Sachin S/O Madhavrao Suryawanshi vs Vithalrao S/O Venkatrao Solunke And Anr
2024 Latest Caselaw 23394 Bom

Bombay High Court

Sachin S/O Madhavrao Suryawanshi vs Vithalrao S/O Venkatrao Solunke And Anr on 8 August, 2024

                                                          913-revn-132-2016.odt
                                     (1)


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

             CRIMINAL REVISION APPLICATION NO. 132 OF 2016

                     Sachin S/o Madhavrao Suryawanshi
                                   VERSUS
                  Vithalrao S/o Venkatrao Solunke And Anr
                                      ...
               Advocate for Applicant : Mr. Venjane Tukaram M.
                APP for Respondent/State : Ms. M.N. Ghanekar
                                      ...
                                      CORAM : S.G. MEHARE, J.

DATED : AUGUST 08, 2024 PER COURT:-

1. None present for the applicant.

2. The matter is pending since 2016. The substantial office

objection of filing the copies of the judgment and order of the Trial

Court has not been supplied.

3. Hence, the order dated 27.05.2016 suspending the

sentence is called back and his surety and bail bonds stands cancelled.

4. Stand over to 05.09.2024.

5. Later on, learned counsel for the applicant appeared and

submits that he has applied for certified copy to the Court. He would

give it within 2 to 3 days. Last opportunity is granted to remove the

office objection.

6. Hence, the above order is called back.

7. Stand over to 30.08.2024.

(S.G. MEHARE, J.) Mujaheed//