Bombay High Court
Asif S/O. Jakir Pathan vs The State Of Maharashtra And Anr on 10 June, 2022
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
931 CRIMINAL APPEAL NO.1187 OF 2019
ASIF JAKIR PATHAN
VERSUS
THE STATE OF MAHARASHTRA AND ANR
...
Mr. S.D. Nagode, Advocate h/f Mr. M.D. Gitte, Advocate for the appellant
Mr. R.B. Bagul, APP for the respondent No.1
Mr. V.P. Bakal, Advocate for the respondent No.2
...
CORAM : SMT. VIBHA KANKANWADI, J.
DATE : 10th JUNE, 2022 PER COURT : 1 Learned Advocate Mr. S.D. Nagode holding for learned Advocate
Mr. M.D. Gitte seeks accommodation on the ground that Mr. M.D. Gitte has gone out of station. Learned Advocate holding for Mr. M.D. Gitte is unable to give the reason why Mr. M.D. Gitte is out of station. There cannot be an automatic adjournment only by mentioning that the Advocate has gone out of station.
2 Another fact that is required to be noted here is that Advocate Mr. R.Z. Tayade is also appearing for the appellant. Learned Advocate Mr. ::: Uploaded on - 13/06/2022 ::: Downloaded on - 26/12/2022 03:57:35 ::: 2 Cri.Appeal_1187_2019 S.D. Nagode who is now holding for Mr. M.D. Gitte has not given any reason about absence of Advocate Mr. R.Z. Tayade. The accused is in jail. Under such circumstance, adjournment is granted and the matter is kept for final hearing on 21.06.2022 at 2.30 p.m., subject to deposit of amount of Rs.2,000/- (Rupees Two Thousand only), with the High Court Legal Services Sub-Committee, Aurangabad, by the learned Advocate for the appellant before 14.06.2022.
( Smt. Vibha Kankanwadi, J. ) agd ::: Uploaded on - 13/06/2022 ::: Downloaded on - 26/12/2022 03:57:35 :::