State Of Mah. Thr. Pso Ps Pinjar ... vs Sy.Meraj Sy.Sadaruddin And 3 ...
2021 Latest Caselaw 8222 Bom

                                               1                           9-appa 236.2021

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                   CRIMINAL APPLICATION (APPA) NO. 236 OF 2021
                                       IN
                       CRIMINAL APPEAL NO.       OF 2021
        The State of Maharashtra, thr. P.S.O., P.S. Pinjar, Tq. Barshitakli, Dist. Akola
                                             Vs.
                            Sy. Meraj Sy. Sadaruddin and ors
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
                            Shri S.S. Doifode, A.P.P. for the applicant- State.
                            Shri Ayush Sharma, Advocate for the non-applicants.


                                 CORAM : V.M. DESHPANDE AND
                                         AMIT B. BORKAR, JJ.

DATE : 21st JUNE, 2021.

1. This is an application seeking leave to file an appeal to challenge the judgment and order of acquittal passed by the learned Additional Sessions Judge, Akola in Sessions Trial No. 104 of 2012.

2. Notices to non-applicants were issued on 22.03.2021.

3. In pursuance to the notices issued, Shri Ayush Sharma, learned counsel appears on behalf of all non-applicants. However, the office note shows that he has not filed Vakalatnama.

4. Shri Ayush Sharma, learned counsel submits that he will file Vakalatnama within a period of one week from today. He further submits that he

2 9-appa 236.2021

has not received copy of appeal memo filed on behalf of the applicant.

5 His statement is accepted.

6. Shri S.S. Doifode, learned Additional Public Prosecutor for the applicant submits that he will furnish a copy of appeal memo to Shri Ayush Sharma, learned counsel for the non-applicants, within a period of one week from today.

7. Put up this matter after ten days for further consideration.

                                                JUDGE                            JUDGE



C.L.Dhakate