Nilesh @ Samadhan Ashok Gaikwad vs The State Of Mah. Thr. Pso Ps ...
2022 Latest Caselaw 4541 Bom

                                         1                                    280422apeal835.19.odt


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

                              CRIMINAL APPEAL NO. 835 OF 2019
                        NILESH @ SAMADHAN ASHOK GAIKWAD
                                           VERSUS
          STATE OF MAH., THRU. P.S.O., P.S., BULDHANA (RURAL), DIST. BULDHANA
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Shri S. S. Doifode, A.P.P. for the respondent/State.

                          CORAM : V. M. DESHPANDE and AMIT B. BORKAR, JJ.

DATE : APRIL 28, 2022.

1. This is an appeal challenging the judgment and order of conviction passed by the learned Additional Sessions Judge, Buldhana in Sessions Case No. 80/2017 for the offence punishable under Sections 302 and 307 of the Indian Penal Code.

2. The appellant was represented by Shri R. M. Daruwala, Advocate, appointed by the High Court Legal Services Sub Committee, Nagpur. He prepared the appeal memo and it was filed. He also filed an application for suspension of substantive jail sentence and for grant of bail. The paper book is also ready.

3. It appears that during pendency of this appeal, unfortunately Shri Daruwala, Advocate succumbed due to the Covid infection. Therefore, nobody is now representing the appellant.

4. We have requested Shri Raheel J. Mirza, Advocate, who has good experience on criminal side, to represent and argue the case on behalf of appellant - Nilesh @ 2 280422apeal835.19.odt

Samadhan Ashok Gaikwad. He has readily accepted the said responsibility.

5. Registrar (Judicial) is directed to handover a copy of the paper book to Shri Raheel J. Mirza, learned counsel within a period of one week from today.

6. Place this appeal in the first week of July-2022.

                                         JUDGE                       JUDGE
                   Diwale




Digitally signed byPARAG
PRABHAKARRAO DIWALE
Signing Date:28.04.2022
17:36