Bharat Bhima Dagale vs The State Of Maharashtra And Anr
2021 Latest Caselaw 13305 Bom

                                                                             12-Ia-365-2020 in-Apeal-103-2020.doc




                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CRIMINAL APPELLATE JURISDICTION

                                             INTERIM APPLICATION NO. 365 OF 2020
                                                             IN
                                               CRIMINAL APPEAL NO.103 OF 2020

                        Bharat Bhima Dagale                                         ... Applicant

                                    Versus

                        The State of Maharashtra & Anr.                             ... Respondents

                                                         .....
                        Adv. Juanita Menezes, Advocate for the Applicant.
                        Mr. S. H. Yadav, APP for the Respondent - State.
                                                        .....

                                                       CORAM       :    PRAKASH D. NAIK, J.

DATE : 16th SEPTEMBER, 2021

PER COURT:

. Learned counsel for the applicant submits that the

applicant is willing to surrender before the appropriate Court. The

applicant was convicted by Judgment and order dated

31st December, 2019. The applicant is at liberty to surrender before

appropriate Court in view of Judgment of conviction. Learned

counsel for the applicant submitted that the applicant would

surrender tomorrow. Stand over to 21st September, 2021.

(PRAKASH D. NAIK, J.) Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR Date:

JAMADAR    2021.09.18
           11:50:54
           +0530
                        Sajakali Jamadar                      1 of 1