Kisan R. Gate vs Prakash Tukaram Kakuhas
2024 Latest Caselaw 13740 Bom

Bombay High Court

Kisan R. Gate vs Prakash Tukaram Kakuhas on 2 May, 2024

Author: M. W. Chandwani

Bench: M. W. Chandwani

                                                                             1                        32-revn-81-24.odt



                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                                     NAGPUR BENCH, NAGPUR.

                                          CRIMINAL REVISION APPLICATION NO. 81 OF 2024
                                                                      Kisan R. Gate
                                                                              Vs.
                                                              Prakash Tukaram Kakuhas
                               ------------------------------------------------------------------------------------------------
                               Office Notes, Office Memoranda of                             Court's or Judge's Order
                               Coram, appearances, Court's Orders
                               or directions and Registrar's order
                               ------------------------------------------------------------------------------------------------
                                                Mrs. S. N. Deshpande, Advocate for applicant.


                                                                 CORAM :-         M. W. CHANDWANI, J.

                                                                 DATED :-         02.05.2024


                                                                 Heard.

2. The applicant challenged the order dated 22.12.2013 passed by the learned Additional Sessions Judge, Nagpur in Criminal Appeal No. 47/2018, thereby setting aside the judgment and order of conviction of the non-applicant in SCC No. 1171/2010, passed by the learned Judicial Magistrate First Class, Nagpur.

3. The contention is that since the judgment and order of conviction has been reversed in the Criminal Appeal No. 47/2018 filed by the non-applicant.

4. Issue notice to the non-applicant, returnable after summer vacation.

(M. W. CHANDWANI, J.)

Signed by: Mr. Rajnesh Jaiswal RRToJaiswal Designation: PA Honourable Judge Date: 02/05/2024 16:33:35