Shaikh Javed Gulam Rasul vs The State Of Maharashtra
2021 Latest Caselaw 9671 Bom

                                                                 922-CrA-1391-21.odt


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                    CRIMINAL APPLICATION NO.1391 OF 2021
                    IN APEAL/25/2017 WITH APEAL/25/2017

                      SHAIKH JAVED GULAM RASUL
                                   VERSUS
                      THE STATE OF MAHARASHTRA
                                      ...
         Advocate for Applicant : Mr. R. S. Deshmukh, Sr. Counsel,
                                  i/b Mr. D. R. Deshmukh
                   APP for Respondent : Mr. S. J. Salgare
                                      ...

                                          CORAM : V. K. JADHAV AND
                                                  S. G. DIGE, JJ.

                                           DATE    : 23rd JULY, 2021

PER COURT :

1. We have heard the learned counsel for applicant -

original accused for some time. The learned counsel for applicant,

on instructions, seeks leave to withdraw this application with liberty

to the applicant to file an application for expeditious hearing of the

appeal preferred against the judgment and order of conviction,

after six months from the date of this order.

2. Leave granted. Application is dismissed as withdrawn

with liberty to the applicant - original accused to file an application

in the pending appeal for expeditious hearing of the appeal, after

six months from the date of this order.

(S. G. DIGE, J.)                                   (V. K. JADHAV, J.)


SVH