Datta Vithal Balaya vs The State Of Maharashtra
2022 Latest Caselaw 12111 Bom

                                                              917.APPLN.2697.2022.doc




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

             CRIMINAL APPLICATION NO. 2697 OF 2022
                              WITH
             CRIMINAL APPLICATION NO. 2798 OF 2021
                              WITH
           CRIMINAL APPEAL (STAMP) NO. 8058 OF 2021
                              WITH
             CRIMINAL APPLICATION NO. 3908 OF 2022
                              WITH
             CRIMINAL APPLICATION NO. 3909 OF 2022
                              WITH
          CRIMINAL APPEAL (STAMP) NO. 10876 OF 2022

Datta Vitthal Balaya                              ...Applicant

     Versus

The State of Maharashtra                          ...Respondent

                          ...

Mr. Yogesh G. Birajdar h/f. Mr. Sachin S. Deshmukh, Advocate for the Appellant / Applicant in Criminal Appeal (ST) No. 8058 of 2021, Criminal Application Nos. 2697 of 2022 and 3798 of 2021.

Ms. Pooja V. Langhe, Advocate for Appellant / Applicant in Criminal Appeal (ST) No. 10876 of 2022, Criminal Application Nos. 3908 and 3909 of 2022. Mr. S.P. Sonpawale, APP for the Respondent - State.

...

                                         CORAM    : R.G. AVACHAT &
                                                    R.M. JOSHI, JJ

                                         DATE     : NOVEMBER 24, 2022.

PER COURT :

1.           During           the   course   of    hearing           of       this

application, learned Advocate Mr. Yogesh G. Birajdar

holding for Advocate Mr. Sachin S. Deshmukh submitted

917.APPLN.2697.2022.doc

that he was appointed to represent present Applicant by

way of Legal Aid.

2. Learned Advocate Ms. Pooja V. Langhe made a

statement about she being instructed by the mother of

the Applicant/Appellant to challenge the judgment of

conviction. She also pointed out that another Appeal

bearing Criminal Appeal (Stamp) No. 10876 of 2022 came

to be filed inadvertently with application for

condonation of delay bearing no. 3908 of 2022 and

application for suspension of substantive sentence

bearing no. 3909 of 2022. She seeks disposal of the

said appeal as well as applications as not pressed.

3. In view of the above, the said appeal bearing

Criminal Appeal (Stamp) No. 10876 of 2022, Criminal

Applications No. 3908 and 3909 of 2022 stands disposed

of.

4. Learned Advocate Mr. Sachin S. Deshmukh stands

discharged.

(R.M. JOSHI, J.) (R.G. AVACHAT, J.) Malani