Shri Dipak Chindhuji Barekar vs State Of Mah. Thr. Pso Ps Umrer ...
2024 Latest Caselaw 3009 Bom

Bombay High Court

Shri Dipak Chindhuji Barekar vs State Of Mah. Thr. Pso Ps Umrer ... on 31 January, 2024

                                                                     1                         19appeal43.2024.odt

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH : NAGPUR

                                                CRIMINAL APPEAL NO. 43/2024
                              Shri Dipak Chindhuji Barekar V/s State of Maharashtra and another.

                   Office Notes, Office Memoranda of                Court's or Judge's Order
                   Coram, appearances, Court's Orders
                   or directions and Registrar's order
                                            Mr. Alok Nagbhirey, counsel for the appellant.
                                            Mrs. Sneha Dhote, APP for the respondent/State.


                                                   CORAM : URMILA JOSHI-PHALKE, J.

DATED : 31/01/2024.

1. By preferring this appeal, the appellant has challenged the judgment and order of sentence passed by the Learned Extra Joint District Judge and Additional Sessions Judge, Nagpur.

2. Mrs. Sneha Dhote, learned APP waives service of notice on behalf of the respondent/State.

3. Issue notice to the respondent No.2/Victim.

4. The Police Station Officer, Police Station Umrer, District Nagpur shall intimate the respondent No.2/Victim.

5. The appellant shall file an appropriate application for suspension of sentence and releasing the appellant on bail.

6. Stand over after two weeks.

[URMILA JOSHI-PHALKE, J.] Signed by: Mr. R.K. NANDURKAR rkn Designation: PA To Honourable Judge Date: 02/02/2024 14:41:38