Rajeev Kumar S/O N.K. Prasad vs The State Of Maharashtra And Anr
2024 Latest Caselaw 935 Bom

Bombay High Court

Rajeev Kumar S/O N.K. Prasad vs The State Of Maharashtra And Anr on 15 January, 2024

Author: Bharati Dangre

Bench: Bharati Dangre

                                                                      (44)Appeal-1376-2012.doc


rajshree


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CRIMINAL APPELLATE JURISDICTION
                                  CRIMINAL APPEAL NO.1376 OF 2012
                                                 WITH
                              CRIMINAL APPLICATION NO.1105 OF 2015
                                                 WITH
                               CRIMINAL APPLICATION NO.67 OF 2013
                                                 WITH
                               CRIMINAL APPLICATION NO.609 OF 2018
                                                 WITH
                               CRIMINAL APPLICATION NO.551 OF 2017
                                                 WITH
                               CRIMINAL APPLICATION NO.463 OF 2015
                                                 WITH
                              CRIMINAL APPLICATION NO.1224 OF 2015
                                                 WITH
                                 CONTEMPT PETITION NO.252 OF 2017
                                                 WITH
                              CRIMINAL APPLICATION NO.1224 OF 2015
                                                     IN
                                  CRIMINAL APPEAL NO.1376 OF 2012


            Rajeev Kumar s/o N.K. Prasad                  ]    ..      Appellant
                    vs.
            State of Maharashtra & Anr.                   ]    ..      Respondents

CORAM : BHARATI DANGRE, J

DATE : 15th January, 2024.

(44)Appeal-1376-2012.doc

P.C.

1] Though the Appeal was heard and reserved for Judgment, it is

realised that there are number of Interim Applications which are taken

out and which posed difficulty as it contain overlapping of pleadings and

reliefs.

Therefore, the Appeal alongwith pending Applications was

directed to be listed today.

2] The Appellant in person, upon being confronted with the above

position, categorically make a statement that he shall press into service

APPA No.463/2015 by which he has placed on record additional

evidence and APPA No.1105/2015.

Apart from this, APPA No.67/2013 also do not deserve to be

disposed off, since stay is already granted.

So far as APPA No.551/2017 is concerned, it is filed by the Estate

Officer, seeking vacation of the premises, hence, it deserve to be

heard.

3] As far as APPA No.609/2018 and APPA No.1224/2015 are

concerned, he do not intend to have any orders to be passed upon the

said Applications.

(44)Appeal-1376-2012.doc

Hence, APPA No.609/2018 and APPA No.1224/2015 are

disposed off as not pressed.

4] The Appellant in person submit that he would submit his written

notes of arguments, since though some of the Interim Applications he

has not pressed today, but the necessary pleadings in the same needs

to be considered by the Court while hearing the Appeal.

In this eventuality, let the Appellant in person file his written notes

of arguments, within a period of two weeks from today, with advance

copy being served upon the Respondent.

List on 20.02.2024 for Judgment.

[BHARATI DANGRE, J]