Devaram Sayaji Kedari vs The State Of Maharashtra And Ors
2022 Latest Caselaw 7684 Bom

CAJ                                                                10-Apeal-1572-2019.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                            CRIMINAL APPELLATE JURISDICTION

                            CRIMINAL APPEAL NO. 1572 OF 2019
Devaram Sayaji Kedari                                          ... Appellant
      V/s.
The State Of Maharashtra And Ors                               ... Respondents

Mr. Piyush Toshnival i/b Mr. Vivek N. Arote for Appellant.
Mr. Ajay Patil APP, for Respondent-State.

                                          CORAM : A.S. GADKARI AND
                                                  MILIND N. JADHAV, JJ.

                                          DATE     : 4th AUGUST 2022.
P.C. :

Learned APP seeks time to take instructions as to whether State

intents to prefer an Appeal against acquittal of Respondent Nos. 2 to 4

impugning Judgment and Order dated 24th September 2019 in Sessions Case

No. 119 of 2014.

At his request, stand over to 18th August 2022 alongwith Criminal

Application No. 1 of 2020 in Criminal Application (ST) No. 11 of 2020.

[MILIND N. JADHAV, J.] [A.S. GADKARI, J.]