Bombay High Court
Ramchandra Babaso Shingade vs The State Of Maharashtra And Ors on 12 January, 2023
Author: Prakash D.Naik
Bench: A. S. Gadkari, Prakash D.Naik
SLJ
33-APEAL-462-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 462 OF 2021
Ramchandra Babaso Shingade ...Appellant
V/s.
The State Of Maharashtra And Ors. ...Respondents
Mr. Raju M. Yamgar a/w Mr. Nikhil R. Devkar i/by Mr. Sachin K. Hande for
Appellant.
Mr. Ajay Patil, A.P.P. for the Respondent-State.
Mr. Samay Pawar i/by Mr. Nitesh J. Mohite for Respondent Nos.2, 3, 4, 6 & 7.
CORAM : A. S. GADKARI AND
PRAKASH D.NAIK, JJ.
DATE : 12th JANUARY, 2023. P.C.:- . Heard learned Advocate for Appellant.
2. Admit qua Respondent Nos.2, 3 & 4 only.
3. Present Appeal against Respondent No.5 stands abated as he is reported to be dead as per the note put up by Registry.
4. Leave against Respondent No.6 & 7 rejected.
5. Action under Section 390 of Cr.P.C. against Respondent Nos. 2, 3 & 4. After the respondents are arrested, they be produced before the trial Court i.e. before learned Sessions Judge, Sangli. 1/2
SLJ 33-APEAL-462-2021.doc
6. Respondent Nos.2, 3 & 4 be released on bail in C.R. No.283 of 2015 registered with Kavathemahankal Police Station, District Sangli, on their furnishing P.R. bond in the sum of Rs.15,000/- each with one or two separate local sureties in the like amount.
(PRAKASH D. NAIK, J.) (A.S. GADKARI, J.) Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR JAMADAR Date:
2023.01.16 11:34:13 +0530 2/2