Sahebrao Sudam Divikar vs The State Of Maharashtra And Another
2024 Latest Caselaw 1444 Bom

Bombay High Court

Sahebrao Sudam Divikar vs The State Of Maharashtra And Another on 19 January, 2024

Author: R.G. Avachat

Bench: R.G. Avachat

2024:BHC-AUG:1232-DB
                                                                 Cri.Appeal No.850/2023
                                               :: 1 ::


                       IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                                   BENCH AT AURANGABAD


                           CRIMINAL APPEAL NO.850 OF 2023 WITH
                        CRIMINAL APPLICATION NO.2821 OF 2023 WITH
                          CRIMINAL APPLICATION NO.2822 OF 2023


                Sahebrao Sudam Divikar                        ... APPELLANT

                       VERSUS

                The State of Maharashtra & anr.               ... RESPONDENTS

                                                 .......
                Mrs. Sabahat T. Kazi, Advocate for appellant
                Mrs. U.S. Bhosle, A.P.P. for respondent No.1.
                                                 .......

                                        CORAM :          R.G. AVACHAT AND
                                                         R.M. JOSHI, JJ.

                                        DATE      :      19th JANUARY, 2024

                ORDER:

Not on board. Taken on board upon being mentioned.

2. Learned counsel for the appellant submits that, under

the instructions of the convict, the present appeal came to be filed

without knowing the fact that Criminal Appeal No.227/2011

preferred by the same appellant against the same impugned

judgment and order dated 25/3/2011 has been dismissed on merits

by judgment dated 12/6/2012 by this Court. In view of this, learned

counsel for the appellant seeks leave to withdraw the appeal along

:: 2 ::

with the application for condonation of delay and application for

suspension of sentence. In view of this, the appeal and the

applications stand disposed of as withdrawn.

3. Since the matter was referred by the Legal Services

Sub-Committee to the learned counsel Mrs. Sabahat T. Kazi, the

Secretary, Legal Services Sub-Committee shall pay her fees for

filing the appeal etc. as per rules.

(R.M. JOSHI, J.)                            (R.G. AVACHAT, J.)




fmp/-