Amin Babulal Shaikh vs State Of Maha
2022 Latest Caselaw 12395 Bom

                                                      Cri. Appeal Nos.576 and ors.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                        CRIMINAL APPEAL NO.576 OF 2004

Amin Babulal Shaikh                                           ..Appellant
      Vs.
State of Maharashtra                                          ..Respondent

                                 ----
Mr.Joydeep Chatterji, Advocate for appellant
Mrs.G.L.Deshpande, APP for respondent
                                 ----

                                     AND
                        CRIMINAL APPEAL NO.559 OF 2005

The State of Maharashtra                                      ..Appellant
     Vs.
Amin Babulal Shaikh                                           ..Respondent

                                 ----
Mrs.G.L.Deshpande, APP for appellant
Mr.Joydeep Chatterji, Advocate for respondent
                                 ----

                                     AND
                        CRIMINAL APPEAL NO.558 OF 2005

The State of Maharashtra                                      ..Appellant
     Vs.
Amin Babulal Shaikh and ors.                                  ..Respondents

                                  ----
Mrs.G.L.Deshpande, APP for appellant
Mr.Satej S. Jadhav, Advocate for respondent no.2
                                  ----

                                  CORAM : R.G. AVACHAT, J.

DATE : NOVEMBER 30, 2022

ORDER :-

It has been little over seven months since conclusion of

hearing of these appeals. For one or the other reason, the

judgment/s could not be delivered within a reasonable time. This

Court, therefore, enquired with learned Counsel Mr.Chatterji, as to

whether he wanted to have the appeals re-listed for hearing.

2. This Court, during hearing of the appeals, had made

some observations regarding merit thereof. Taking a clue thereof,

learned counsel Mr.Chatterji urged for listing of the matters for re-

hearing.

3. The appeals, therefore, stand de-part heard. List the

appeals before appropriate bench.

[R.G. AVACHAT, J.]

KBP