Union Territory Of Diu Daman vs Nazim Shaikh S/O Budhan Shaikh And ...
2022 Latest Caselaw 259 Bom

                                                 1/2                           909-ALS-140-2019.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                       CRIMINAL APPLICATION NO. 140 OF 2019

Union Territory of Diu Daman
Through Police Station,
Nani Daman, Daman.                                             ...Applicant

         Versus

Nazim Shaikh & Ors.                                            ...Respondents
                                 ...
Mr. H.S. Venegavkar for applicant.
                                 ...
                         CORAM : S. S. SHINDE &
                                     N. R. BORKAR, JJ.

                                        DATE :         6th JANUARY, 2022.

P.C.:

1. Mr. Venegavkar, the learned counsel appearing for the

applicant submits that the original accused No. 1 has fled the

appeal being aggrieved by the order of conviction, arising out of

same judgment and order, which is the subject matter of present

application.

2. In that view of the matter, since already the Criminal

Appeal No. 1457/2018 (Etaz @ Taj Alahuddin Shaikh Vs. Union of

India & Anr.) has been fled by the original accused No. 1 has been

admitted and pending for hearing, we deem it appropriate to allow

Bhagyawant Punde, PA

2/2 909-ALS-140-2019.doc

this application seeking leave to appeal. Accordingly, leave is

granted.

3. Registry to register the appeal. After registration of

appeal, registry to tag the appeal for hearing with Criminal Appeal

No. 1457/2018 (Etaz @ Taj Alahuddin Shaikh Vs. Union of India &

Anr.)

4. Both the appeals be listed in due course.

(N. R. BORKAR, J.) (S. S. SHINDE, J.)

Bhagyawant Punde, PA