Ashok Sahebrao Lahane vs The State Of Maharashtra, Thr. ...
2021 Latest Caselaw 11261 Bom

appa456.21                                                                                                  1
                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH : NAGPUR


                       CRIMINAL APPLICATION (APPA) NO. 456/2021
                                          IN
                            CRIMINAL APPEAL NO.      /2021
                                             Ashok S. Lahane
                                                ...VERSUS...
                                      State of Maharashtra & anr.
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Office Notes, Office Memoranda of Coram,                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                              Shri B.L. Borikar, Advocate for the applicant/appellant(s)
                              Shri T.A. Mirza, APP for the non-applicant/respondent - State


                              CORAM : V.M. DESHPANDE & AMIT B. BORKAR, JJ.

AUGUST 18, 2021

1] By this proceedings, the appellant has challenged the judgment and order of acquittal passed by the learned Additional Sessions Judge, Buldhana dated 04/03/2020 in Sessions Trial No. 145/2019 whereby the learned Judge acquitted the respondent no. 2 for the offence punishable under Section 302 of the Indian Penal Code. Notices of this proceedings were issued on 15/02/2021.

2] Shri S.V. Sirpurkar, Advocate filed his vakalatnama for the respondent no. 2 however, when the appeal was taken up for admission, he chose not to remain present before the Court.

3] After hearing learned advocate for the appellant who is the son of the deceased and first informant and learned APP and after perusing the impugned judgment, we

ANSARI

are of the view that the appellant has made out case for admission.

                           4]             Hence, ADMIT.


                           5]             Learned APP waives service for the respondent
                           no. 1/State.


                           6]             The     criminal   application     is    disposed      of
                           accordingly.




                                        (JUDGE)                           (JUDGE)




ANSARI