Arun Haribhau Tupe vs The State Of Maharashtra
2021 Latest Caselaw 6334 Bom

Citation : 2021 Latest Caselaw 6334 Bom
Judgement Date : 8 April, 2021

Bombay High Court

Arun Haribhau Tupe vs The State Of Maharashtra on 8 April, 2021

Bench: Ravindra V. Ghuge, B. U. Debadwar

                                                                  179.21APPEAL.odt
                                             1


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                   928 CRIMINAL APPEAL NO.179 OF 2021
                 WITH APPLN/828/2021 IN APEAL/179/2021

                       ARUN HARIBHAU TUPE
                              VERSUS
                    THE STATE OF MAHARASHTRA
                               ...
          Mr.Rohit Patwardhan h/f Mr.Satej S. Jadhav,
          Advocate for the appellant.
          Mr.R.B. Bagul, APP for the respondent/State.
                               ...

                                      CORAM : RAVINDRA V.GHUGE
                                                   AND
                                              B.U.DEBADWAR,JJ.

DATE : 8th APRIL, 2021 PER COURT :-

1. The appellant seeks to challenge the judgment and order dated 04.03.2021, delivered by the learned Additional Sessions Judge, Ahmednagar in Sessions Case No.254/2018, vide which, the appellant has been convicted for having committed offences punishable under sections 302, 324 and 452 of the I.P.C.

2. In view of the above, this appeal is Admitted. The learned Prosecutor waives service of notice on admission.

179.21APPEAL.odt

3. We request the learned Additional Sessions Judge, Ahmednagar to prepare the appeal paper book in Sessions Case No.254/2018, as expeditiously as possible and preferably on or before 31.08.2021. The said appeal paper book shall be transmitted to this Court, along with the original Record and proceedings and muddhemal property, if any, on or before 30.09.2021.

Criminal Application No.828 of 2021:-

4. The learned Advocate for the applicant submits that he would canvass the application for suspension of substantive sentence and for bail, after receipt of the appeal paper book.

(B.U.DEBADWAR,J.) (RAVINDRA V. GHUGE,J.) SGA