Suhas Dashrath Jagtap vs State Of Maharashtra
2023 Latest Caselaw 9250 Bom

                      55-IA-1465-2023.doc.


                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION

                                          INTERIM APPLICATION NO. 1465 OF 2023
                                                           IN
                                            CRIMINAL APPEAL NO. 749 OF 2018

                      Suhas Dashrath Jagtap                                         ..Applicant
                           Versus
                      The State of Maharashtra                                      ..Respondent

                      Ms. Shrushti Tupe, i/b. Vrushali Maindad, for the Applicant.
                      Mr. Ajay Patil, APP for the Respondent.


                                                            CORAM : NITIN W. SAMBRE &
                                                                    RAJESH S. PATIL, JJ.

DATE : 4th SEPTEMBER, 2023

P.C.

1. Heard Ms.Shrushti Tupe, counsel appearing for the Applicant-Accused. The Accused came to be convicted by judgment and order dated 5th January 2018 delivered in Sessions Case No. 845 of 2010 by the Additional Sessions Judge, Pune for an offence punishable under Section 364-A read with 34 of the Indian Penal Code, 1860 ("IPC") and was sentenced to life imprisonment.

2. According to counsel for the Applicant Ms. Tupe, the Digitally signed by

GANESH GANESH SUBHASH Petitioner's remissions and categorization be directed to be placed SUBHASH LOKHANDE LOKHANDE Date:

2023.09.05 18:07:23 on record. She submits that the Applicant was arrested on 24th July +0530

2008 whereas he was released on 11th December 2008, as such

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55-IA-1465-2023.doc.

from the date of the conviction the Applicant has already undergone more than 5 years of imprisonment. She would further urge that the family members of the Applicant has instructed to inform the Court that the Applicant is suffering from the throat ailment which is in the form of cancer/malignancy.

3. In this background, we deem it appropriate to direct the learned APP to file Affidavit in Reply in the matter.

4. Stand over to 25th September, 2023.

[RAJESH S. PATIL, J.]                            [NITIN W. SAMBRE, J.]




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