Aashish S/O Ruprao Newale vs The State Of Mah. Thr. Pso Narkhed ...
2023 Latest Caselaw 2472 Bom

    Order                                                                                   1403apeal367.22
                                                         1


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


                                        CRIMINAL APPEAL NO. 367/2022.
                                               Aashish Ruprao Newale
                                                     -VERSUS-
                                              The 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.


                                              Shri C.R. Thakur, Advocate for the Appellant.




                                                   CORAM : VINAY JOSHI AND
                                                                  BHARAT P. DESHPANDE, JJ.

DATE : MARCH 14, 2023.

Mentioned out of turn.

2. It is brought to the notice of the Court that this appeal raises a challenge to the judgment and order of conviction dated 19.04.2021, wherein the maximum sentence is to suffer R.I. for 20 years along with fine.

3. In view of provisions contained in Chapter I Rule 2[a] of the Bombay High Court Appellate side Rules, the appeal will have to be listed before the learned Single Judge. Registrar (Judicial) to take necessary steps in this regard.

Signed By:RAKESH GANESHLAL JUDGE JUDGE DHURIYA Private Secretary High Court of Bombay, at Nagpur Signing Date:14.03.2023 18:00 Rgd.