Shashikumar Vitthal Shitole vs The State Of Maharashtra
2023 Latest Caselaw 1891 Bom

Citation : 2023 Latest Caselaw 1891 Bom
Judgement Date : 24 February, 2023

Bombay High Court

Shashikumar Vitthal Shitole vs The State Of Maharashtra on 24 February, 2023

Bench: Nitin W. Sambre, R. N. Laddha

                       (23)-Apeal-509-22.doc.


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          Digitally


BALAJI
          signed by
          BALAJI
          GOVINDRAO
                                     CRIMINAL APPELLATE JURISDICTION
GOVINDRAO PANCHAL
PANCHAL   Date:
          2023.02.27
          09:58:36
          +0530                        CRIMINAL APPEAL NO.509 OF 2022

                       Shashikumar Vitthal Shitole                         ..Appellant
                            Versus
                       The State of Maharashtra                            ..Respondent

                       Mr. Dhruv Balan i/by Tanvi Tapkire, for the Appellant.
                       Mr. S. S. Hulke, APP for the Respondent/State.

                                                     CORAM : NITIN W. SAMBRE &
                                                             R. N. LADDHA, JJ.

DATE : 24th FEBRUARY, 2023

P.C.

1. Counsel for the appellant on instructions informs that the legal heirs have no intention to pursue the present appeal, in view of death of the appellant.

2. The appeal is against the judgment of conviction. As such, appeal abates.

3. The appeal stands disposed of as same is abated.




                       [R. N. LADDHA, J.]                        [NITIN W. SAMBRE, J.]




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