Shashikant Pandit Ahire vs The State Of Maharashtra
2021 Latest Caselaw 9318 Bom

Citation : 2021 Latest Caselaw 9318 Bom
Judgement Date : 15 July, 2021

Bombay High Court

Shashikant Pandit Ahire vs The State Of Maharashtra on 15 July, 2021

Bench: Anuja Prabhudessai

                      P.H. Jayani                                       07 APEAL520.2021.doc



                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION

                                         CRIMINAL APPEAL NO. 520 OF 2021

                      Shashikant Pandit Ahire                        .... Appellant
                                 v/s.
                      The State of Maharashtra                       .... Respondent

                      Mr. Tarun Kumar Sinha for the Appellant.
                      Mrs. G.P. Mulekar, APP for the State.


                                          CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 15th JULY, 2021.

P. C. :-

. A perusal of the impugned judgment indicates that the Appellant

was not present at the time of pronouncement of judgment. Hence,

warrant was issued against him. The warrant has not been executed.

Prima facie, it appears that the Appellant has avoided execution of

warrant by changing his residence. Learned counsel for the Appellant,

under instructions, makes a statement that the Appellant shall

surrender today before Thane Town Police Station. The Appeal shall be

taken up for hearing on 27/07/2021 - high on board.

PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI H JAYANI Date: 2021.07.17 14:10:31 +0530