Dharmendra S/O. Ganpat Shedmake ... vs State Of Maharashtra Thr. Pso ...
2021 Latest Caselaw 11710 Bom

                                                      1                                    chamber

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

                            CRIMINAL APPEAL NO. 223 OF 2017

                             Dharmendra Ganpat Shedmake (Sadamake)
                                                ..vs..
                                  State of Maharashtra, thr. P.S.O.

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Office Notes, Office Memoranda of Coram,                              Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                Shri J.S. Chilotra, Advocate for appellant.
                                Shri M.J. Khan, A.P.P. for respondent-State.



                                         CORAM : VINAY JOSHI, J.

DATED : 24/08/2021

Not on board.

2. The Registry has placed a submission for taking up the matter urgently on board for hearing in view of correspondence letter dated 24.08.2021 received from the Deputy Superintendent, Nagpur Central Prison, Nagpur. By this letter, it is informed by the Deputy Superintendent, Nagpur Central Prison that the convict no.C/10595 namely Dharmendra Ganpat Shedmake, has already served the entire term of sentence as imposed on him in Special POCSO Case No.1 of 2013 vide judgment and order dated 31.03.2017 passed by the Additional Sessions Judge, Gadchiroli.

3. Accordingly, the Counsel appearing in the matter were called upon to appear and accordingly,

2 chamber

they have appeared in the matter.

4. It appears from the record that, during the pendency of appeal, this Court has released the appellant - Dharmendra Shedake on bail vide it's order dated 03.08.2018.

5. Since the appellant remained absent, a non-bailable warrant was issued vide order dated 02.01.2020 and in pursuance thereof the appellant was taken into custody.

6. The Deputy Superintendent, Nagpur Central Prison, Nagpur has informed that the accused has served the entire term of sentence, as imposed by the Trial Court. In view of that, there is no need to detain the appellant further more.

7. Registry to inform to the Deputy Superintendent, Nagpur Central Prison, Nagpur to release the appellant - Dharmendra Ganpat Shedmake, forthwith, if, he has served the entire term of sentence as imposed by the Trial Court including the sentence imposed in default of payment of fine, in case the fine amount has not been deposited and report the compliance.

JUDGE Trupti