court
Ali Nawaz Patel vs The State Of Maharashtra And Ors on 13 November, 2019
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
08.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
8 FIRST APPEAL NO.1699 OF 2018
WITH FA/1675/2018 WITH FA/1676/2018 WITH FA/1677/2018 WITH FA/
1678/2018 WITH FA/1679/2018 WITH FA/1680/2018 WITH
FA/1681/2018 WITH FA/1682/2018 WITH FA/1683/2018 WITH
FA/1684/2018 WITH FA/1685/2018 WITH FA/1686/2018 WITH
FA/1687/2018 WITH FA/1688/2018 WITH FA/1689/2018 WITH
FA/1690/2018 WITH FA/1691/2018 WITH FA/1692/2018 WITH
FA/1693/2018 WITH FA/1694/2018 WITH FA/1695/2018 WITH
FA/1696/2018 WITH FA/1697/2018 WITH FA/1698/2018
TUKARAM PANDURANG SALUNKE
VERSUS
THE STATE OF MAHARASHTRA AND ORS
...
Advocate for Appellants : Mr. Halkude S.S.
AGP for Respondents No. 1 & 2: Mr. S.P. Deshmukh.
Advocate for Respondents No. 3: Mr. Bhalerao Sudhir G.
CORAM : MANGESH S. PATIL, JJ.
DATE : 13/11/2019 PER COURT :
Heard both the sides.
2. Admit.
3. The learned A.G.P. waiveds service for the respondent Nos. 1 and 2. The learned advocate Mr. Bhalerao waives service for respondent No. 3.
4. Call record and proceeding.
( MANGESH S. PATIL, J. ) mkd 1/1 ::: Uploaded on - 15/11/2019 ::: Downloaded on - 15/11/2019 23:15:50 :::