Ganesh Laxman Gaikwad vs The State Of Maharashtra
2023 Latest Caselaw 1945 Bom

                               bipin prithiani
                                                                      1
                                                                                          26-apeal-1038.22.doc


BIPIN
DHARMENDER
             Digitally signed by
             BIPIN DHARMENDER
             PRITHIANI
                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
PRITHIANI    Date: 2023.02.27
             16:21:27 +0530                 CRIMINAL APPELLATE JURISDICTION

                                             CRIMINAL APPEAL NO. 1038 OF 2022
                               Ganesh Laxman Gaikwad                        ...      Appellant
                                      Versus
                               The State of Maharashtra                     ...      Respondent
                                                           ******
                               Ms. Madhavi Gomathieswaran i/by Dr. Yug Mohit Chaudhary for the
                               Appellant.
                               Mr. V. B. Konde-Deshmukh, APP for the Respondent-State.
                                                           ******
                                                         CORAM: NITIN W. SAMBRE AND
                                                                    R. N. LADDHA, JJ.

DATE : 27th FEBRUARY, 2023 P.C. :-

. Ms. Madhavi, holding for Dr. Yug Chaudhary, counsel appearing for appellant, informs that the memo of appeal in appropriate format is duly tendered.

2. According to her, the appeal is against the judgment of conviction.

3. Heard.

4. Admit.

5. Learned APP waives notice for respondent no.1.

6. Call Records and Proceedings.

7. Office to take steps for preparing paper book.

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