Joy Rajendran vs The State Of Maharashtra And Ors
2021 Latest Caselaw 16512 Bom

                     Megha                              5_ia_2725_2021 in apeal 261_2021.doc

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

        Digitally
        signed by
                                    INTERIM APPLICATION NO.2725 OF 2021
                                                    IN
MEGHA   MEGHA S
        PARAB
S       Date:
PARAB   2021.11.30
        11:29:27
        +0530                          CRIMINAL APPEAL NO.261 OF 2021
                                                   WITH
                                       CRIMINAL APPEAL NO.261 OF 2021

                     Joy Rajendran                                     ...Applicant
                                     Versus
                     The State of Maharashtra and Ors.               ...Respondents
                                                       ....
                     Mr. Shashank Borade for the Applicant.
                     Mr. P.H. Gaikwad, APP for Respondent No.1-State.


                                                 CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 29th NOVEMBER, 2021.

P.C.:-

Issue notice to Respondent Nos.2 to 9, returnable on

13/12/2021.

2. Learned counsel for the Applicant to take steps to serve the

Respondent Nos.2 to 9 by private service and fle afdavit of service.

Learned APP to make an endeavour to intimate next date of hearing to

Respondent Nos.2 to 9 through the ofcer of the concerned police

station.

3. Learned counsel for the Applicant states that connected

Megha 5_ia_2725_2021 in apeal 261_2021.doc

appeal No.256 of 2021 fled by the co-accused and arising from the

same judgment is listed on 13/12/2021. This appeal be tagged

alongwith Criminal Appeal No.256 of 2021 and listed on 13/12/2021.

(SMT. ANUJA PRABHUDESSAI, J.)