Vijay Suresh Gund vs The State Of Maharashtra
2022 Latest Caselaw 2220 Bom

            Digitally signed by
LAXMIKANT   LAXMIKANT
GOPAL       GOPAL CHANDAN
CHANDAN     Date: 2022.03.04
            13:03:08 +0530                                              (22)-IA-2920-2021.odt




                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION

                            CRIMINAL INTERIM APPLICATION NO. 2920 OF 2021
                                                 IN
                                   CRIMINAL APPEAL NO.538 OF 2021

            Vijay Suresh Gund                                 ... Applicant

                   Versus
            The State of Maharashtra                          ... Respondent

Mr. Keshav S Chavan, Advocates for applicant.

Ms. G P Mulekar, APP for Respondent/State.

                                       CORAM :     S. S. SHINDE,
                                                   N. R. BORKAR, JJ
                                       DATE    :   04th March 2022
            P.C.

            1               Upon perusal of the judgment of the Sessions Court at Pune, it

appears that, all the 6 accused were tried by the Trial Court and they have

been convicted. It appears from the search taken from the official website that

Suraj Narayan mane and 3 others have already filed Criminal Appeal No.569 of

2021 before this Court. Registry to find out, whether the Appeal is filed by

Accused Amit Hiram Dhotre who was tried along with the present Appellant

and other four co-accused. The Registry shall list the present Appeal with

Criminal Appeal No.569 of 2021 so also the present Interim Application

No.2920 of 2021 for hearing on 10th March 2022. In case there is an appeal

filed by accused Amit Hiram Dhotre, the said appeal shall also be tagged with

the aforesaid appeals for adjudicating the prayer in the Application for

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suspension of sentence and enlarging the Applicant on bail during pendency of

the said Appeal.

[N. R. BORKAR, J]                                     [S. S. SHINDE , J]




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