Pandharinath Kashinath Madhvi vs Dnyandev Ranu Bendkoli And Anr
2022 Latest Caselaw 1209 Bom

                                                                                       10.APEAL.305.2020.doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                                 CRIMINAL APPEAL NO.305 OF 2020

                               Pandharinath Kashinath Madhvi                                Appellant
                                    versus
                               Dnyandev Ranu Bendkoli and another                           Respondents

                               Mr.Mahesh Vishwakarma, Advocate for appellant.
                               Mr.Ajay Patil, APP, for State.

                                                          CORAM :       PRAKASH D. NAIK, J.

                                                          DATE      :   2nd February 2022
                               PC :

Notice was issued to respondents vide order dated 12 th March 2020. Learned APP was directed to file affidavit of concerned officer mentioning efforts taken by the State to challenge the judgment of acquittal. The affidavit is not filed. The office note is silent with regards to the notice issued to respondent no.1. At the request of learned APP, stand over to 23rd February 2022. Learned advocate for appellant is directed to file affidavit of service.

(PRAKASH D. NAIK, J.) MST

Digitally signed by MANISH MANISH SURESH SURESH THATTE Date: 2022.02.04 THATTE 12:02:54 +0530