Atul S/O Vishwanath Hatwar vs State Of Mah. Thr. Pso Ps Ramtek ...
2021 Latest Caselaw 16140 Bom

                                              1                          5 apeal279.21.odt

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR.

                  CRIMINAL APPEAL NO. 279 OF 2021
                       Atul s/o Vishwanath Hatwar
                                    Vs.
    State of Maharashtra through PSO, PS, Ramtek, Nagpur and another
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
                  Shri P.S. Jaiswal, Advocate for appellant.
                  Shri V.A. Thakare, APP for respondent/State.


                  CORAM : M.S. SONAK & PUSHPA V. GANEDIWALA, JJ.

DATE : 22nd NOVEMBER, 2021.

Learned counsel for the accused persons states that the accused persons are present in the Court today and they will also remain present in Court on the next date. He requests for deferment of hearing in this matter because the Special Leave Petition filed against our judgment and order dated 24.08.2021 is still pending before the Hon'ble Supreme Court.

2. Accordingly, at their request, we post this matter for further consideration on 04.01.2022.

(Pushpa V. Ganediwala, J.) (M.S. Sonak, J.)

Wagh

Digitally signed by:SURESH RAOSAHEB WAGH Signing Date:23.11.2021 10:42