Sanjay S/O Keshavrao Suryawanshi vs The State Of Mah, Thr P.So. P.S. ...
2022 Latest Caselaw 11785 Bom

                                                         1                                   12appa524.19

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

                             CRIMINAL APPLICATION (APPA) NO. 524/2019 IN
                                   CRIMINAL APPEAL NO.       /2019
                        (Sanjay S/o Keshavrao Suryawanshi Vs. The State of Maharashtra & ors.)

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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. J. S. Wankhede, Advocate for applicant/appellant.
                                   Mr. A. Kadukar, APP for non-applicant No.1/State.


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

DATED : 17/11/2022.

Heard.

2. The learned counsel appearing for the applicant/appellant would submit that since this is an appeal of victim in terms of Section 372 of the Code of Criminal procedure, leave is not required.

3. In view of above submission, application stands allowed and disposed of

CRIMINAL APPEAL NO. /2019

1. It is informed that under the same impugned judgment and order, one of the accused is convicted who has filed appeal bearing No. 323/2019.

2. This appeal be tagged with appeal No. 323/2019.

(MRS. VRUSHALI V. JOSHI, J.) (VINAY JOSHI, J.) Gohane Digitally signed by JITENDRA JITENDRA BHARAT BHARAT GOHANE GOHANE Date:

2022.11.17 16:43:50 +0530