Raghuvirsingh Bhawarsingh ... vs The State Of Maharashtra
2021 Latest Caselaw 13498 Bom

                                                                                 18- Apeal-1459-2018.doc




                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CRIMINAL APPELLATE JURISDICTION

                                             CRIMINAL APPEAL NO.1459 OF 2018

                        Raghuvirsingh Bhawarsingh Rajput                      ... Appellant

                                    Versus

                        The State of Maharashtra & Anr.                       ... Respondents

                                                             .....
                        None for the Appellant.

                        Mr. S. R. Agarkar, APP for the Respondent - State.
                                                         .....

                                                      CORAM        :    PRAKASH D. NAIK, J.

DATE : 20h SEPTEMBER, 2021

PER COURT:

. By order dated 1st September, 2021, the Advocate for

the appellant was requested to supply spare copy in the registry

within two weeks for issuing notice to the respondent No.2. None

appeared for the appellant on 1st September, 2021. Even today

none appears for the appellant. The appellant is challenging the

Judgment of conviction. Registry shall issue notice to the Advocate

intimating him about next date of hearing in this appeal. Time to

supply the spare copies is extended by three weeks. Stand over to

11th October, 2021.

Digitally signed by

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

2021.09.22 10:44:30 +0530 Sajakali Jamadar 1 of 1