Ashish Bharat Jadhav vs State Of Maharashtra
2024 Latest Caselaw 137 Bom

Bombay High Court

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

Author: Revati Mohite Dere

Bench: Revati Mohite Dere

2024:BHC-AS:1623-DB
      NISHA           Digitally signed by NISHA
                      SANDEEP CHITNIS
      SANDEEP         Date: 2024.01.15
      CHITNIS         12:35:55 +0530
                                                     203-iast.2044.2020&ia.3043.2023.doc


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                               INTERIM APPLICATION (STAMP) NO.2044 OF 2020
                                                  IN
                                    CRIMINAL APPEAL NO.538 OF 2014

                   Ashish Bharat Jadhav                                         ...Applicant
                                                                        (Original Accused No.1)
                          Versus

                   The State of Maharashtra & Ors.                                   ...Respondents

                                                         WITH
                                            INTERIM APPLICATION 3043 OF 2023
                                                          IN
                                             CRIMINAL APPEAL NO.538 OF 2014
                                                    (THROUGH JAIL)

                   Ashish Bharat Jadhav                                   ...Applicant
                                                                        (Original Accused No.1)
                          Versus

                   The State of Maharashtra                                 ...Respondent


                   Mr. Priyal G. Sarda a/w Ms. Seema Dighe, for the Applicant.

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

                   Ms. Farhana Shah, Appointed Advocate for the Respondent No.2 in
                   IA(ST)/2044/2020.




   N. S. Chitnis                                                                                            1/2



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                                                   203-iast.2044.2020&ia.3043.2023.doc



                                                CORAM : REVATI MOHITE DERE &
                                                       MANJUSHA DESHPANDE, JJ.

                                                DATE    :   3rd JANUARY 2024

                P.C. :

1. In view of the judgment dictated in open Court today in

the aforesaid appeals, nothing survives for consideration in the

aforesaid interim applications. The same stand disposed of

accordingly.

MANJUSHA DESHPANDE, J. REVATI MOHITE DERE, J.