Krishna Khandu Palaskar vs The State Of Maharashtra And ...
2021 Latest Caselaw 11723 Bom

                                                    954-CriAppln-907-2021
                                    -1-


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

               954 CRIMINAL APPLICATION NO. 907 OF 2021

                    KRISHNA KHANDU PALASKAR
                                VERSUS
            THE STATE OF MAHARASHTRA AND ANOTHER
                                  ......
              Advocate for Applicant : Mr. Vijay R. Langhe
          APP for Respondent No.1-State : Mr. Anand S. Shinde
         Advocate for Respondent No.2 : Mr. A. N. Zinjurde Patil
                                   .....

                               CORAM : V. K. JADHAV AND
                                       SHRIKANT D. KULKARNI, JJ.

DATED : 24th AUGUST, 2021

PER COURT:-

1. Learned counsel for the applicant, on instructions, seeks

leave to withdraw this application.

2. In terms of the reference answered by the Full Bench in the

case of Maya Sanjay Khandare and Othes v. State of Maharashtra ,

reported in 2021 (1) RCR (Criminal) 450, and also in terms of the

ratio laid down by the Supreme Court in Surendra Nath Mohanty

and another Vs. State of Orissa (1999) 5 SCC 238, it is for the

appellate court, before whom Criminal Appeal No. 51 of 2014

against the judgment and order of conviction is pending, to

954-CriAppln-907-2021

consider the fact of the compromise for the purpose of reducing the

sentence.

3. In view of the above, leave granted. The Criminal Application

is disposed off as withdrawn.

(SHRIKANT D. KULKARNI, J.) (V. K. JADHAV, J.)

vre