Dnyaneshwar Vyankatrao Katekor ... vs The State Of Maharashtra
2021 Latest Caselaw 7652 Bom

                                                               909APPLN1184.2021
                                        -1-

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD.

                  CRIMINAL APPLICATION NO. 1184 OF 2021
                                   IN
                     CRIMINAL APPEAL NO. 191 OF 2021

 Dnyaneshwar S/o Vyankatrao Katekor                                  ...Applicant

          Versus

 The State of Maharashtra                                          ...Respondent

                                   .....
 Ms Madhaveshwari Mhase, Advocate as an Amicus Curiae
 Shri. S. D. Ghayal, APP for respondent/State
                                   .....

                                 CORAM : RAVINDRA V. GHUGE
                                                AND
                                         B. U. DEBADWAR, JJ.

                                 DATE         : 10th JUNE, 2021

 PER COURT : -

01. This is an application for condonation of delay. However,

considering the office note which indicates that the benefit of Covid

lock-down period has been extended, there would be no delay caused

in filing the appeal. This application, therefore, is disposed off.

Criminal Appeal No. 191 of 2021

02. The Appellant has suffered conviction, by Judgment

dated 15.12.2020 delivered by the learned Sessions Judge, Latur in

SG Punde, PA

909APPLN1184.2021

Sessions Case No. 50 of 2019, for having committed an offence

punishable u/s 302 of the IPC. He has been sentenced to suffer

imprisonment for life.

03. In view of the above, this appeal is Admitted. The

learned Prosecutor waives service of notice for admission on behalf of

the respondent. We request the learned Sessions Judge, Latur to

prepare the appeal paper-book in Sessions Case No. 50 of 2019

decided on 15.12.2020, on or before 31st August, 2021. The said

appeal paper-book along with the original R&P and muddemal

property be transmitted to this Court by 30th September, 2021.

04. The learned Counsel for the appellant submits that the

Criminal Application seeking suspension of sentence and grant of bail

would be pressed after the R&P is received. As such, the said

application would be heard after the R&P is received and the learned

Advocate / Amicus Curiae is at liberty to circulate this application.

        [ B. U. DEBADWAR ]                     [ RAVINDRA V. GHUGE ]
                JUDGE                                  JUDGE




 SG Punde, PA