Vithal Digambar Jare vs Nandlal Fulchand Kothari
2024 Latest Caselaw 2643 Bom

Bombay High Court

Vithal Digambar Jare vs Nandlal Fulchand Kothari on 29 January, 2024

                                                          crivn404.05
                                 -1-

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

       83 CRIMINAL REVISION APPLICATION NO. 404 OF 2005

                        Vithal Digambar Jare
                              VERSUS
                Nandlal Fulchand Kothari and another
                                  ...
 A.P.P. for respondent No.2: Mrs. Pratibha J. Bharad
                                 .....

                           CORAM : SANJAY A. DESHMUKH, J.

DATED : 29th JANUARY, 2024.

PER COURT :-

1. None for the applicant as well as respondent No.1. Issue

notice to the applicant and respondent No.1.

2. Call status report from the trial court as well as the

appellate court regarding execution of sentence passed by them vide

judgment dated 27.11.2003 in S.T.C. Case No.467 of 1995 and the

judgment and order dated 30.11.2005 passed by the Ist Adhoc

Additional Sessions Judge, Ahmednager in criminal appeal No. 90 of

2003, as to whether the sentence awarded to the accused Vitthal

Digambar Jare is executed or not.

3. Registrar (Judicial) of this court is directed to report

compliance of this order by the next date. Stand over to 27.02.2024.

(SANJAY A. DESHMUKH, J.)

rlj/