Father (Accused As Per Lower Court ... vs State Of Maharashtra And Anr
2024 Latest Caselaw 25287 Bom

Bombay High Court

Father (Accused As Per Lower Court ... vs State Of Maharashtra And Anr on 3 September, 2024

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

 2024:BHC-AS:35435



                        Gokhale                              1 of 2                             14-ia-1413-23


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                       INTERIM APPLICATION NO. 1413 OF 2023
                                                        IN
                                         CRIMINAL APPEAL NO. 443 OF 2023

                      Father (Accused as per Lower Court
                      Judgment)                                                        ..Applicant
                           Versus
                      The State of Maharashtra & Anr.                                  ..Respondents

                                                       __________
                      None present for Applicant.
                      Smt. M. R. Tidke, APP for State/Respondent.
                      Ms. Manisha Jagtap (appointed Advocate) for Respondent No.2.
                                                  __________

                                                    CORAM : SARANG V. KOTWAL, J.

DATE : 3 SEPTEMBER 2024 PC :

1. This application is pending for a long time. Learned

counsel for the applicant had not appeared on 23.04.2024 and

07.05.2024. He appeared on 18.06.2024, but sought time. On

10.07.2024, again nobody had appeared for the applicant.

Therefore, I had directed the Registry to inform the applicant

about this situation calling upon him to make an alternate

arrangement. On 07.08.2024, I had adjourned the matter, though,

there was no response from the applicant. Even today, there is no

Digitally signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2024.09.04 11:11:53 +0530

2 of 2 14-ia-1413-23

response from the applicant and no alternate arrangement is

made.

2. Therefore, the application is dismissed for non

prosecution.

(SARANG V. KOTWAL, J.)