Shri Deepak Santosh Motghare vs The State Of Mah, Thr P.S. ...
2022 Latest Caselaw 13314 Bom

                                                 1                            42 appr432.22.odt

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

          CRIMINAL APPLICATION (APPR) NO.432 OF 2022
                             IN
        CRIMINAL REVISION APPLICATION NO.89 OF 2019 (D)
                           Deepak s/o Santosh Motghare
                                         Vs.
    State of Maharashtra, through Police Station Officer, Police Station, Jaripatka,
                                      Nagpur
_____________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                     Court's or Judge's orders.
and Registrar's Orders.
                             Shri Y.B. Mandape, Advocate for applicant.
                             Shri A.R. Chutke, APP for non-applicant/State.

                                  CORAM : G.A. SANAP, J.

DATE : DECEMBER 20, 2022.

Heard learned advocate for the applicant and learned Additional Public Prosecutor for the non-applicant/State. Perused the record and proceedings.

2. The learned advocate for the applicant submits that the applicant intends to approach the Hon'ble Supreme Court against the judgment and order dated 09.12.2022 passed by this Court. He submits that two weeks time was granted to the applicant to surrender before the learned Magistrate. He submits that since Christmas Vacation is going on, filing of the proceedings may take time before the Hon'ble Supreme Court. He further submits that time may be extended by three weeks.

2 42 appr432.22.odt

3. The learned Additional Public Prosecutor submits that considering the facts stated in the application, suitable order may be passed.

4. In the facts and circumstances, three weeks more time is granted to the applicant to surrender before the learned Judicial Magistrate First Class, Nagpur in terms of the order dated 09.12.2022.

5. The application stands disposed of.

JUDGE

Wagh