Avinash Ganesh Phatak vs State Of Maharashtra And Anr
2024 Latest Caselaw 593 Bom

Bombay High Court

Avinash Ganesh Phatak vs State Of Maharashtra And Anr on 10 January, 2024

Author: M. S. Karnik

Bench: M. S. Karnik

                               PMB                                              18.apeal.1071-23.doc


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CRIMINAL APPELLATE JURISDICTION

                                            CRIMINAL APPEAL NO.1071 OF 2023

                               AVINASH GANESH PHATAK                    ..APPELLANT
                                     VS.
                               THE STATE OF MAHARASHTRA AND ANR. ..RESPONDENTS
                                                          ------------
                               Adv. Kalpesh U. Patil for the appellant.
                               Mr. A. R. Patil, APP for the State.
                                                          ------------
                                                       CORAM : M. S. KARNIK, J.

                                                        DATE    : JANUARY 10, 2024
                               P.C. :

                               1.       Admit

2. Call for record and proceedings.

3. Leaned APP waives service on behalf of the State.

4. On 08.11.2023 this Court had observed that the

learned APP had received instructions that the State intends

to file an appeal against the impugned judgment and the

appeal is likely to be filed shortly.

5. In this view of the matter as and when the appeal is

filed, the said appeal shall obviously be heard along with

the present appeal.

(M. S. KARNIK, J.)

Signed by: Pradnya Bhogale Designation: PA To Honourable Judge Date: 10/01/2024 17:33:47