Arjun Kashiram Chaudhari vs The State Of Maharashtra
2024 Latest Caselaw 377 Bom

Bombay High Court

Arjun Kashiram Chaudhari vs The State Of Maharashtra on 8 January, 2024

Author: R.G. Avachat

Bench: R.G. Avachat

2024:BHC-AUG:264-DB
                                                                     Cri. Appln. No.4033/2023
                                                     :: 1 ::


                      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                                      BENCH AT AURANGABAD


                            CRIMINAL APPLICATION NO.4033 OF 2023 IN
                                CRIMINAL APPEAL NO.692 OF 2016



                Arjun s/o Kashiram Chaudhari                       ... APPLICANT

                      VERSUS

                The State of Maharashtra                           ... RESPONDENT

                                                 .......
                Mr. B.P. Pande, Advocate for applicant
                Mr. S.D. Ghayal, Addl. P.P. for respondent
                                                 .......

                                      CORAM :        R.G. AVACHAT AND
                                                     NEERAJ P. DHOTE, JJ.

                                      DATE      :    8th JANUARY, 2024

                ORDER:

Heard learned counsel for the applicant and learned

Addl. P.P. for the respondent. This is an application for return of the

property i.e. gold which was the subject matter of the case. It is

brought to our notice that, against the judgment and order dated

14/10/2016, passed by learned Additional Sessions Judge,

Aurangabad in Sessions Case No.194/2010, the accused had

preferred appeal before this Court vide Criminal Appeal

No.692/2016, which came to be heard and dismissed on 21/7/2023.

:: 2 ::

2. Since the judgment and order of the learned trial Court

has been confirmed by this Court, it is for the concerned Court/

authority to deal with the property which was subject matter of the

crime, and act accordingly as per the operative order of the learned

trial Court. The present application stands disposed of.

(NEERAJ P. DHOTE, J.)                       (R.G. AVACHAT, J.)


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