Patel @ Raju Nayak S/O Vyankanna ... vs State Of Mah. Thr. P.S.O., P.S. ...
2017 Latest Caselaw 7040 Bom

Judgment

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                                       1

IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
           NAGPUR BENCH, NAGPUR

         CRIMINAL APPLICATION (APL) NO.23 OF 2011
                         AND
         CRIMINAL APPLICATION (APL) NO.24 OF 2011



CRIMINAL APPLICATION (APL) NO.23 OF 2011

M. Kumar Swamy s/o M. Satya
(Accused No.7)
Aged ........ years, Occupation Agriculturist,
R/o Uchikal Taluka Nehi Kuhur,
District Warangal (A.P.).                              ..... Applicant.

                                ::   VERSUS   ::

State of Maharashtra, through
PSO PS Mukutban,
District Yavatmal
(Vide Crime No.3018)
(Special Case No.1/2009)                     ..... Non-applicant.
================================================================
          None for the applicant.
          Shri R.S. Nayak, Addl.P.P. for the State.
================================================================



CRIMINAL APPLICATION (APL) NO.24 OF 2011

1) Patel @ Raju Nayak s/o
Vyankanna Gugalot (Accused No.3),


                                                                           .....2/-


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 Judgment

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                                        2

Aged 30 years, Occupation Agriculturist,
R/o Dharmaram Tanda, Tahsil
Maripedda, District Warangal (A.P.)

2) Shriniwas Nayak s/o Vyankanna
Gugalot (Accused No.5)
Aged about 27 years, Occupation Private,
R/o Dharmaram Tanda, Tahsil
Maripedda, District Warangal (A.P.)                 ..... Applicants.

                                 ::   VERSUS   ::

State of Maharashtra, through
PSO PS Mukutban,
District Yavatmal
(Vide Crime No.3018)
(Special Case No.1/2009)                           ..... Non-applicant.
================================================================
          None for the applicant.
          Shri R.S. Nayak, Addl.P.P. for the State.
================================================================


                                CORAM : V.M. DESHPANDE, J.

                                DATE    : SEPTEMBER 12, 2017.

COMMON   JUDGMENT

1. These two matters were listed before this Court on

22.6.2015 and this Court (Coram : Indira K. Jain, J.) was pleased to

direct learned Additional Public Prosecutor for the State to take

.....3/-

Judgment

apl23.11 & 24.11 3

instructions and to make submission in respect of status of Special

Case No.1 of 2009 wherein the applicants in these applications are

accused persons.

2. On 22.6.2015 nobody appeared on behalf of the applicants.

3. Today also, in the morning session when these

applications were called out for final hearing, nobody appeared for the

applicants and, therefore, the matters were kept in afternoon session.

4. In the afternoon session, learned Additional Public

Prosecutor Shri R.S. Nayak for the State sought instructions from Shri

Mendhe in the office of A.P.P. at Kelapur in respect of the status of

Special Case No.1 of 2009 and, therefore, learned Additional Public

Prosecutor was instructed by the office of A.P.P. at Kelapur that

Special Case No.1 of 2009 is already decided on 25.3.2014.

5. In view of the aforesaid statement, it is clear that the

present applications have rendered infructuous and that appears to be

.....4/-

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apl23.11 & 24.11 3

the reason for non-appearance of learned counsel for the applicants.

6. Hence, the criminal applications are disposed of as

infructuous.

JUDGE

!! BRW !!

...../-