Santosh Suresh Kalamkar vs State Of Maharashtra And Anr
2023 Latest Caselaw 4245 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
               INTERIM APPLICATION NO. 1169 of 2023
                              IN
                 CRIMINAL APPEAL NO. 39 OF 2021


Santosh Suresh Kalamkar                      .. Applicant
                         Versus
The State of Maharashtra & Anr               .. Respondents
                             ...

Mr. Chaitanya Pendse with Siddhi Bhosale for the applicant.
Ms.Shraddha Sawant, Advocate appointed for respondent no.2.
Ms.P.N. Dabholkar, APP for the State.

                            CORAM: BHARATI DANGRE, J.

DATED : 26th APRIL 2023 P.C:-

1 Heard learned counsel Mr.Pendse for the applicant, learned appointed counsel for respondent no.2 and the learned APP.

2 On perusal of the impugned judgment and the notes of evidence, when I have noticed that the Record and Proceedings and paper book is received, I deem it appropriate to list the Appeal itself for final hearing, as the applicant has been incarcerated for more than four years four months.

Tilak





                                    2/2                     34 IA 1169-23.doc

Mr.Pendse would submit that if the Appeal is ready for hearing, they would make an attempt to argue the Appeal finally, or if the Appeal could not be heard on the given date, then he would renew his request for grant of relief in the Interim Application.

3 Registry is directed to list the Appeal for final hearing in the week commencing from 3/7/2023, preferably by listing it First, on the weekly hearing board.

( SMT. BHARATI DANGRE, J.)

Tilak