Maruti Mohan Gaikwad vs State Of Maharashtra
2024 Latest Caselaw 668 Bom

Bombay High Court

Maruti Mohan Gaikwad vs State Of Maharashtra on 11 January, 2024

Author: Revati Mohite Dere

Bench: Revati Mohite Dere

                                                                    7 apeal (st) 285 of 2024.doc


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CRIMINAL APPELLATE JURISDICTION


                                  CRIMINAL APPEAL (ST.) NO.285 OF 2024


                Maruti Mohan Gaikwad                                          ... Appellant

                         Versus

                The State of Maharashtra                                      ... Respondent

                                             ......
                Ms.Shaheen Kapadia and Ms.Shrushti Tupe i/b. Ms.Vrushali Maindad,
                Advocate for the Appellant.

                Mrs.P.P. Shinde, APP for Respondent - State.
                                                ......

                                                CORAM : REVATI MOHITE DERE &
                                                        MANJUSHA DESHPANDE, JJ.

DATE : 11th JANUARY 2024

P.C. :

Since we have condoned the delay by separate order

passed today of 7 years and 185 days caused in filing the

aforesaid Appeal, with the consent of the parties, the Appeal is

taken up for admission.

7 apeal (st) 285 of 2024.doc

2 Heard. Admit.

3 Learned APP waives notice on behalf of the

Respondent-State.

4 Preparation of the paper book is expedited having

regard to the fact, that the Judgment and order is dated 21 st April

2016. After receipt of the paper book, the aforesaid Appeal to be

added in the category of Appeals of the year 2016.

MANJUSHA DESHPANDE, J. REVATI MOHITE DERE, J.