The State Of Maharashtra Thr. Dy. ... vs Shrikisan Vishwanath Chaware
2021 Latest Caselaw 12707 Bom

                                         1                                36 appa 361.2021.2021

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

                   CRIMINAL APPLICATION (APPA) NO. 361 OF 2021
             State of Maharashtra, thr. Dy. Superintendent of Police, A.C.B., Buldhana
                                                ..vs..
                                  Shrikisan Vishwanath Chaware

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Office Notes, Office Memoranda of Coram,                               Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                Shri I.J. Damle, A.P.P. Advocate for appellant/applicant.



                                             CORAM : VINAY JOSHI, J.

DATED : 06/09/2021

1. None present for respondent/non-applicant.

2. This is an application seeking for leave of this Court to file appeal for challenging the judgment and order of acquittal passed by the Special Judge, Buldhana in Special (ACB) case No.19 of 2019.

3. The respondent/accused has valuable rights to resist even for grant of leave. Despite service, he is absent.

4. Only for giving a last chance, the matter is kept on 17.09.2021 with an understanding that if the respondent remain absent, further necessary orders would be passed.

JUDGE Trupti