Shilpi Vishal Acharya vs Vinay @ Vipul Bhola Bose And Ors
2022 Latest Caselaw 9018 Bom

Osk                                                        5-Apeal-1152-2019.odt



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                     CRIMINAL APPELLATE JURISDICTION

                     CRIMINAL APPEAL NO. 1152 OF 2019

Shilpi Vishal Acharya                                   ... Appellant
       V/s.
Vinay @ Vipul Bhola Bose & Ors.                         ... Respondents


Mr. Anilkumar K. Patil for Appellant.
Mr. A.A. Kumbhakoni, Attorney General a/w. Mr.Ajay Patil, A.P.P. for
Respondent No.4-State.


                                      CORAM : A.S. GADKARI AND
                                              MILIND N. JADHAV, JJ.

                                      DATE      : 8th September 2022.

P.C. :

1. In pursuance of Order dated 28 th July 2022, Mr.Jaysing V. Desai,

Public Prosecutor, Court of Sessions, Greater Mumbai has filed an Affidavit

dated 7th September 2022. The explanation given in para No.2 therein

according to us is not only unsatisfactory but is conspicuously silent on the

vital issues, as to when the application for certified copy of the impugned

Judgment and Order was made and the chronology required to be made

thereof. Therefore while expressing our displeasure about the said Affidavit

we requested learned Advocate General, State of Maharashtra to assist us in

the matter.

Osk 5-Apeal-1152-2019.odt

2. Learned Advocate General seeks time to peruse record and take

appropriate remedial measures in that behalf.

At his request, stand over to 20th September 2022.

3. To be listed under the caption 'For Directions'.

                              [MILIND N. JADHAV, J.]                            [A.S. GADKARI, J.]




           Digitally signed
           by OMKAR
           SHIVAHAR
OMKAR      KUMBHAKARN
SHIVAHAR
KUMBHAKARN Date:
           2022.09.12
           14:59:44
           +0530