Mahesh Dattatraya Wagh vs The State Of Maharashtra
2022 Latest Caselaw 2157 Bom

                                                                                                  4-apeal-171.22.doc



                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                CRIMINAL APPELLATE JURISDICTION
                                                CRIMINAL APPEAL NO.171 OF 2022
                                                            WITH
                                              INTERIM APPLICATION NO.590 OF 2022
                               Mahesh Dattatraya Wagh                              ... Appellant
                               V/s.
                               The State of Maharashtra                            ... Respondent
                                                            -------------------
                               Mr. S.M. Gorwadkar, Senior Counsel i/b. Mr. Sujay H. Gangal,
                               Advocate for the Appellant.
                               Mr. A.A. Palkar, APP for the Respondent - State.
                                                           ---------------------
                                                     CORAM : SMT. SADHANA S. JADHAV &
                                                             SARANG V. KOTWAL, JJ.

DATE : 2nd MARCH 2022.

P.C. :

1. The appellant herein is original appellant no.3 in Criminal

Appeal No.206 of 2021. The present appellant had filed an interim

Application No.365 of 2022 seeking permission to file a separate

appeal through Advocate Shri Prashant Patil. This Court vide order

dated 4th February 2022 has allowed the application. Hence, the

present appeal by original accused no.3 in Sessions Case No.460 of

2015 decided by the Sessions Court, Pune vide judgment and order

dated 30th January 2021.

           Digitally signed
           by PALLAVI
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2022.03.02
           14:36:29
           +0530


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                                                                 4-apeal-171.22.doc

2. Heard. Admit. Call for R & P. To be heard along with

Criminal Appeal No.206 of 2021. Stand over to 16th March 2022.

       (SARANG V. KOTWAL, J)              (SMT. SADHANA S. JADHAV, J)




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