Bombay High Court
Govind Yeshwant Adsule vs State Of Maharashtra on 7 October, 2022
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
1/2 04-IA-3273-22 -IN-APEAL-395-22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO.3273 OF 2022
IN
CRIMINAL APPEAL NO.395 OF 2003
Govind Yeshwant Adsule .... Applicant
versus
State of Maharashtra .... Respondent
.......
• Mr. Ujwal R. Agandsurve, Advocate for Applicant.
• Smt. M. R. Tidke, APP for the State/Respondent.
CORAM : SARANG V. KOTWAL, J.
DATE : 07th OCTOBER, 2022
P.C. :
1. This is an application for fixing the Criminal Appeal
No.395 of 2003 for final hearing. Learned counsel for the
applicant submitted that the applicant is 76 years of age. The
appeal is pending since the year 2003. He has good in case on
merits. Considering this, the appeal is required to be decided at
Digitally
signed by
MANUSHREE
earliest.
MANUSHREE V
V NESARIKAR
NESARIKAR Date:
2022.10.10
15:07:18
+0530
Nesarikar
2/2 04-IA-3273-22 -IN-APEAL-395-22.odt
2. Considering these submissions, the application
deserves to be allowed.
3. Hence, the following order :
ORDER
(i) The criminal Appeal No.395 of 2003 be added to the weekly final hearing board commencing from 14/11/2022.
(ii) Learned counsel for the applicant is at liberty to mention the matter for final hearing once it appears on final hearing board.
(iii) Interim Application stands disposed of accordingly.
(SARANG V. KOTWAL, J.)