Narhari Narayan Satam @ Pankaj vs The State Of Maharashtra
2023 Latest Caselaw 2691 Bom

                                 1/2            10 IA 1038-23.doc


    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CRIMINAL APPELLATE JURISDICTION
            INTERIM APPLICATION NO.1038 OF 2023
                            IN
              CRIMINAL APPEAL NO. 739 OF 2022
                          WITH
              CRIMINAL APPEAL NO. 739 OF 2022


Narhari Narayan Satam @ Pankaj         .. Applicant
                       Versus
The State of Maharashtra               .. Respondent

                           WITH
              CRIMINAL APPEAL NO. 618 OF 2022
                           WITH
            INTERIM APPLICATION NO.2270 OF 2022
                            IN
              CRIMINAL APPEAL NO. 618 OF 2022


Bhushan Ramchandra Satam               .. Applicant
                       Versus
The State of Maharashtra               .. Respondent
                           WITH
              CRIMINAL APPEAL NO. 300 OF 2023
                           WITH
            INTERIM APPLICATION NO.2477 OF 2022
                            IN
              CRIMINAL APPEAL NO.300 OF 2023


Puranshankar Rajnarayan Mishra         .. Applicant
                       Versus
The State of Maharashtra               .. Respondent

Tilak




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                                    2/2                  10 IA 1038-23.doc



                                         ...

Mr.J.G.Shetty for the applicant in IA No.1038/2023.
Mr.Sarthak P. Shetty with Rohin R. Chauhan for the applicant in
IA NO.2270/2022.
Mr.Suryakant Shelake with Sandesh More and Nikhil Kamble for
the applicant in IA No.2477/2022.
Mr.S.R.Agarkar, APP for the State.

                            CORAM: BHARATI DANGRE, J.

DATED : 20th MARCH 2023 P.C:-

1 Since the Appeals filed against the impugned judgment where the appellants have been convicted under MCOCA by the Special Judge, are already admitted, three applications are taken out for suspension of sentence. It would be appropriate that the counsel for the appellants prepare a brief chart, reflecting the material that is used by the prosecution during the course of the trial and the sustainability of the said material, since the argument is, the finding recorded by the Special Court is perverse.

Let each counsel for the appellant prepare a chart indicating the said position.

List on 29/3/2023.

( SMT. BHARATI DANGRE, J.) Tilak