Shankar @ Bhagirath Bachaku Zha vs The State Of Maharashtra
2022 Latest Caselaw 9738 Bom

                                                                        24. IA.2138.22.doc

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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      CRIMINAL APPELLATE JURISDICTION

                            INTERIM APPLICATION NO. 2138 OF 2022
                                             IN
                               CRIMINAL APPEAL NO. 35 OF 2017

      Shankar @ Bhagirath Bachaku Zha                            .. Applicant
                 Versus
      State of Maharashtra                                       .. Respondent

      Ms. Ameeta Kuttikrishnan for Applicant.
      Mr. S. S. Hulke, APPP for Respondent


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

DATE : 23rd September, 2022.

P.C.:

. In view of the Judgment and Order dated 19.07.2022, present

Application for expeditious hearing of the Appeal does not survive and

is accordingly disposed off.

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

SONALI Digitally signed by SONALI SATISH SATISH KILAJE Date: 2022.09.26 KILAJE 11:03:51 +0530