Akash S/O. Rupchand Ramteke vs State Of Mah. Thr. Pso, Imamwada Nagpur ...
2024 Latest Caselaw 13791 Bom

Bombay High Court

Akash S/O. Rupchand Ramteke vs State Of Mah. Thr. Pso, Imamwada Nagpur ... on 2 May, 2024

cri.apeal.679.23.odt                                                                              1


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

                           CRIMINAL APPEAL NO.679 OF 2023
               (Akash s/o Rupchand Ramteke Vs. State of Maharashtra and anr.)
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Office Notes, Office Memoranda of                               Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                         Mr. O.K. Masurke, Advocate for the appellant.
                         Mr. H. Dhumale, APP for the State.

                                           CORAM:- URMILA JOSHI-PHALKE, J.

DATED :- MAY 2, 2024

By preferring this appeal, the appellant has challenged the judgment and order of sentence passed by the Joint District Judge-4 and Additional Sessions Judge, Nagpur in Spl. POCSO Case No.324/2019.

2. The victim is present before the Court and requested for Legal-Aid.

3. Ms R.M. Mishra, learned Counsel is present before the Court and is appointed to represent the victim.

4. The appellant shall furnish the copy of the appeal memo and other relevant documents to the appointed Counsel.

5. Place the matter after Summer Vacation, 2024.

(URMILA JOSHI-PHALKE, J.) *Divya