Atul S/O. Balkrishna Patil vs State Of Mah. Thr. Pso, In Charge, ...
2024 Latest Caselaw 881 Bom

Bombay High Court

Atul S/O. Balkrishna Patil vs State Of Mah. Thr. Pso, In Charge, ... on 15 January, 2024

Author: Vinay Joshi

Bench: Vinay Joshi

                                                                   1                                    3.appp.1099.23

                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     NAGPUR BENCH : NAGPUR
                                           CRIMINAL APPLICATION (APPA) NO. 1099/2023
                                      Atul S/o. Balkrishna Patil Vs. State of Maharashtra and Anr.
                  ----------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                                  Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                 --------------------------------------------------------------------------------------
                                               Mr. A. A. Mardikar, Advocate for Appellant.
                                               Mr. S. S. Doifode A.P.P. for Respondent(s)/State.

                                               CORAM : VINAY JOSHI AND MRS.VRUSHALI V. JOSHI, JJ.

DATED : 15/01/2024.

. Heard.

2. This is an appeal of victim under Section 378 of the Code of Criminal Procedure, 1973 raising a challenge to the judgment and order of acquittal dated 24.07.2023 in Sessions Case No.33/2017.

3. Learned Counsel for the appellant (informant) would submit that though the case is based on circumstantial evidence, Trial Court failed to consider the vital circumstances namely motive, conduct, recovery in pursuance to disclosure, corroborative medical evidence and Chemical Analyzer's report.

4. In view of above, we deem it necessary to hear other side before admission.

5. Issue notice to the respondents before admission, returnable after four weeks.

6. Learned A.P.P. waives service of notice for respondent/State.

(MRS. VRUSHALI V. JOSHI, J.) (VINAY JOSHI, J.) RGurnule Signed by: Mrs. R.M. MANDADE Designation: PA To Honourable Judge Date: 16/01/2024 18:41:09