Pandharinath Kashinath Madhvi vs Dnyandev Ranu Bendkoli And Anr
2022 Latest Caselaw 1857 Bom

                      rpa                          1/2           21 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 Anr.                  .. Respondents

                                                    ......
                      Mr.mahesh    Vishwakarma      a/w.   Ms.Anagha       Tandel        i/b.
                      M/s.Vishwakarma & Associates, Advocate for the Appellant.

                      Mr.Amya Abhay Pitale, Advocate for Respondent No.1.

                      Mr.Arfan Sait, APP for the Respondent No.1-State.
                                                       ......

                                                    CORAM :     PRAKASH D. NAIK, J.

                                                    DATED :     FEBRUARY 23, 2022.

                      P.C. :

Notice was issued to respondent vide order dated 12th

March, 2020. Learned Advocate Mr.Pitale submits that he has

instructions to appear for respondent no.1/original accused. Learned Digitally signed by RAJESHRI APP was directed to fle affdavit of concerned offcer mentioning the RAJESHRI PRAKASH PRAKASH AHER AHER Date:

2022.02.25 13:08:24 efforts taken by the State to challenge the judgment of acquittal.

+0530

Learned APP tendered the communication dated 13 th August, 2020,

which indicate that the proposal from the prosecution side was

forwarded to the Law and Judiciary Department, and, it was indicated

that the Government does not consider this to be a ft case for rpa 2/2 21 apeal 305 2020.doc

preferring Appeal/Revision in the Hon'ble High Court. The letter is

taken on record and marked "X", for identifcation.

2 At the request of learned counsel for the appellant, stand

over to 8th March, 2022.

3 In view of the above, the directions to fle affdavit stands

dispensed with.

(PRAKASH D. NAIK, J.)