Bombay High Court
Nitin Baban Nikhare vs State Of Maharashtra And Anr on 22 September, 2022
Author: Prithviraj K. Chavan
Bench: Revati Mohite Dere, Prithviraj K. Chavan
Digitally signed
by RUPALI
22. APL 850-2022.doc
RUPALI RAJESH
RAJESH WAKODIKAR
WAKODIKAR Date:
2022.09.23
10:38:59 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 850 OF 2022
Nitin Baban Nikhare and Anr ...Applicants
Versus
The State of Maharashtra and Anr ...Respondents
Mr. Priyal G. Sarda for the Applicants.
Ms. S.D.Shinde, A.P.P for the Respondent-State.
CORAM : REVATI MOHITE DERE &
PRITHVIRAJ K. CHAVAN, JJ.
DATE : 22nd SEPTEMBER, 2022 P.C. :
1. Heard learned Counsel for the applicants.
2. Issue notice to the respondents, returnable on 23rd November, 2022. Learned APP waives notice on behalf of the Respondent No.1 and seeks time to take instructions. In addition to Court notice, applicants to serve the respondent No.2, by private notice and file affidavit of service before the next date.
PRITHVIRAJ K. CHAVAN, J. REVATI MOHITE DERE, J. Wakodikar 1/1