Arvind @ Avinash S/O Shalikram ... vs The State Of Maharashtra, Thr. ...
2023 Latest Caselaw 260 Bom

    Order                                                                                        0701apeal320.21
                                                              1


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            NAGPUR BENCH, NAGPUR.


                                        CRIMINAL APPEAL NO. 320/2021.
                                           Arvind @ Avinash Shalikram Dhurve. .
                                                         -VERSUS-
                                                     State of Maharashtra

    Office notes, Office Memoranda of
    Coram, appearances, Court's orders                               Court's or Judge's Orders
    or directions and Registrar's orders.


                                                None for the Appellant.
                                                Ms. M.Deshmukh, A.P.P. for the Respondent/State.



                                                       CORAM : VINAY JOSHI AND
                                                                        URMILA JOSHI PHALKE, JJ.

DATE : JANUARY 07, 2023.

Criminal Application [APPA] No.438/2021.

The learned Counsel appointed for the appellant is absent.

2. R & P is already received. Since the appellant/ accused is in jail, filing of certified copy of the judgment is dispensed with. Criminal Application is disposed of.

3. The learned Counsel appointed for the appellant is directed to prepare the matter for final hearing.

JUDGE JUDGE Signed By:RAKESH GANESHLAL DHURIYA Private Secretary High Court of Bombay, at Nagpur Signing Date:07.01.2023 15:25 Rgd.