Vimal Dashrat Tonde vs The State Of Maharashtra
2026 Latest Caselaw 275 Bom

Bombay High Court

Vimal Dashrat Tonde vs The State Of Maharashtra on 12 January, 2026

Author: R.N. Laddha

Bench: R.N. Laddha

      2026:BHC-AS:1105

                          Mamta Kale                                                                                 20-revn-557-2007.docx


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                                           Revision Application No. 557 of 2007
                      Vimal Dashrat Tonde                                                                           ... Applicant
                          versus
                      The State of Maharashtra and Ors.            ...Respondents
                                                   ----
                      Ms Sheetal M Ubale i/b Rajaram V Bansode, for the Applicant.
                      Ms M R Tidke, APP, for Respondent / State.
                      PH 1983 B M Bhosale, Yawat Police Station, Pune, is present.
MAMTA
AMAR KALE
Digitally signed by
MAMTA AMAR KALE
Date: 2026.01.12
19:10:39 +0530
                                                   ----
                                                         Coram: R.N. Laddha, J.

Date: 12 January 2026 P.C.:

. This criminal revision application has remained pending since the year 2007. The revision application raises a challenge to the judgment and order dated 7 August 2007 passed by the learned Ad-hoc Additional Sessions Judge, Baramati, Pune, in Sessions Case No.31 of 2005, whereby the learned Additional Sessions Judge acquitted the accused / respondent Nos.2 and 3.

2. The learned Counsel appearing on behalf of the applicant / petitioner (original complainant) submits that she has no instructions from the applicant / petitioner and is unable to argue the matter.

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12 January 2026

Mamta Kale 20-revn-557-2007.docx

3. The present criminal revision application has remained pending since 2007 and was not circulated since 2008. The record further shows that on 8 February 2008, despite granting circulation, the applicant sought an adjournment. Upon perusal of the impugned order, there appear no infirmity or illegality and the same is passed in accordance with the settled principles of law.

4. In view of the above, the present revision application stands dismissed for non-prosecution.

(R.N. Laddha, J.)

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12 January 2026