The State Of Maharashtra vs Amol Jagannath Bare And Others
2024 Latest Caselaw 718 Bom

Bombay High Court

The State Of Maharashtra vs Amol Jagannath Bare And Others on 11 January, 2024

Author: R. G. Avachat

Bench: R. G. Avachat

                                1


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD.

     913 APPLN. FOR LEAVE TO APPEAL BY STATE NO. 98 OF 2018

The State of Maharashtra                                 .. Applicant

      Versus

Amol Jagannath Bare and Others                           .. Respondents
                                  .....
          APP for the Applicant / State : Smt. V. S. Chaudhari
                                   ...

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

                               Dated    :   January 11, 2024

PER COURT :-

.              Learned APP submits that the copies of deposition and the

other documents are placed on record as directed by this Court vide

order dated 07.10.2023.

2. This is the Application for Leave to Appeal by the State

against the Judgment and order dated 05.01.2018 passed by the

Additional Sessions Judge, Kopargaon in Sessions Case No. 41 of 2016,

by which the Respondents are acquitted of the offence punishable under

Sections 120B, 396, 364 of the Indian Penal Code.

3. Heard the learned APP Smt. V. S. Chaudhari for the State.

Perused the papers on record. The papers include the deposition of the

witnesses, memorandum statement and the disclosure statement by

which the mobile phone with sim card has been discovered and seized

from one of the Respondents.

4. Issue notice before admission, returnable on 08.02.2024.

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

GGP

Signed by: Gajanan G. Punde Designation: PA To Honourable Judge Date: 12/01/2024 16:45:05