Satish Ashok Pawar And Ors vs The State Of Maharashtra And Anr
2021 Latest Caselaw 14713 Bom

            Digitally signed by
LAXMIKANT   LAXMIKANT
GOPAL       GOPAL CHANDAN
            Date: 2021.10.07
CHANDAN     12:21:14 +0530             (4) cri.IA-2421.21&1374.20.odt

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION
                            CRIMINAL INTERIM APPLICATION NO.2421 OF 2021
                                                 IN
                                   CRIMINAL APPEAL NO.800 OF 2019

            Santosh Tukaram Pawar and anr.                      : Applicants.
                  Versus
            State of Maharashtra                                : Respondent.

ALONG WITH CRIMINAL INTERIM APPLICATION NO.1374 OF 2020 IN CRIMINAL APPEAL NO.800 OF 2019

Sachin @ Pinu Navnath Devkar : Applicant.

Versus The State of Maharashtra & anr. : Respondents.

ALONG WITH CRIMINAL APPEAL NO.727 OF 2019

Satish Ashok Pawar and ors. : Appellants.

Versus The State of Maharashtra and anr. : Respondents.

Ms. Vrushali Maindad for the Applicants in IA No.2421 of 2021 and Appellants in Appeal No.800 of 2019.

Mr. Abhijeet Kulkarni a/w Mr. S K Hande & Mr. Mohan Kumbhar i/by Mr. Abhay A Jadhavar for the Applicant in IA No.1374 of 2020. Ms. Vilasini Balasubramanian i/by Mr. Jaydeep Mane for Respondent No.2-Org. Complainant.

Ms. G P Mulekar, APP for the Respondent/State.

                                        CORAM :     S. S. SHINDE,
                                                    V. G. BISHT, JJ

                                        DATE    :   07th October 2021

            P.C.

            1               Heard the learned counsel appearing for the Applicants in both the

            Interim Applications.

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(4) cri.IA-2421.21&1374.20.odt

2 Issue notice to the Respondents in both the Interim Applications,

returnable on 26th October 2021.

3 In addition to regular mode of service, the Applicants. to serve the

Respondents by alternate mode of service such as Fax/E-mail/Courier and

shall file affidavit of service with tangible proof before the returnable date.

4 The learned APP waives service of notice on behalf of Respondent/

State.

5 The learned counsel appearing for the Applicants undertake to

serve the copy/copies of the Applications to the learned counsel appearing for

the Respondent No.2-First Informant.

6 The learned counsel appearing for the parties inform that four

criminal appeals, arising out of the same common judgment and order are to

be listed along with these Criminal Appeals. List these Criminal Appeals along

with Criminal Appeal Nos.613/2019, 652/2019, 800/2019 and 801/2019 on

the next date.

[V. G. BISHT, J]                                    [S. S. SHINDE , J]


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