Dhananjay S/O Vyankatesh Ekre vs State Of Mah. Thr. Pso Ps Warora ...
2021 Latest Caselaw 14734 Bom

Order                                                                        0710appa428.21
                                                  1


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


                CRIMINAL APPLICATION [APPA] NO. 428 OF 2021.
                                     Dhananjay Vyankatesh Ekre
                                             -Versus-
           State of Maharashtra, through P.O. Warora, District Chandrapur and others.
Office Notes, Office Memoranda of Coram,                            Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders

                                         Shri G.D. Asole, Advocate for the Applicant.
                                         Ms. T. Udeshi, A.P.P. for Non-applicant No.1.



                                                       CORAM : VINAY JOSHI, J.

DATE : OCTOBER 07, 2021

Heard.

2. The applicant/appellant, who is son of the informant is seeking leave to file appeal against common judgment and order of acquittal dated 17.05.2021, passed by the Additional Sessions Judge, Warora in Criminal Appeal Nos.13 & 17 of 2013.

3. Issue notice to non-applicants/ respondents on the point of grant of leave to file appeal, returnable on 18.11.2021. Learned A.P.P. waives notice for non-applicant/ respondent no.1.

JUDGE

Rgd.