Bombay High Court
Dattatraya Mahadev Jangale vs The State Of Maharashtra And Anr on 27 February, 2023
Author: R. N. Laddha
Bench: Nitin W. Sambre, R. N. Laddha
Digitally signed
by CHITRA
SANJAY
CHITRA SONAWANE
SANJAY Date:
SONAWANE 2023.02.27
16:58:15
+0530
1
8-APL-1141-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRI.APPLICATION NO.1141 OF 2019
Dattatraya Mahadev Jangale .... Applicant.
Versus
The State of Maharashtra & Anr. ... Respondents.
.......
None for the Applicant.
Mr VB Konde Deshmukh APP the Respondent-State.
PSI Shelake, Hadapsar police station.
.......
CORAM: NITIN W. SAMBRE AND
R. N. LADDHA, JJ.
DATE : 27 FEBRUARY 2023.
P.C. :-
This Application is pending since 2019.
2. On 22nd February 2023, twice the matter was called out and name of the learned Counsel for the Applicant was flashed on the electronic board, however, nobody turned up.
3. Today also, on second call, none appeared for the Applicant.
4. Learned APP, on instructions, inform that the Applicant is already charge sheeted.
5. In view of above, the Application is dismissed. However, the Applicant shall have the liberty to apply for discharge or may move this Court seeking quashing of charge sheet.
[R. N. LADDHA, J.] [NITIN W. SAMBRE, J.] Chitra Sonawane.