Vithal Hari Nalavade vs The State Of Maharashtra And Anr
2022 Latest Caselaw 4579 Bom

                                                                         6-APPEAL-1038-2021.doc




                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                       CRIMINAL APPELLATE JURISDICTION

                                       CRIMINAL APPEAL NO.1038 OF 2021

                     VITHAL HARI MALAVADE                             )...APPELLANT
                              V/s.
                     THE STATE OF MAHARASHTRA & ANR.                  )...RESPONDENTS
                     Ms. Ameeta Kuttikrishnan i/by. Ms. Shubhada Khot, Advocate for
                     the Appellant.
                     Ms. Veera Shinde, APP for the Respondent.
                                                   CORAM : V. G. BISHT, J.

DATE : 28th APRIL 2022 P.C. :

1 Heard learned counsel for the appellant. The appellant seeks to challenge the judgment and order dated 30 th October 2020 passed by the learned Additional Sessions Judge, Solapur in Special Case No.7 of 2017 thereby convicting the appellant.

                     2        Admit.
                     3        Issue notice to respondents.
                     4        Learned APP waives notice on behalf of Respondent No.1 -
                     State.
                     5        Call for Record and Proceedings.
                     6        Stand over to 23rd June 2022.
                                                                    (V. G. BISHT, J.)

                     AVK                                                                1/1

        Digitally
        signed by
        ARTI
ARTI    VILAS
VILAS   KHATATE
KHATATE Date:
        2022.04.28
        13:04:21
        +0530