Bombay High Court
Santosh Mallikarjun Nula vs The State Of Maharashtra on 8 April, 2021
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
1/2 6-ia.944.2021.doc
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL INTERIM APPLICATION NO.944 OF 2021
(For Fixing Date of Early Hearing)
IN
CRIMINAL APPEAL NO. 1270 OF 2003
Santosh Mallikarjun Nula ...Applicant
Versus
The State of Maharashtra ...Respondent
Mr. Swaraj S. Jadhav a/w Mr. Vijay R. Garad i/b Mr. Dhananjay K.
Chavan, for the Applicant.
Ms. S. V. Sonawane, A.P.P for the Respondent - State.
CORAM : REVATI MOHITE DERE, J.
DATE : 8th APRIL, 2021 P.C. :
1. Heard learned counsel for the Applicant.
2. By this application, the applicant seeks the following prayers:-
"11. ..... .....
a) This Hon'ble Court be pleased to fix the above said Criminal Appeal No. 1270 of 2003 for final hearing by assigning peremptory date of final hearing;
b) Any such other orders as may be deem, fit and proper may be kingly passed."
3. Learned Counsel for the applicant submits that the applicant was rendered jobless after his conviction. He submits that the applicant's ::: Uploaded on - 09/04/2021 ::: Downloaded on - 05/09/2021 21:29:21 ::: 2/2 6-ia.944.2021.doc parents are above 75 years of age and that there are no earning members in the family and that the applicant and his family are facing financial difficulties.
4. Considering the aforesaid, the application is allowed. Registry to add the aforesaid appeal to the Final Hearing Board, in the category of Appeals, where the accused are on bail, in the week commencing from 7 th June, 2021, as per its turn.
5. Application is accordingly disposed of.
REVATI MOHITE DERE, J.
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