Yogesh Prakash Bhosale vs The State Of Maharashtra And Anr
2023 Latest Caselaw 4200 Bom

                                                                        (9)Apeal-480-2023.doc


rajshree


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION
                                   CRIMINAL APPEAL NO.480 OF 2023
                                             ALONGWITH
                               INTERIM APPLICATION NO.1566 OF 2023


            Yogesh Prakash Bhosale                         ]       ..       Appellant
                             vs.
            State of Maharashtra & Anr.                    ]       ..       Respondents

Mr.Mithilesh Mishra for the Appellant. Mr.Y.M. Nakhawa, APP for the State.

CORAM : BHARATI DANGRE, J

DATE : 25th April, 2023.

P.C.

            1]      Admit.


            2]      Call for Record and Proceedings.


            3]      Issue notice to Respondents, making it returnable on 08.06.2023.

The learned APP waive service of notice on behalf of State.

4] The Applicant has specifically made a statement in the Interim Application that he was released on bail by the learned Special Judge on 17.01.2023, when he expressed that he is desirous of challenging

(9)Apeal-480-2023.doc

the said Judgment in an Appeal. It is informed that the protection expired on 18.02.2023.

5] In the circumstances, before the Interim Application is heard, he shall surrender himself.

It is made clear that the Appeal/Interim Application shall not be heard until and unless he surrenders himself.

List the Interim Application on 12.06.2023.

[BHARATI DANGRE, J]