Ganesh Ramesh Ingale vs The State Of Maharashtra
2022 Latest Caselaw 2246 Bom

                      rpa                          1/2                 34 ia 751 2022.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION


                                   INTERIM APPLICATION NO.751 OF 2022
                                                  IN
                                  CRIMINAL APPEAL (ST.) NO.1322 OF 2021


                      Ganesh Ramesh Ingale                      .. Applicant/Appellant
                            Versus
                      State of Maharashtra                      .. Respondent

                                                       ......
                      Ms.Manisha Devkar, Advocate for the Applicant/Appellant.
                      Mr.H.J. Dedhia, APP for the Respondent - State.
                                                      ......
                                                     CORAM :     PRAKASH D. NAIK, J.

                                                    DATED :     MARCH 07, 2022.

                      P.C. :

The applicant has been convicted for the offence

punishable under Section 376-D of IPC along-with other offences. The

maximum sentence imposed by the trial Court is imprisonment for

twenty years. The co-accused Shahid Sayyed Shaikh and Imran Abdul

Hamid Shaikh has preferred Appeal No.904 of 2014. Accused Ganesh

Laxman Gurav has preferred Appeal No.219 of 2015. Both these Digitally signed by RAJESHRI Appeals were allowed by judgment and order dated 18th March, 2019, RAJESHRI PRAKASH PRAKASH AHER AHER Date:

2022.03.09 15:37:09 and, the appellants therein were acquitted. Other accused Rohidas +0530

Shridhar Gaikwad has preferred criminal Appeal No.347 of 2020,

which has been allowed by order dated 8th January, 2021, and the

appellant had been acquitted. Copies of the judgments are annexed to rpa 2/2 34 ia 751 2022.doc

this application. The applicant/appellant is in custody for more than

nine years. It is obvious that the paper book is ready since the Appeal

preferred by the co-accused are allowed by this Court. The paper-book

be produced in this Court. Copy of paper-book be provided to advocate

for respondent no.2.

2 Appeal be listed on fnal hearing Board dated 4th April,

2022.

(PRAKASH D. NAIK, J.)