Mohan Damodar Damale vs The State Of Maharashtra
2022 Latest Caselaw 6271 Bom

                                                         37-REVN(ST)-12-2020.doc




           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION

          CRIMINAL REVISION APPLICATION (ST) NO. 12 OF 2020
                               WITH
            CRIMINAL INTERIM APPLICATION NO. 66 OF 2020
                               WITH
            CRIMINAL INTERIM APPLICATION NO. 67 OF 2020
 Mohan Damodar Damale                                 ...Applicant
       Versus
 The State Of Maharashtra                             ...Respondent
                                       ....
 None for the Applicant.
 Mr. S.R. Agarkar, APP for the Respondent - State.

                               CORAM     :    PRAKASH D. NAIK, J.

                               DATE      :    4th JULY, 2022.
 PER COURT:

1. None appears for the applicant. Even on previous date none

appeared for the applicant. The applicant had challenged the

Judgment and order dated 3rd December, 2016 passed by trial

Court and Judgment dated 29th May, 2019 passed by the Appellate

Court.

2. It appears the applicant is not interested in pursing this

proceeding. Hence, applications are dismissed for want of

prosecution.

                                              (PRAKASH D. NAIK, J.)




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