Prasanna Ravindra Kadu vs State Of Maharashtra
2023 Latest Caselaw 11652 Bom

                                       1/2               31 APEAL 1211-23.doc


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
          CRIMINAL APPEAL NO. 1211 OF 2023
                      WITH
       INTERIM APPLICATION NO. 4045 OF 2023
                       IN
          CRIMINAL APPEAL NO. 1211 OF 2023
Prasanna Kadu                   .. Appellant
                         Versus
The State of Maharashtra                           .. Respondent
                                             ...

Mr. Gaurav Parkar with Shantanu Kadam and Krutik Veera for
the appellant
Mr.Y.M. Nakhwa, APP for the State.

                            CORAM: BHARATI DANGRE, J.

DATED : 9th NOVEMBER, 2023 P.C:-

APPEAL NO.1211 OF 2023

1 Admit. Call for Record and Proceedings.

The learned APP waives notice for the State.

IA NO.4045 OF 2023

2 Interim Application seek suspension of the sentence imposed upon him under the impugned judgment.

Re-notify to 5/12/2023.

Tilak

2/2 31 APEAL 1211-23.doc

In the mean time, the protection conferred on the applicant while he stand convicted under the impugned judgment, shall continue till next date.

( SMT. BHARATI DANGRE, J.)

Tilak