Arun Maruti Ghevade vs The State Of Maharashtra
2022 Latest Caselaw 5924 Bom

                                                                                  204-apeal-987-2013.doc




                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                                        CRIMINAL APPEAL NO. 987 OF 2013

                     Arun Maruti Ghevade                                 ..Appellant
                          V/s.
                     The State of Maharashtra                            ..Respondent

                                                          ----

                     None for the Appellant.
                     Mr. H. J. Dedhia, APP for the Respondent / State.

                                                          ----

                                             CORAM : PRASANNA B. VARALE AND
                                                     SHRIKANT D. KULKARNI, JJ.

Digitally signed by MAMTA MAMTA AMAR KALE AMAR Date:

KALE    2022.06.29
        10:43:03
        +0530                                 DATE : 27 JUNE 2022

                     P.C.
                     .          The present appeal is filed in the year 2013 by the

Appellant Arun Maruti Ghevade challenging the judgment and order passed by the learned Additional Sessions Judge, Islampur, District Sangli in Sessions Case No.34/2010.

2. The perusal of the order-sheet show that appeal was listed before this Court on 21 September 2021 and following order was passed-

The Appellant is in custody since September 2012. When called out, none appears for the Appellant.

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Stand over to 5 October 2021.

3. Again the appeal was listed on 29 April 2022 and as the learned counsel for the Appellant was not present, the appeal was then adjourned. Today also none appears for the Appellant.

4. Considering the fact that the Appellant is in custody since September 2012, we deem it appropriate to appoint Shri. Pawan Mali to represent the Appellant. Office is directed to supply copy of paper book to learned counsel appointed for Appellant.

5. Fix the appeal for hearing on 20 July 2022.

(SHRIKANT D. KULKARNI, J.)             (PRASANNA B. VARALE, J.)




Mamta Kale                                           page 2 of 2