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The State Of Maharashtra vs Yashwant Laxman More
2021 Latest Caselaw 3634 Bom

Citation : 2021 Latest Caselaw 3634 Bom
Judgement Date : 25 February, 2021

Bombay High Court
The State Of Maharashtra vs Yashwant Laxman More on 25 February, 2021
Bench: S.S. Jadhav, N. R. Borkar
                                                                    5-appeal 825-02.doc


Dinesh
         Digitally signed
         by Dinesh S.
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION
         Sherla
S.       Date:
         2021.02.25
Sherla   17:04:57
         +0500                         APPEAL NO. 825 OF 2002

                    The State of Maharashtra                     ... Appellant
                         V/s.
                    Yashwant L. More                             ... Respondent

                                              ----------------

Ms P.P. Shinde, APP for the Appellant/ State.

----------------

                                    CORAM   :    SMT. SADHANA S. JADHAV &
                                                 N.R. BORKAR, J.J.
                                    DATE    :    FEBRUARY 25, 2021.

                    P.C.

                    1]        This is an appeal fled by the State of Maharashtra

against the judgment and order dated 22.04.2002 passed by

the learned Chief Judicial Magistrate, Nashik in Regular

Criminal Case No. 107 of 1995, whereby the sole respondent

has been acquitted for the ofence punishable under Section

409 read with 34 of Indian Penal Code.

2] Learned APP has placed on record the report of Assistant

Police Inspector of Jaikheda Police Station dated 3.12.2020

and submits that the notice could not be served upon the sole

respondent, the statement of the wife of respondent was

recorded and she has disclosed that her husband Yeshwant

Dinesh Sherla 1/2 5-appeal 825-02.doc

Laxman More (respondent) has expired on 24.1.2015. In view

of this, Criminal Appeal No. 825 of 2002 against the sole

respondent Yashwant Laxman More stands abated.

3] Accordingly, Criminal Appeal No. 825 of 2002 stands

disposed of.



      (N.R. BORKAR, J.)     (SMT. SADHANA S. JADHAV, J.)




Dinesh Sherla                                                     2/2
 

 
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