Shivaji @ Anna Chandrakant Pawar vs State Of Maharashtra And Ors
2023 Latest Caselaw 11861 Bom

Bombay High Court

Shivaji @ Anna Chandrakant Pawar vs State Of Maharashtra And Ors on 29 November, 2023

Author: Gauri Godse

Bench: Revati Mohite Dere, Gauri Godse

2023:BHC-AS:35471-DB

                                                                      5. IA 3887-2023.doc


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CRIMINAL APPELLATE JURISDICTION
                             INTERIM APPLICATION NO. 3887 OF 2023
                                                   IN
                                CRIMINAL APPEAL NO. 801 OF 2019


                Shivaji @ Anna Chandrakant Pawar               ...Applicant
                      Versus
                The State of Maharashtra & Ors.                ...Respondents


                Ms. Shaheen Kapadia i/.b Ms. Vrushali Maindad, for the Applicant.

                Mrs. P.P.Shinde, A.P.P for the Respondent-State.


                                         CORAM : REVATI MOHITE DERE &
                                                 GAURI GODSE, JJ.

DATE : 29th NOVEMBER, 2023

P.C. :

1. Heard learned Counsel for the parties.

2. By this application, the applicant seeks leave to file

separate appeal as per Practice Note No.53 of the High Court

(Appellate Side) Rules, against the judgment and order of the Sessions

5. IA 3887-2023.doc

Court, Barshi.

3. Initially, the applicant had filed Criminal Appeal No. 801

of 2019 alongwith the other co-accused.

4. Considering the prayer made in the aforesaid application,

the application is allowed and the applicant is permitted to file a

separate appeal in terms of Practice Note No.53 of the High Court

(Appellate Side) Rules.

5. The application is accordingly disposed of.

6. All concerned to act on the authenticated copy of this

order.

GAURI GODSE, J. REVATI MOHITE DERE, J.

Signed by: Rupali Wakodikar Designation: PA To Honourable Judge Date: 30/11/2023 17:48:24