Adina Wd/O. Subhash Rathod And ... vs The State Of Mah. Thr. Pso, Ps ...
2023 Latest Caselaw 1134 Bom

                                                        1                                 14.appa.1063.2022

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           NAGPUR BENCH : NAGPUR

                             CRIMINAL APPLICATION (APPA) NO.1063 OF 2022 IN
                                    CRIMINAL APPEAL NO. 12 OF 2022
                              Adina w/o Subhash Rathod and anr. ..vs.. State of Maharashtra

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            Office Notes, Office Memoranda of Coram,                             Court's or Judge's orders
            appearances, Court's orders of directions
            and Registrar's orders
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                                            Shri Digvijay Singh, Advocate h/f Shri Ved Deshpande,
                                            Advocate for the applicants.
                                            Shri Khan, A.P.P. for the respondent/State.


                                       CORAM : VINAY JOSHI AND VALMIKI SA MENEZES, JJ.

DATED : 02/02/2023.

Heard.

2. By this application, the applicant/appellant no. 2 seeks for early hearing of his appeal against conviction. The appellants has convicted by the Sessions Court vide judgment and order dated 29.11.2021. The appellant/applicant no.2 is in jail since 09.08.2019 i.e. for the period of more than three years.

3. Having regard to that, the application is allowed.

4. The matter is fixed for final hearing on 21.02.2023.

5. Learned A.P.P. to take a note and prepare accordingly.

6. The application stands disposed of.

TRUPTI SANTOSHJI AGRAWAL (VALMIKI SA MENEZES, J.) (VINAY JOSHI, J.) 02.02.2023 17:24 Trupti