Vishwambhar Suresh Thakur vs The State Of Maharashtra And Anr
2022 Latest Caselaw 2293 Bom

                                                                1 of 2                23.IA.1289.2021.doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                            INTERIM APPLICATION NO.1289 OF 2021
                                                            IN
                                              CRIMINAL APPEAL NO.387 OF 2021

                               Vishwambhar Suresh Thakur                              Applicant
                                     versus
                               The State of Maharashtra                               Respondent

                               Mr.Abhishek Tripathi i/by S.K.Farkate for applicant.
                               Mr.H.J.Dedhia, APP, for State.

                                                        CORAM :      PRAKASH D. NAIK, J.

                                                        DATE     :   8th March 2022
                               PC :

1. Learned advocate Mr.Tripathi submit that advocate on record is out of station. He seeks time to comply office objections. This appeal and application is pending in this Court since 2021. Notice was issued to respondent no.2 by order dated 3 rd January 2022. Thereafter two weeks time was granted to supply spare copy vide order dated 8th February 2022. On both occasions the advocate for applicant was not present in Court. The direction to supply spare copy is not yet complied. Hence, notice could not be issued to respondent no.2. It also appears that applicant has been convicted vide judgment and order dated 29 th February 2020 and sentenced to suffer imprisonment of two years. Apparently the applicant is at large without any order of suspension of imprisonment by this Court. Digitally signed by MANISH MANISH SURESH SURESH THATTE Date: 2022.03.10 THATTE 10:46:43 +0530

2. Spare copy be supplied in the registry for issuing notice to respondent no.2 on or before 11th March 2022. On receipt of spare 2 of 2 23.IA.1289.2021.doc

copy, notice be issued to respondent no.2 returnable on 21 st March 2022. Stand over to 21st March 2022.

(PRAKASH D. NAIK, J.) MST