Dadu Bapu Koli vs The State Of Maharashtra
2021 Latest Caselaw 16230 Bom

                                                                                   11 ia-2800-21.doc


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO. 2800 OF 2021
                                                      IN
                                            APPEAL NO. 928 OF 2009

                        Dadu Bapu Koli                                  ..Applicant

                                    v/s.

                        The State of Maharashtra                  ..Respondent/s

                        Mr. Nitesh Mohite i/b. Saqtyavrat Joshi for the Applicant .
                        Mr. N.B.Patil, APP for the Respondent-State.

                                           CORAM : ANUJA PRABHUDESSAI, J.

DATED : 23rd NOVEMBER, 2021.

P.C.

1. The Applicant has filed this application for early hearing. It

is seen that another Appeal being Criminal Appeal No. 935 of

2009 arising from the same judgment is also pending before this

Court. Learned Counsel for the Applicant to give notice to the

Counsel for the Applicant in Criminal Appeal No.935 of 2009.

2. Stand over to 01.12.2021.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2021.11.25 15:28:25 (ANUJA PRABHUDESSAI, J.) +0530

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