Santosh Dashrath Sonawane @ ... vs The State Of Maharashtra
2022 Latest Caselaw 3856 Bom

                                                                                              1P.APEAL964.2018.doc



                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION

                                           CRIMINAL APPEAL NO. 964 OF 2018

                       Santosh Dashrath Sonawane @ Khandya.                  ... Appellant.
                       V/s.
                       The State of Maharashtra.                             ... Respondent.
                                                      -------------------
                       Mr. Anush Shetty i/b. Dr. Yug Mohit Chaudhry, advocate for appellant.
                       Ms. M.M. Deshmukh, APP for State.
                                                     ---------------------
                                       CORAM : SMT. SADHANA S. JADHAV &
                                               MILIND N. JADHAV, JJ.

DATE : APRIL 8, 2022.

P.C.

1 Not on board. Upon mentioning taken on board and order

passed on praecipe.

2 Learned Counsel for the appellant submits that this Court

vide order dated 4th March, 2022 had directed the appellant to comply

with certain office objections. That the appellant does not have last page

of the impugned Judgment passed by the Sessions Court. It is submitted

that he has applied for certified copy and would be able to remove office

objection within 2 weeks. In the meanwhile, office shall not raise Digitally signed by

ARUNA S ARUNA S TALWALKAR Talwalkar 1 of 2 TALWALKAR Date:

2022.04.08 17:40:38 +0530 1P.APEAL964.2018.doc

objection in respect of supplying copy of paper book to the learned

Counsel for the appellant. Paper book be provided at the earliest. Stand

over to 20/4/2022.

(MILIND N. JADHAV, J) (SMT. SADHANA S. JADHAV, J)

Talwalkar 2 of 2