Ajay Vijay Fugare vs State Of Maharashtra
2023 Latest Caselaw 11794 Bom

Bombay High Court

Ajay Vijay Fugare vs State Of Maharashtra on 28 November, 2023

Author: Gauri Godse

Bench: Revati Mohite Dere, Gauri Godse

                                                                       12-APEALST-21767-2023.doc




                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
rrpillai
                              CRIMINAL APPELLATE JURISDICTION
                          CRIMINAL APPEAL (ST) NO. 21767 OF 2023

           Ajay Vijay Fugare                                    ...Appellant
                 Versus
           State of Maharashtra                                 ...Respondent


           Mr. Tanoj Mohan Joshi a/w. Ms. Shivani A. Gautam i/b. Mr. Pradeep
           Pardeshi appointed for the Appellant.
           Mr. S. V. Gavand, APP for the State.

                                           CORAM : REVATI MOHITE DERE &
                                                       GAURI GODSE, JJ.

                                           DATE     : 28th NOVEMBER 2023
           P. C. :

1. By a separate order passed today in Interim Application No.

4306 of 2023 delay of 6 years and 162 days caused in filing the

aforesaid appeal is condoned.

2. By consent of parties, appeal is taken out for admission.

3. Heard.

12-APEALST-21767-2023.doc

4. Admit. Learned APP waives notice on behalf of the

respondent - State.

5. Preparation of the paper book is expedited considering that

the judgment and order of conviction is of April 2017 and the

appellant is languishing in jail since 10th November 2012.

6. Appeal to be listed for "Final hearing" in the category of

appeals of the year 2017.

GAURI GODSE, J. REVATI MOHITE DERE, J.