Ramesh Hajarilal Yadav vs State Of Mah Thr P.So. Kampthee ...
2021 Latest Caselaw 624 Bom

                                     1                                 cr-appeal-271-19.odt

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                        NAGPUR BENCH : NAGPUR.

              CRIMINAL APPLICATION (APPA) NO. 537 OF 2020
                                              WITH
                       CRIMINAL APPEAL NO. 271 OF 2019
                              Ramesh S/o. Hajarilal Yadav
                                                Vs.
     State of Mah. through P.S.O. Kampthee, Dist. Nagpur and another
 ------------------------------------------------------------------------------------------------
 Office Notes, Office Memoranda of                             Court's or Judge's Order
 Coram, appearances, Court's Orders
 or directions and Registrar's order
                  Shri A. K. Neware, Advocate for appellant.
                  Shri T. A. Mirza, A.P. P. for respondent no. 1/State.
                  Shri P. S. Jaiswal, Advocate for respondent no. 2.


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

DATED :- 12.01.2021

It is stated that the co-accused, being minor, came to be tried before the Juvenile Justice Board and the child in conflict with law came to be acquitted. It is submitted that the judgment passed by the Juvenile Justice Board is challenged before this Court in Criminal Writ Petition No. 341/2019, which is pending before the Single Judge of this Court. By this application, it is prayed that Criminal Writ Petition No. 341/2019 be tagged alongwith this Criminal Appeal for final hearing.

2. Prayer for listing of Criminal Writ Petition No. 341/2019 with this appeal is granted.

3. Whether Criminal Writ Petition No. 341/2019 should be heard alongwith this appeal would be decided at the time of hearing of this appeal.

2 cr-appeal-271-19.odt

4. Shri A. K. Neware, learned Advocate for the appellant states that copy of notes of evidence would be supplied to the Office of Public Prosecutor and the learned Advocate for the accused and will also to be placed on record of this appeal within two weeks.

5. Office to supply photocopy of the notes of evidence to learned Advocate for the appellant on deposit of necessary charges.

6. List the appeal for final hearing on 08.02.2021.

7. The parties are put to notice that Criminal Writ Petition No. 341/2019 may also be taken for final hearing alongwith this appeal if it is found to be advisable.

                                JUDGE                                  JUDGE

 RR Jaiswal