Arun Gulabrao Gawli vs The State Of Maharashtra
2021 Latest Caselaw 9924 Bom

                                                                          20 Apeal 474-21.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE JURISDICTION
                                    APPEAL NO. 474 OF 2021

                   Arun Gulab Gawli                         ..Appellant

                               v/s.

                   The State of Maharashtra                 ..Respondent/s

                   Mr. Nitin for the Appellant.
                   Mr. S.V.Gavand, APP for the Respondent-State.

                                      CORAM : ANUJA PRABHUDESSAI, J.

DATED : JULY 28, 2021.

P.C.

1. The Appellant herein has challenged the order dated 14.02.2020 and 08.02.2021 passed by the learned Special Judge under M.C.O.C. Act. Gr. Mumbai below Exhibit 180 in M.C.O.C. Special Case No. 13 of 2008. By the impugned judgment, the Special Court has rejected the application filed by the Applicant seeking copy of the statement of the accused who was subsequently granted pardon under Section 306 of Cr.P.C.

2. Registry to verify, whether this appeal, which is not against the judgment of conviction or acquittal, pertains to the assignment of this Court, and/or to place the same before the appropriate Bench.

Digitally signed by PRASANNA P (ANUJA PRABHUDESSAI, J.) PRASANNA P SALGAONKAR SALGAONKAR Date:

2021.07.28 16:25:11 +0530

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