Soma Rama Kothari vs State Of Maharashtra
2023 Latest Caselaw 12343 Bom

Bombay High Court

Soma Rama Kothari vs State Of Maharashtra on 6 December, 2023

Author: Gauri Godse

Bench: Revati Mohite Dere, Gauri Godse

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            SHAGUFTA
   2023:BHC-AS:36672-DB
SHAGUFTA    QUTBUDDIN
QUTBUDDIN PATHAN
PATHAN      Date:                                                       14-APEAL-ST-12042-2023.doc
            2023.12.08
            11:36:17
            +0530

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

                                  CRIMINAL APPEAL (STAMP) NO. 12042 OF 2023


                    Soma Rama Kothari                                      ...Appellant
                         Versus
                    The State of Maharashtra                               ...Respondent


                    None for the Appellant

                    Ms. P. P. Shinde, A.P.P for the Respondent-State


                                                       CORAM : REVATI MOHITE DERE &
                                                               GAURI GODSE, JJ.

WEDNESDAY, 6th DECEMBER 2023

P.C :

1 Since we have condoned the delay of 7 years and 2

days by a separate order passed today, the aforesaid appeal is

taken up for admission.

2 Perused the appeal. Admit. Learned A.P.P waives

notice on behalf of the respondent-State.

14-APEAL-ST-12042-2023.doc

3 Hearing expedited.

4 Since the judgment and order is of November 2016,

the preparation of the paper-book is expedited. On paper-book

being prepared, the said appeal to be listed on the final hearing

board in the category of `Appeals of the year 2016'.

GAURI GODSE, J. REVATI MOHITE DERE, J.