Krushna Raghunath Gaikwad vs The State Of Maharashtra
2022 Latest Caselaw 1482 Bom

                                                                        crapl69.22
                                     -1-


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                     940 CRIMINAL APPEAL NO.69 OF 2022
                    WITH APPLN/337/2022 IN APPEAL/69/2022

                     KRUSHNA RAGHUNATH GAIKWAD
                                    VERSUS
                       THE STATE OF MAHARASHTRA
                                       .....
             Advocate for Appellant : Mr. Sonwane Amol S (absent)
                  APP for Respondent-State: Mr. S.S. Dande
                                      .....

                               CORAM : V. K. JADHAV AND
                                       SANDIPKUMAR. C. MORE, JJ.

DATED : 11th FEBRUARY, 2022

PER COURT:-

1. None present for the appellant. We have heard learned A.P.P.

for the respondent-State to some extent. We have also perused the

judgment and order of conviction.

2. Admit.

3. Learned A.P.P. waives notice for respondent-State.

4. Call record and proceedings. List the application seeking

suspension of sentence and bail after receipt of record and

proceeding.

(SANDIPKUMAR. C. MORE, J.) (V. K. JADHAV, J.)

rlj/