Shailesh S/O Hansraj Chaudhari vs State Of Mah. Thr. Pso Ps ...
2022 Latest Caselaw 11756 Bom

                                                1                                   4appa107.22

                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH : NAGPUR


                   CRIMINAL APPLICATION (APPA) NO. 107/2022 IN
                          CRIMINAL APPEAL NO. 72/2022
                    (Shailesh S/o Hansraj Chaudhari Vs. State of Maharashtra)

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Office Notes, Office Memoranda of Coram,                             Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                         Mr. T. U. Tathod, Advocate with A. Nawaz, Advocate for
                         applicant/appellant
                         Mr. H. Dubey, APP for non-applicant/State


                         CORAM: VINAY JOSHI AND MRS.VRUSHALI V. JOSHI, JJ.

DATED : 17/11/2022.

Heard.

2. After hearing this application at length and upon considering the available material and impugned judgment and order, we have expressed non-inclination to exercise our discretion in suspending the execution of sentence during the pendency of appeal.

3. At this juncture, the learned counsel appearing for the applicant/appellant seeks withdrawal with request to expedite the appeal as the applicant is already in Jail since last six years.

4. Having regard to above facts, application stands disposed of since withdrawn.

5. Having regard to the fact that the applicant is in Jail since last six years, private paper book stands dispensed with.

2 4appa107.22

6. Appeal be fixed for final hearing in the first week of January 2023.

(MRS. VRUSHALI V. JOSHI, J.) (VINAY JOSHI, J.) Gohane

Digitally signed by JITENDRA JITENDRA BHARAT BHARAT GOHANE GOHANE Date:

2022.11.17 16:03:44 +0530