Dilip Narayanrao Lelekar vs State Of Maharashtra, Through ...
2021 Latest Caselaw 14593 Bom

                                                 1                               1-apeal-416-501-14.odt

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

                                CRIMINAL APPEAL NO. 416 OF 2014
                     Dilip Narayanrao Lelekar Vs. State of Maharashtra and others

                                                           WITH
                                    CRIMINAL APPEAL NO. 501 OF 2014
                   The State of Maharashtra Vs. Atul Madhukar Gavhal and others
              ------------------------------------------------------------------------------------------------
              Office Notes, Office Memoranda of                             Court's or Judge's Order
              Coram, appearances, Court's Orders
              or directions and Registrar's order
                               (In Criminal Appeal No. 416/2014)
                               None for the appellant.
                               Shri I. J. Damale, A.P.P. for respondent/State.
                               Shri R. M. Daga, Advocate for respondent nos. 2, 5, 6 and 8.
                               Shri S. V. Sirpurkar, Advocate for respondent no. 3.

                                (In Criminal Appeal No. 501/2014)
                                Shri I. J. Damale, A.P.P. for appellant/State.
                                Shri S. V. Sirpurkar, Advocate for respondent no. 2.
                                Shri R. M. Daga, Advocate for respondent nos. 1, 4, 5 and 7.



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

DATED :- 06.10.2021

These two appeals arising out of judgment and order of acquittal passed by learned Additional Sessions Judge, Khamgaon on 19.04.2021 in Sessions Trial No. 26/2011 acquitting the respondents for the offence punishable under Section 498A, 302, 120B and 201 read with 34 of the Indian Penal Code.

2. These appeals are already admitted.

3. Criminal Appeal No. 416/2014 is filed by the original complainant, who is represent by his Advocate. However, today he is not present. In the said Criminal

RR Jaiswal

2 1-apeal-416-501-14.odt

Appeal Shri R. M. Daga, learned Advocate appears for respondent nos. 2, 5, 6 and 8 and he has filed Vakalatnama. Similarly, Shri S. V. Sirpurkar, learned Advocate appears for respondent no. 3.

4. In Criminal Appeal No. 501/2014 is filed by the State. The State is represent by Shri I. J. Damale, learned A.P.P.. In this appeal, for respondent no. 2 Shri S. V. Sirpurakar, learned Advocate appears. Shri R. M. Daga, learned Advocate submits that he has instructions to appear on behalf of the respondent nos. 1, 4, 5 and 7. However, he prays for 2 weeks time to file his Vakalatnama.

His statement is accepted.

5. Stand over after 2 weeks.

                                            JUDGE                                 JUDGE




RR Jaiswal