Ramdas Deurao Pawar vs The State Of Maharashtra And ...
2022 Latest Caselaw 5730 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD


                  912 CRIMINAL APPLICATION NO.1080 OF 2022
                  IN APPEAL/233/2022 WITH APPEAL/233/2022


                                   RAMDAS DEURAO PAWAR
                                          VERSUS
                  THE STATE OF MAHARASHTRA AND ANOTHER
                                            ...
    Learned Advocate h/f Mr. N.S. Ghanekar, Advocate for the applicant
                  Mr. S.P. Deshmukh, APP for the respondent No.1
      Mrs. Nayana Patil, Advocate (appointed) for the respondent No.2
                                            ...

                                       CORAM :     SMT. VIBHA KANKANWADI, J.

                                       DATE :      22nd JUNE, 2022


PER COURT :



1              Learned Advocate holding for learned Advocate Mr. N.S.

Ghanekar submits that Mr. N.S. Ghanekar has filed Leave Note. Upon further

inquiry, he says that Mr. N.S. Ghanekar has gone to Mumbai for appearance

before the Principal Seat, by giving Leave Note here. This practice will have

have to be deprecated. In fact, no good ground has been shown for

adjourning the matter. The applicant/appellant is in jail. It appears that he

was taken in custody upon the pronouncement of the Judgment by the

Special Judge on 07.03.2022. He has been sentenced to suffer rigorous

2 Cri.Appln_1080_2022

imprisonment for 10 years for commission of offence punishable under

Section 376(2)(f) of the Indian Penal Code and rigorous imprisonment for 20

years for commission of offence punishable under Section 6 of the Protection

of Children from Sexual Offences Act. Stand over to 01.08.2022.

( Smt. Vibha Kankanwadi, J. )

agd