Prabhakar Kutty Shetty vs The State Of Maharashtra
2024 Latest Caselaw 23814 Bom

Bombay High Court

Prabhakar Kutty Shetty vs The State Of Maharashtra on 13 August, 2024

Author: Bharati Dangre

Bench: Bharati Dangre

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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                 CRIMINAL APPELLATE JURISDICTION

               INTERIM APPLICATION NO. 983 OF 2024
                                IN
                   CRIMINAL APPEAL NO. 502 OF 2021


Prabhakar Kutty Shetty                       ..     Applicant
            Versus
The State Of Maharashtra                     ..     Respondent

                                       ...
Mr. Gaurar Bhawnani i/b Khan Abdul Wahab, for the
Applicant.
Dr. Ashvini A. Takalkar, A.P.P. for the State/Respondent.
                                       ...

                         CORAM : BHARATI DANGRE &
                                 MANJUSHA DESHPANDE, JJ.

DATED : 13th AUGUST, 2024

P.C:-

1. On perusal of the impugned Judgment and the basis on which the Judgment is delivered, we expressed our disinclination to entertain the Interim Application.

Learned counsel for the Applicant however pleaded before us that the Appellant is undergone more than 10 years of imprisonment and therefore the hearing of the Appeal be expedited.

2. In the wake of the aforesaid request and since

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R.&.P. is also received, we permit the counsel to mention the Appeal to be taken up for final hearing, in the week commencing from 11.11.2024

3. It is informed that the R.&.P. is received though paper book is not made ready. We direct the Registry to expeditiously prepare the paper book.

(MANJUSHA DESHPANDE, J.) (BHARATI DANGRE, J.)

Digitally signed by CHAITANYA CHAITANYA ASHOK ASHOK JADHAV JADHAV Date:

2024.08.14 16:25:55 +0530

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