Tanaji Laxman Pawar And Ors vs The State Of Maharashtra
2022 Latest Caselaw 2770 Bom

Citation : 2022 Latest Caselaw 2770 Bom
Judgement Date : 22 March, 2022

Bombay High Court

Tanaji Laxman Pawar And Ors vs The State Of Maharashtra on 22 March, 2022

Bench: S.S. Shinde, S. V. Kotwal

              Digitally signed
LAXMIKANT     by LAXMIKANT
              GOPAL
GOPAL         CHANDAN
CHANDAN       Date: 2022.03.22                                  (2) APEAL-800-2019ors.odt
              16:07:09 +0530



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CRIMINAL APPELLATE JURISDICTION

                                 CRIMINAL APPEAL NO. 800 OF 2019

        Tanaji Laxman Pawar & Ors.                   :     Appellants
              Versus
        The State of Maharashtra & anr.              :     Respondents

WITH INTERIM APPLICATION NO. 2421 OF 2021 IN CRIMINAL APPEAL NO. 800 OF 2019

Santosh Tukaram Pawar & Anr. : Applicants Versus The State of Maharashtra : Respondent WITH INTERIM APPLICATION NO. 1374 OF 2020 IN CRIMINAL APPEAL NO. 800 OF 2019

Sachin @ Pinu Navnath Devkar : Applicant Versus The State of Maharashtra & Anr. : Respondents.

Mr. Vrushali L Maindad for the Appellant in Appeal No.800/2019. Mr.Abhay Jadhavar, for Applicant in Application No.1374/2020 Ms. Vilasini B I/by Mr. Jaydeep Mane for Respondent No.2. Mr. S S Hulke, APP for the Respondent/State.

                                    CORAM :    S. S. SHINDE,
                                               SARANG V. KOTWAL, JJ
                                    DATE   :   22nd MARCH, 2022
        P.C.

        1              The learned counsel appearing for the parties jointly submit that

there are six appeals arising out of the same judgment and order dated

02/04/2019 passed by the learned Additional Sessions Judge, Barshi in

lgc 1 of 2 (2) APEAL-800-2019ors.odt

Sessions Case No.181 of 2014, and therefore, they pray that all the appeals be

listed together along with application for hearing.

2 The Court Sheristedar of this Court informs that the paper books

are received. The learned counsel for the parties can collect copies of the paper

books from the Registry.

3 In that view of the matter, the Registry is directed to list Criminal

Appeal No.800 of 2019 along with Criminal Appeal Nos. 800/2019, 727/2019,

642/2019, 613/2019 and 652/2019 with Criminal Interim Applications for

hearing on 07/04/2022.



[SARANG V. KOTWAL, J]                                    [S. S. SHINDE , J]




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