Maya @ Mahendra Mukund Kamble vs The State Of Maharashtra
2021 Latest Caselaw 12029 Bom

Chittewan                                        1/2                       2.Apeal 57-21.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION
              Digitally signed by
 RAJESH       RAJESH VASANT
 VASANT
 CHITTEWAN
              CHITTEWAN
              Date: 2021.08.30
              18:10:34 +0530
                                CRIMINAL APPEAL NO.1061 OF 2017
                                             WITH
                              INTERIM APPLICATION NO.247 OF 2020

Maya @ Mahendra Mukund Kamble                           ...     Appellant
    Versus
The State of Maharashtra                                ...     Respondent

                                 .....
Mr. Gaurav Parkar for the Appellant/Applicant.

Mr. P.H. Gaikwad, APP for the State.
                                .....

                                    CORAM : SMT. ANUJA PRABHUDESSAI, J.

(Through Video Conferencing)

DATE : 27 AUGUST 2021

P. C. :

. Learned Counsel for the Appellant states that the Appellant has undergone part of sentence. He submits that while dismissing earlier application for suspension of sentence and enlargement on bail, this court (A.M. Badar, J.) vide order dated 23 March 2018 expedited the hearing of the appeal.

2 Learned Counsel for the Appellant further states that the co- accused has filed a separate appeal against the same judgment. He undertakes to give the number of the said appeal in the course of the Chittewan 2/2 2.Apeal 57-21.doc

day. Registry to tag both these appeals and list the same on final hearing board commencing from 27 September 2021.

(SMT. ANUJA PRABHUDESSAI, J.)