Mahadev Balaji Kadam vs The State Of Maharashtra
2023 Latest Caselaw 8350 Bom

                                                           5(i)-apealst-7844-2023 with appln-2846-2023.odt




                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD
                    CRIMINAL APPEAL (STAMP) NO.7844 OF 2023
                                     WITH
                     APPLN/2846/2023 IN APEALST/7844/2023

                           MAHADEV BALAJI KADAM
                                    VERSUS
                         THE STATE OF MAHARASHTRA
                                        ...
               Advocate for Applicant : Ms. Vaishali Dattatray More
                  APP for Respondent - State : Mr. S. D. Ghayal
                                        ...
                                     CORAM :      SMT. VIBHA KANKANWADI AND
                                                  ABHAY S. WAGHWASE, JJ.

                                     DATE   :     17th August, 2023
ORDER :-

.       Since the arguable points are made out, appeal stands admitted.

2. Issue notice to the respondent in respect of appeal as well as application for suspension of sentence. Learned APP waives notice for the respondent - State.

3. Call record and proceedings along with paper-book.

4. Stand over to 14.09.2023.

5. Tag present criminal appeal along with Criminal Appeal No.653 of 2023, which is arising out of the same judgment.

[ ABHAY S. WAGHWASE ]                                  [ SMT. VIBHA KANKANWADI ]
       JUDGE                                                      JUDGE
scm




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