Ravindra Dashrath Nale vs The State Of Maharashtra
2021 Latest Caselaw 8162 Bom

                                     1 of 1                            4. cr.apeal.304.2020.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                      CRIMINAL APPEAL NO. 304 OF 2020

 Ravindra Dashrath Nale                               ...Appellant

             Versus

 The State of Maharashtra                             ...Respondent

 None for the Appellant.
 Mr. Arfan Sait, APP for the State.

                                CORAM :          PRASANNA B. VARALE AND
                                                 SURENDRA P. TAVADE, JJ.

                                DATE         :   19th JUNE, 2021.
 P.C. :

1. Heard the learned Counsel appointed for the Appellant.

2. The learned Counsel appearing for the Appellant prayed for

some time to fle a proper appeal memo as well as an application for

bail to the Appellant pending appeal. Considering the fact that the

Appellant is lodged in central prison, Kolhapur and the challenge is to

the Judgment and Order of conviction passed by the Additional

Sessions Judge, Satara in Sessions Case No. 78 of 2017, we deem it

appropriate to Admit the appeal and permit the learned Counsel

appearing for the Appellant to fle a proper appeal memo and

application, if any, within two weeks from today. Call for record and

proceedings.

3. Stand over to 3rd July, 2021.

(SURENDRA P. TAVADE, J.) (PRASANNA B. VARALE, J.)

R.V.Patil