Bombay High Court
Biva Binimoy Chakma @ Beeva Binimoy ... vs N.R.Dhoot, Huf And Anr on 11 August, 2025
Author: R.N. Laddha
Bench: R.N. Laddha
SMITA Digitally signed by SMITA
JOHNSON GONSALVES
JOHNSON Date: 2025.08.12
GONSALVES 20:16:28 +0530
sg 603.revn481-16.docx
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
Criminal Revision Application No.481 of 2016
Biva Binimoy Chakma @ Beeva ... Applicant
versus
NR Dhoot, HUF and Anr ... Respondents
----
Ms Chaula Solanki, a/w. Mr HH Nagi, Ms Niranjana Pradhan,
Ms Omna Shinde and Mr Iram Indiwale, i/b. Nagi &
Associates, for the applicant.
Mr MG Patil, APP, for the respondent No.2/ State.
----
Coram: R.N. Laddha, J.
Date: 11August 2025. P.C.:
. Despite granting circulation, the learned Counsel for the applicant seeks an adjournment. At her request, stand over to 4 September 2025.
(R.N. Laddha, J.) Page 1 of 1 __________________________________________________ 11 August 2025 ::: Uploaded on - 12/08/2025 ::: Downloaded on - 12/08/2025 21:28:27 :::