Lallya @ Vishal Ravindra Dadar vs The State Of Maharashtra
2025 Latest Caselaw 2249 Bom

Bombay High Court

Lallya @ Vishal Ravindra Dadar vs The State Of Maharashtra on 13 August, 2025

H. C. SHIV                                                                    5.APP1745.19.DOC


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CRIMINAL APPELLATE JURISDICTION

                            CRIMINAL APPEAL NO.1745 OF 2019
                                         WITH
                          INTERIM APPLICATION NO.692 OF 2023
                                         WITH
                            CRIMINAL APPEAL NO.1745 OF 2019

Vishal Ganesh Kasabe                                         ...Applicant
      Versus
The State of Maharashtra                                     ...Respondent

                                         WITH
                            CRIMINAL APPEAL NO.1725 OF 2019

Lallya @ Vishal Ravindra Dadar                               ...Applicant
       Versus
The State of Maharashtra                                     ...Respondent

                                     _______________________

Mr. Akshay Bankapur for the Appellant in Appeal No.1745/2019.
Ms. Rahi Patil i/b Satyavrat Joshi for the Appellant in Appeal
No.1725/2019.
Ms. S. S. Kaushik APP for the Respondent-State.
                          _______________________

                                                    CORAM : SUMAN SHYAM &
                                                            SHYAM C. CHANDAK, JJ.

DATED : 13th AUGUST, 2025 P.C. :-

1. Ms. Patil, learned Advocate for the Appellant in Criminal Appeal

No.1725 of 2019, submits that the Appellant has jumped the parole and he

is absconding. Therefore, appropriate orders be passed by this Court.

13th August, 2025

H. C. SHIV 5.APP1745.19.DOC

2. Mr. Bankapur, learned Advocate appearing for the Appellant in

Criminal Appeal No.1745 of 2019 submits that his client is in jail.

Expeditious hearing of the Appeal has already been granted by this Court.

Therefore, the Appeal be heard. Since two Criminal Appeals, as noted

above, arise out of a common Judgment and the Appellant in one of the

Appeals is absconding, we are of the view that until the said aspect of the

matter is resolved, final hearing of the Appeals may not be possible.

3. Ms. Kaushik, learned A.P.P. for the Respondent-State to obtain a

report from the police indicating as to whether the Appellant in Criminal

Appeal No.1725 of 2019 is in fact absconding and if so, what steps have

been taken by the police to re-arrest him. The report be placed on record

within four weeks from today.

4. Stand over to 18th September, 2025.

(SHYAM C. CHANDAK, J.)                                            (SUMAN SHYAM, J.)





                                        13th August, 2025