Dhiraj @ Dhiru Prakash Panchal vs State Of Maharashtra And Anr
2023 Latest Caselaw 1286 Bom

                                                       1/2           27-IA-3381-22-IN-APEAL-1075-22.odt

                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION

                                           INTERIM APPLICATION NO.3381 OF 2022
                                                           IN
                                             CRIMINAL APPEAL NO.1075 OF 2022

                           Dhiraj @ Dhiru Prakash Panchal                      .... Applicant

                                          versus

                           State of Maharashtra & Anr.                         .... Respondents
                                                             .......

                           •       Mr. Shailesh A. Chavan (Appointed) Advocate for Applicant.
                           •       Mr. S. R. Agarkar, APP for the State/Respondent No.1.

                                                     CORAM      : SARANG V. KOTWAL, J.

                                                     DATE       : 07th FEBRUARY, 2023

                           P.C. :

1. Learned APP pointed out that the original accused No.3

Wahid Kayyum Khan @ Kalu has preferred Criminal Appeal

No.1260 of 2022 and the original accused No.9 Vishal Ashwini

Sood has preferred Criminal Appeal No.305 of 2017. Both these

accused are co-accused of the present Appellant, who was

accused No.8 in Sessions Case No.78 of 2014 along with Digitally

Sessions Case No.537 of 2014 decided by the Sessions Court, signed by MANUSHREE MANUSHREE V V NESARIKAR NESARIKAR Date:

2023.02.09 11:25:29

Greater Mumbai, vide Judgment and Order dated 22/02/2017. +0530

Nesarikar 2/2 27-IA-3381-22-IN-APEAL-1075-22.odt

2. In this view of the matter, this Appeal will have to be

heard along with aforementioned Appeals i.e. Criminal Appeal

No.1260 of 2022 and Criminal Appeal No.305 of 2017.

Therefore tag this Appeal with those two Appeals. Consequently,

the Interim Application in this Criminal Appeal will also have to

be decided by the same bench deciding this Criminal Appeal

No.1075 of 2022.

3. Office to place this Appeal along with the Interim

Application before the appropriate bench.

(SARANG V. KOTWAL, J.)