Satish More vs The State Of Maharashtra
2021 Latest Caselaw 16449 Bom

Sherla V.


                                                                                  2_ia.700.2021.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE SIDE

                      CRIMINAL INTERIM APPLICATION NO.700 OF 2021
                                          IN
                            CRIMINAL APPEAL NO.175 OF 2021

            Satish More                                                           ... Applicant
                              Vs.
            State of Maharashtra                                              ... Respondent



            Mr.Shantanu     Kadam                 i/b   Mr.Gaurav      Parkar         for       the
            Applicant/Appellant

            Mr.V.B. Konde-Deshmukh, APP, for Respondent - State


                                                CORAM: S.S. SHINDE &
                                                       SURENDRA P. TAVADE, JJ.

DATED: NOVEMBER 26, 2021

P.C.:

1. Learned Counsel appearing for the applicant submits that

Criminal Appeal No.414 of 2021 arising out of the impugned

common judgment and order dated 14.9.2020 in Sessions Case

No.1 of 2019, which was supposed to be listed on today's cause

list, may be listed alongwith the present Criminal Appeal.

2. In view of the above, Registry is directed to place the

Criminal Appeal No.414 of 2021 for hearing with the present

2_ia.700.2021.doc

Appeal i.e., Criminal Appeal No.175 of 2021 on 9th December,

2021.

(SURENDRA P. TAVADE, J.) (S.S. SHINDE, J.)