Kadar Miran Ahmad Shaikh vs The State Of Maharashtra
2024 Latest Caselaw 22688 Bom

Bombay High Court

Kadar Miran Ahmad Shaikh vs The State Of Maharashtra on 5 August, 2024

Bench: Revati Mohite Dere, Prithviraj K. Chavan

                                                                               9. APEALST 15863-2024.doc
           Digitally signed
           by RUPALI
          RAJESH
RUPALI    WAKODIKAR
RAJESH
WAKODIKAR Date:
          2024.08.06
           16:33:26
                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           +0530

                                            CRIMINAL APPELLATE JURISDICTION
                                        CRIMINAL APPEAL (ST) NO. 15863 OF 2024


                       Kadar Miran Ahmad Shaikh                                ...Appellant
                            Versus
                       The State of Maharashtra                                ...Respondent


                       None for the Appellant.

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


                                                         CORAM : REVATI MOHITE DERE &
                                                                 PRITHVIRAJ K. CHAVAN, JJ.

DATE : 5th AUGUST 2024

P.C. :

1. Perused the papers. By a separate order passed today, we

have condoned delay of 5 years 193 days, caused in filing the

aforesaid appeal.

2. Hence, Admit. Learned APP waives notice on behalf of the

Respondent-State.

9. APEALST 15863-2024.doc

3. Since the impugned Judgment and Order of conviction and

sentence is of 26th October, 2018 and the appeal is filed after five

years, the preparation of paper-book is expedited. As soon as, the

paper-book is ready, the appeal be listed under the category of appeals

of the year 2018, on the final hearing board.

4. Liberty to mention for fixing date of hearing.

PRITHVIRAJ K. CHAVAN, J. REVATI MOHITE DERE, J.