Ashok Baliram Patil vs Rahul Vinayak Patil And Others
2024 Latest Caselaw 1232 Bom

Bombay High Court

Ashok Baliram Patil vs Rahul Vinayak Patil And Others on 17 January, 2024

                                      (1)                          crap107.23

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                  915 CRIMINAL APPEAL NO. 107 OF 2023

                         ASHOK BALIRAM PATIL
                               VERSUS
                    RAHUL VINAYAK PATIL AND OTHERS

None for the appellant.
Mr.N.D.Batule, APP for the respondent/State.
Mr.B.R. Warama, Advocate for respondent Nos.1,2,4,5 and 7.

                         CORAM        :       ABHAY S. WAGHWASE, J.

                         DATED        :       17.01.2024

PC :-

01. By way of this appeal, exception has been taken to the judgment

and order dated 21.11.2022 passed by learned District Judge-2, Amalner, in

Criminal Appeal No.1 of 2016, by invoking provisions of section 372 of the

Cr.P.C.

02. None present for the appellant.

03. Perused the record, which shows that consistently the appellant is

failing in prosecuting the appeal. Learned Advocate Mr. Warama points out

that he has objection to the very maintainability of the appeal.

(2) crap107.23

04. This matter is adjourned to 14.02.2024 by way of last chance. On

next date, if the appellant fails to prosecute the appeal, necessary orders

would follow.

[ABHAY S. WAGHWASE, J.] snk/2024/JAN24/crap107.23