Subhash Dattajirao Kadam vs The State Of Maharashtra
2022 Latest Caselaw 398 Bom

                                                                           28. Ia-3136-2021-in-Apeal-79-1999.doc




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                           INTERIM APPLICATION NO. 3136 OF 2021
                                                           IN
                                              CRIMINAL APPEAL NO.79 OF 1999

                        Subhash Dattajirao Kadam                                       ...Applicant/
                                                                                       Appellant No.2
                                     Versus
                        State of Maharashtra                                           ...Respondent

                        Ms. Ameeta Kuttikrishnan, Advocate for the Applicant/Appellant.

                        Mr. S. H. Yadav, APP for the Respondent - State.

                                                  CORAM      :        PRAKASH D. NAIK, J.

DATE : 11th JANUARY, 2022

PER COURT:

1. The applicant is appellant No.2 in Criminal Appeal

No.79 of 1999.

2. This is an application seeking permission to

prefer separate appeal.

3. In view of the submission, original appellant No.2

in Criminal Appeal No. 79 of 1999 is permitted to prefer

separate appeal challenging impugned judgment. The

applicant's name be deleted from cause title of Criminal

Appeal No.79 of 1999.

4. The applicant shall file separate appeal within a

period of three weeks.

Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR Sajakali Jamadar 1 of 2 JAMADAR Date:

2022.01.12 15:02:38 +0530

28. Ia-3136-2021-in-Apeal-79-1999.doc

5. Interim Application is disposed of accordingly.

(PRAKASH D. NAIK, J.)

Sajakali Jamadar 2 of 2