Satish More vs The State Of Maharashtra
2021 Latest Caselaw 17235 Bom

Sherla V.


                                                                                    5_ia.700.2021.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE SIDE

                      CRIMINAL INTERIM APPLICATION NO.700 OF 2021
                                          IN
                            CRIMINAL APPEAL NO.175 OF 2021

            Satish More                                                             ... Appellant
                              Vs.
            State of Maharashtra                                                ... Respondent



            Mr.G.S. Jadhav                 i/b   Mr.B.A.   Aloor   for   the      Appellant         in
            Apeal/414/2021

            Mr.Gaurav Parkar for Appellant in Apeal/175/2021

            Mr.V.B. Konde-Deshmukh, APP, for Respondent - State


                                                 CORAM: S.S. SHINDE &
                                                        SURENDRA P. TAVADE, JJ.

DATED: DECEMBER 9, 2021

P.C.:

1. It appears that though Criminal Appeal No.414 of 2021

(Sunil Ankush Kamble vs. State of Maharashtra) is arising out of

the common judgment and order, which is impugned in the present

appeal, however, the said Appeal is not listed today for hearing.

2. Registry is, therefore, directed to list the said Criminal

Appeal No.414 of 2021 (Sunil Ankush Kamble vs. State of

5_ia.700.2021.doc

Maharashtra) with the present Interim Application and Criminal

Appeal for hearing on the next date i.e., 16 th December, 2021.

(SURENDRA P. TAVADE, J.) (S.S. SHINDE, J.)