Sunil Madhukar Pandhare vs The State Of Maharashtra
2024 Latest Caselaw 2645 Bom

Bombay High Court

Sunil Madhukar Pandhare vs The State Of Maharashtra on 29 January, 2024

         IN THE JUDICATURE OF HIGH COURT AT BOMBAY
                    BENCH AT AURANGABAD

           12 CRIMINAL APPLICATION NO. 2983 OF 2023
                      IN APEAL/539/2012
                            WITH
               CRIMINAL APPEAL NO. 539 OF 2012

                   SUNIL MADHUKAR PANDHARE
                               VERSUS
                  THE STATE OF MAHARASHTRA
                                 .....
Advocate for Applicant : Mr. Sonawane Vishwanath D.
APP for Respondent-State : Mr. S. M. Ganachari
                                 .....

                                CORAM : ABHAY S. WAGHWASE, J.

Dated : 29 January 2024 PER COURT :-

1. Learned counsel for the applicant submits that the State has preferred appeal against acquittal. The judgment under challenge is dated 21.01.2012 and the applicant has moved this application for early hearing.

2. The appeal is of the year 2012. Currently, appeal of year 2002 are being heard. The applicant/appellant is permitted to mention in the last week of April 2024 for early hearing, if possible.

( ABHAY S. WAGHWASE, J. )

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