Anant Laxman Angre vs State Of Maharashtra
2023 Latest Caselaw 4410 Bom

2023:BHC-AS:13234

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                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CRIMINAL APPELLATE JURISDICTION
                               CRIMINAL APPEAL NO. 505 of 2023
                                          WITH
                            INTERIM APPLICATION NO. 1659 OF 2023
                                           IN
                              CRIMINAL APPEAL NO. 505 OF 2023


               Anant Laxman Angre                             .. Appellant
                                        Versus
               The State of Maharashtra                       .. Respondent
                                                        ...

               Adv. Shreeram Kulkarni i/b Adv. Pranjal Khatavkar                     for the
               appellant
               Ms.P.N. Dabholkar, APP for the State.
               Mr. B.R. Zarekar, API, Chaturnshrungi Police Station.

                                           CORAM: BHARATI DANGRE, J.

DATED : 28th APRIL 2023 P.C:-

               Criminal Appeal No. 505 of 2023
               1                 Heard. Admit.

               2                 Call for record and proceedings.

               IA No.1659 of 2023

               3                 On expressing my disinclination to entertain the

application, in the wake of the finding rendered by the trial court in the impugned judgment, based on the material placed before

Ashish

2/2 17 apeal 505-23.doc

it, learned counsel seek permission to withdraw the application. Permission granted.

IA stands disposed off as withdrawn.

4 However, the learned counsel would submit that the appellant is aged about 57 years old and he has a good chance to succeed in the appeal on merits and therefore, the hearing of the appeal may be expedited.

Finding the request to be reasonable, I deem it appropriate to direct the Registry to expedite the process of calling of record and proceedings in Sessions Case No. 746 of 2009 from the Court of Sessions Judge, Pune. It shall be ensured that the record and proceedings is received within a period of two months from today and the paper book be prepared within a period of two months thereafter, and in any case, this exercise shall be completed on or before 30/09/2023.

6 List the appeal for hearing on 3/10/2023, for fixing up a date for final hearing.

( SMT. BHARATI DANGRE, J.)

Ashish