Suresh Ratanlal Dalod vs The State Of Maharashtra
2023 Latest Caselaw 998 Bom

                                    1 of 3                            5-apeal-779-22


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                    CRIMINAL APPEAL NO. 779 OF 2022
                                 WITH
                  INTERIM APPLICATION NO. 2908 OF 2022

 Sandesh @ Sonu Prakash Salve                                 ..Appellant
      Versus
 The State of Maharashtra & Anr.                              ..Respondents

                                 WITH
                  INTERIM APPLICATION NO. 3114 OF 2022
                                   IN
                  INTERIM APPLICATION NO. 2908 OF 2022
                                   IN
                    CRIMINAL APPEAL NO. 779 OF 2022

 Suresh Ratanlal Dalod                                        ..Intervenor

 In the matter between:

 Sandesh @ Sonu Prakash Salve                                 ..Appellant
      Versus
 The State of Maharashtra & Anr.                              ..Respondents


                                 WITH
                    CRIMINAL APPEAL NO. 753 OF 2022
                                 WITH
                  INTERIM APPLICATION NO. 2537 OF 2022

 Pintu @ Pradip Parashram Tasambad                            ..Appellant
       Versus
 The State of Maharashtra & Anr.                              ..Respondents




   Gokhale




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                                        2 of 3                            5-apeal-779-22


                                 WITH
                  INTERIM APPLICATION NO. 2619 OF 2022
                                   IN
                  INTERIM APPLICATION NO. 2537 OF 2022
                                   IN
                    CRIMINAL APPEAL NO. 753 OF 2022

 Suresh Ratanlal Dalod                                           ..Intervenor

 In the matter between:

 Pintu @ Pradip Parashram Tasambad                               ..Appellant
       Versus
 The State of Maharashtra                                        ..Respondent

                                  __________

 Ms. Anima Mishra a/w. S. T. Pandey a/w. Angela Singha a/w. Anuj
 Singh a/w. Ritu Singh a/w. Kajal Upadhyay i/b. SBG Law
 Advocates for Appellant in Cri.Appeal/779/2022.

 Mr. Amit Icham for Appellant in Cri.Appeal/753/2022.

 Mr. Ganesh Gole a/w. Ateet Shirodkar i/b. Bhavin Jain for
 Intervenor in IA/3114/2022 and IA/2619/2022.

 Smt. M. R. Tidke, APP for State/Respondent No.1 in both Appeals.
                             __________

                               CORAM : SARANG V. KOTWAL, J.

DATE : 31 JANUARY 2023 PC :

1. At the request of learned counsel for the Appellant in

Criminal Appeal No.753 of 2022, stand over to 16/02/2023.

3 of 3 5-apeal-779-22

2. Since all these matters are arising out of the same

impugned Judgment and order, they are kept together.

(SARANG V. KOTWAL, J.)