Dilip Shankar Jadhav Deceased ... vs The State Of Maharashtra
2022 Latest Caselaw 1560 Bom

                                     1                   cran 3145.21.odt

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

             937 CRIMINAL APPLICATION NO.3145 OF 2021
                      IN CRI APPEAL/322/2015

      DILIP SHANKAR JADHAV DECEASED THROUGH LR.
                  RENUKA W/O. DILIP JADHAV
                            VERSUS
                THE STATE OF MAHARASHTRA
                               ...
           Advocate for Applicant : Mr. Malte Uday S.
            APP for Respondents: Mrs.V S Choudhary
                               ...
     CORAM : V.K. JADHAV & SANDIPKUMAR C. MORE, JJ.

Dated: February 15, 2022 ...

PER COURT :-

1. Heard.

2. The learned counsel for the applicant submits that

the applicant/original respondent no.3 is no more. He

died during the pendency of the criminal appeal

preferred by the State against the judgment and order of

acquittal. This application is fled by the wife of

respondent no.3.

3. By order dated 18.1.2022 we have requested the

learned APP to take specifc instructions about the

aaa/-

                                          2                     cran 3145.21.odt

     contentions           raised   in   this   application        from      the

     investigating offcer.

4. The learned APP, on the basis of the report in

writing received from the Investigating Offcer submits

that, the respondent no.3-Dilip Jadhav died during the

pendency of the criminal appeal preferred by the State

against the judgment and order of acquittal.

5. In view of the same, criminal application is allowed

in terms of prayer clause 'B'. Criminal appeal stands

abated against respondent no.3 deceased Dilip Shankar

Jadhav.

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

aaa/-