The State Of Maharashtra vs John @ Sunil Hari Kajale
2021 Latest Caselaw 3423 Bom

                                                                         (3)Apeal-58-14.doc


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                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CRIMINAL APPELLATE JURISDICTION
                                  CRIMINAL APPEAL NO.58 OF 2014


          The State of Maharashtra                 ]     ...       Appellant
                           vs.
          John. @ Sunil Hari Kajale                ]     ...       Respondent


          Ms.P.P. Shinde, APP for the State/Appellant.
          None for the Respondent.


                                        CORAM : SMT.SADHANA S. JADHAV &
                                                N.R.BORKAR, JJ.

DATE : 23rd FEBRUARY, 2021.

P.C.

1] This appeal is filed by the State against acquittal of the

respondent/accused. This Court admitted the present appeal by order

dated 21st January, 2014 and ordered action under Section 390 of the

Code of Criminal Procedure.

2] When this matter was listed on 15th December, 2020, fresh

notice was issued to respondent/accused. Pursuant to it, the State had

filed affidavit stating that the respondent/accused is at present in

Nashik Road Central Prison.

(3)Apeal-58-14.doc

3] The learned APP was, therefore, directed to take

instructions as to whether the respondent/accused is in jail in the

present case or in some other case. Pursuant to the said directions,

today the learned APP has submitted report stating that the

respondent/accused is in jail pursuant to the Judgment and order dated

10th November, 2020 in Sessions Case No.192 of 2017. The report is

taken on record and marked as x-for identification.

4] As the respondent/accused is in jail in some other case, list

the present matter as per CMIS date.

[N.R.BORKAR, J] [SMT.SADHANA S. JADHAV, J]