State Of Mah. Thr. Ps Teosa ... vs Rajendra S/O Haribhau Tadaskar ...
2021 Latest Caselaw 257 Bom

                                              1                8.Cri.Appeal No.500.20
                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     NAGPUR BENCH AT NAGPUR


                          CRIMINAL APPEAL NO.500/2020
             State of Maharashtra Vs. Rajendra Haribhau Tadaskar and ors.
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Office Notes, Office Memoranda of Coram,                             Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                   Ms. Mayuri Deshmukh, A.P.P. for Appellant/State.
                   Shri Yusuf Jameel Sheikh, Advocate for Respondents.


                                  CORAM : Z. A. HAQ AND
                                          AMIT B. BORKAR, JJ.

DATE : 06/01/2021.

1. The accused No.1 - Rajendra Haribhau Tadaskar and accused No.2 - Sau. Aruna Rajendra Tadaskar are present and identified by their Advocate Shri Yusuf Jameel Sheikh.

2. It is pointed out that Criminal Appeal No. 438 of 2019 filed by the accused Nos.1 and 3 to challenge the judgment passed by the learned Additional Sessions Judge, convicting them for the offences punishable under Section 325 and 324 of the Indian Penal Code respectively is admitted and is pending for final hearing.

3. List both the appeals for final hearing on 19.01.2021.

4. The accused Nos.1 and 2 shall remain present before this Court on 19.01.2021.

5. Accepting the submission made by learned Advocate for accused that the accused No.3 has given birth to her child recently, her presence on 19.01.2021 is exempted.

                                          JUDGE                           JUDGE
RGurnule