Pramod Bapu Keluskar vs The State Of Maharashtra
2022 Latest Caselaw 8020 Bom

                                                       1 of 2                  206-apeal-222-18


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                      CRIMINAL APPEAL NO. 222 OF 2018

                     Pramod Bapu Keluskar                                  ..Appellant

                            Versus

                     The State of Maharashtra                              ..Respondent

                                                  __________

                     Mr. Vinay J. Bhanushali for Appellant.
                     Smt. Veera Shinde, APP for State/Respondent.
                                                 __________

                                             CORAM : SARANG V. KOTWAL, J.

DATE : 18th AUGUST 2022 PC :

1. Learned counsel for the Appellant has tendered an

affidavit of the Appellant. It is mentioned in that affidavit that the

Appellant had challenged the Judgment and order for conviction

and sentence passed in Sessions Case No.545 of 2008. The sessions

case was tried before the Sessions Court, Mumbai. It is mentioned

in the affidavit that, he had completed the entire jail sentence and

he has instructed his advocate not to press this appeal before this

Court.

Digitally signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2022.08.19 11:18:33 +0530 Gokhale 2 of 2 206-apeal-222-18

2. In view of this clear averment in the affidavit and the

statement made by learned counsel for the Appellant, the Criminal

Appeal No.222 of 2018 is disposed of.

(SARANG V. KOTWAL, J.)