Bombay High Court
Madhavrao S/O. Sonbaji Lingade vs The State Of Maharashtra And Others on 30 October, 2018
Author: Vibha Kankanwadi
Bench: T.V. Nalawade, Vibha Kankanwadi
(Order) (1) ALP No. 0204 of 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
AURANGABAD BENCH, AT AURANGABAD.
Application For Leave to File Appeal
By Private Party No. 204 of 2018
District : Nanded
Madhavrao s/o. Sonbaji Lingade. .. Applicant.
versus
The State of Maharashtra,
Through Police Station Officer,
Police Station, Dharmabad,
District Nanded,
& 02 others. .. Respondents.
...........
Mr. S.S. Choudhari, Advocate, holding for
Ms. Rekha M. Mohale (Choudhari) &
Mr. Kuldeep S. Patil, Advocates, for the applicant.
Mr. R.V. Dasalkar, Additional Public Prosecutor,
for respondent no.01.
Mr. V.V. Bhavthankar, Advocate, for respondents
no.02 and 03.
...........
CORAM : T.V. NALAWADE &
SMT. VIBHA KANKANWADI,JJ.
DATE : 30TH OCTOBER 2018
ORAL ORDER :
01. This application is filed for grant of leave to file appeal against the order of acquittal.
02. In view of the decision of the Hon'ble Apex ::: Uploaded on - 03/11/2018 ::: Downloaded on - 04/11/2018 00:23:19 ::: (Order) (2) ALP No. 0204 of 2018 Court in Mallikarjun Kodagali (Dead) represented through Legal Representatives Vs. State of Karnataka & others (Criminal Appeal No. 1281- 82 of 2018 (Arising out of S.L.P.(CRL.) Nos. 7040-7041 of 2014), dated October 12, 2018, there is no need to file proceedings for grant of leave. This application itself be registered as criminal appeal and same be placed for admission purpose.
03. Stand over to 30th November 2018, in urgent category.
( Smt. Vibha Kankanwadi ) ( T.V. Nalawade )
JUDGE JUDGE
...........
puranik / ALP204.18
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