Evisipro Solution Pvt Ltd And Anr vs State Of Maharashtra And Anr
2022 Latest Caselaw 12067 Bom

                                                             3-revn404-2022.doc


 VRJ
       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            CRIMINAL APPELLATE JURISDICTION

      CRIMINAL REVISION APPLICATION NO.404 OF 2022


 Evisipro Solution Pvt. Ltd. & Anr.             ... Applicants
             V/s.
 The State of Maharashtra & Anr.                ... Respondents

 Ms. Shradha Sawant for the applicants.
 Mr. A.R. Patil, APP for the respondent No.1/State.

                               CORAM : AMIT BORKAR, J.

                               DATED      : NOVEMBER 23, 2022
 P.C.:

1. By the impugned order, hearing of the application under section 391 of the Code of Criminal Procedure has been postponed till the final hearing of the appeal by the learned Sessions Court.

2. Apprehension expressed by the petitioner that the Appellate Court may not decide the application is unfounded. The learned Sessions Judge shall decide the application under section 391 of the Code of Criminal Procedure at the time of final disposal of the appeal and the order on the said application shall be passed before delivering the final judgment in Appeal No.142 of 2020.

3. The revision application is disposed of. No Costs.

(AMIT BORKAR, J.)