Mahaling Aba Hajare vs The State Of Maharashtra And Ors
2022 Latest Caselaw 4094 Bom

                                                                                                 3-APEAL-66-2021.odt




                                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                        CRIMINAL APPELLATE JURISDICTION

                                                        CRIMINAL APPEAL NO. 66 OF 2021

                                Mahaling Aba Hajare                          : Appellant

                                         Versus

                                The State of Maharashtra & Ors.              : Respondents

Mr. Y. G. Thorat i/by Mr. A.A Jadhavar, for Appellant. Ms. G. P. Mulekar, APP for Respondent/State.

Digitally signed by DNYANESHWAR DNYANESHWAR

CORAM : S. S. SHINDE, ASHOK ETHAPE ASHOK ETHAPE Date: 2022.04.18 18:57:11 +0530

SARANG V. KOTWAL, JJ DATE : 18th APRIL, 2022 P.C.

1. This application is directed against the judgment and order passed

by the Judicial Magistrate First Class at Jat, District Sangli in the Sessions Case

No. 93 of 2009.

2. Registrar Judicial to examine whether the appeal filed against the

said judgment and order is maintainable before the Sessions Court or is

directly maintainable before this Court, and submit a report to this Court

before the next date.

3. List on 07.06.2022.

                                [SARANG V. KOTWAL, J]                                      [S. S. SHINDE , J]




                                Ethape                                                                          1 of 1