Ashish Bharat Jadhav vs The State Of Maharashtra
2024 Latest Caselaw 129 Bom

Bombay High Court

Ashish Bharat Jadhav vs The State Of Maharashtra on 3 January, 2024

Author: Revati Mohite Dere

Bench: Revati Mohite Dere

NISHA             Digitally signed by
                  NISHA SANDEEP
SANDEEP           CHITNIS
                  Date: 2024.01.05
CHITNIS           10:50:23 +0530
                                                      203-apeal.538.2014.w.apeal.484.2014.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                           CRIMINAL APPEAL NO.538 OF 2014

                    Ashish Bharat Jadhav                                                 ...Appellant
                         Versus
                    The State of Maharashtra and Anr.                                    ...Respondents


                                                       WITH
                                           CRIMINAL APPEAL NO.484 OF 2014

                    1.   Sameer Ashok Bhagwat
                    2.   Kapil Vinod Ramteke                                             ...Appellants
                         Versus
                    The State of Maharashtra                                             ...Respondent

                    Mr. Priyal G. Sarda a/w Ms. Seema Dighe, for the Appellant in
                    Appeal/538/2014.

                    Mr. Ashish Vernekar i/b Mr. Satyavrat Joshi, for the Appellants in
                    Appeal/484/2014.

                    Mr. R. M. Pethe, A.P.P for the Respondent - State.

                    Ms. Farhana Shah, Appointed Advocate for the Respondent No.2 in
                    Appeal/538/2014.


                                                      CORAM : REVATI MOHITE DERE &
                                                             MANJUSHA DESHPANDE, JJ.

DATE : 3rd JANUARY 2024

203-apeal.538.2014.w.apeal.484.2014.doc

P.C. :

1. For the reasons separately recorded, following operative

order is passed :

OPERATIVE ORDER

i) The Appeals are allowed;

ii) The Judgment and Order dated 26th May 2014, passed by

the learned Additional Sessions Judge, Pune in Sessions Case No.438

of 2008, convicting and sentencing the appellants, is quashed and set

aside;

iii) The appellants are acquitted of the offence, with which

they are charged. The appellants are set at liberty forthwith, if not

required in any other case.

All concerned to act on the authenticated copy of this order.

MANJUSHA DESHPANDE, J. REVATI MOHITE DERE, J.