Pratik Anil Shinde And Another vs The State Of Maharashtra
2024 Latest Caselaw 1230 Bom

Bombay High Court

Pratik Anil Shinde And Another vs The State Of Maharashtra on 17 January, 2024

                                          (1)                       cria3599.23

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD

                       909 CRIMINAL APPLICATION NO. 3599 OF 2023
                                  IN APEAL/865/2023

                             PRATIK ANIL SHINDE AND ANOTHER
                                          VERSUS
                               THE STATE OF MAHARASHTRA

Mr.G.R. Syed, Advocate for the applicants.
Mr.S.M. Ganachari, APP for the respondent/State.

                                CORAM     :     ABHAY S. WAGHWASE, J.

                                DATED     :     17.01.2024
PC :-

01. While hearing the matter it transpires that deposition of the victim is necessary, more particularly in view of the reference made in the judgment about different gestures being made by the accused. To verify the precise accusation, it is necessary to go through the deposition, more particularly that of victim. The deposition is not on record. Learned Advocate for the appellant undertakes to place on record copy of the deposition within two weeks.

02. Stand over to 31.01.2024.

[ABHAY S. WAGHWASE, J.] snk/2024/JAN24/cria3599.23