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Mayur Shailesh Fulpagare @ Guddya And ... vs The State Of Maharashtra And Another
2024 Latest Caselaw 6873 Bom

Citation : 2024 Latest Caselaw 6873 Bom
Judgement Date : 4 March, 2024

Bombay High Court

Mayur Shailesh Fulpagare @ Guddya And ... vs The State Of Maharashtra And Another on 4 March, 2024

Author: R. G. Avachat

Bench: R. G. Avachat

                              1                   3APEAL153.2024.odt

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                3 CRIMINAL APPEAL NO. 153 OF 2024

            Jitendra Sahebrao Fulpagare @ Jitu Fulpagare
                                VERSUS
                        The State Of Maharashtra
                                    ...
               Mr. S. R. Andhale - Advocate for Appellant
              Mrs. V. S. Chaudhari - APP for Respondents
           Mr. N. N. Desale - Advocate for respondent no. 2
                                    ...

                             WITH
                 CRIMINAL APPEAL NO. 123 OF 2024
                               ...

                              CORAM :     R. G. AVACHAT
                                                 AND
                                          NEERAJ P. DHOTE, JJ.
                              DATED :      04TH MARCH, 2024

PER COURT : -

1. These are the Appeals against the Judgment and Order

dated 25.12.2023 passed by the learned Additional Sessions Judge,

Dhule, in Sessions Case 72/2018.

2. Heard learned advocate for the Appellants.

3. The Appeals are Admitted.

4. Learned APP waives service of notice on behalf of State on

admission of Appeals.

2 3APEAL153.2024.odt

5. Since Respondent No. 2 - victim in Criminal Appeal No.

153 of 2024 has been duly served and he is unrepresented, we appoint

learned advocate Mr. Dhanraj Ingole to represent the victim in both the

Appeals. Office to supply copies of relevant documents to Mr. Ingole.

6. It is informed to this Court that Mr. N. N. Desale would be

appearing for respondent No. 2 - Victim in both these matters.

7. Call for Record & Proceedings along with Paper-book from

the trial Court.




                               [NEERAJ P. DHOTE]                                 [R. G. AVACHAT]
                                    JUDGE                                             JUDGE


                             LATER ON : -


                             8.           Learned   advocate    Mr.   N.   N.   Desale   appeared    for

Respondent No. 2 - Victim in both the Appeals. Thus, the appearance of

learned advocate Mr. Dhanraj Ingole appointed to represent the

Respondent No. 2 - Victim is discharged.





                              [NEERAJ P. DHOTE]                                  [R. G. AVACHAT]
                                   JUDGE                                              JUDGE


                             SG Punde

Signed by: Sandeep Gulabrao Punde Designation: PS To Honourable Judge Date: 05/03/2024 17:14:56

 
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