Bombay High Court
Yeshwant Vithal Patil vs Intelligence Officer And Anr on 15 January, 2019
Author: A.M.Badar
Bench: A.M.Badar
10.APPA.1527.15.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.1527 OF 2015
IN
CRIMINAL APPEAL NO.1256 OF 2013
Yeshwant Vithal Patil ...Applicant
V/s.
The Union of India & Anr. ...Respondents
WITH
CRIMINAL APPLICATION NO.696 OF 2013
Chand Moyhammed Shaikh
S/o Mohammed Sharif Shaikh ...Applicant
V/s.
K.P. Sable & Anr. ...Respondents
WITH
CRIMINAL APPEAL NO.733 OF 2014
WITH
CRIMINAL APPLICATION NO.70 OF 2015
IN
CRIMINAL APPEAL NO.733 OF 2014
Bhima Valmiki More ...Appellant
V/s.
Narcotics Control Bureau & Anr. ...Respondents
Aarti Palkar 1/2
::: Uploaded on - 15/01/2019 ::: Downloaded on - 16/01/2019 11:18:47 :::
10.APPA.1527.15.doc
WITH
CRIMINAL APPLICATION NO.1089 OF 2016
IN
CRIMINAL APPEAL NO.107 OF 2015
Ashok Saglani @ Vasant S/O Rasiklal ...Applicant
V/s.
K.P. Sable & Anr. ...Respondents
Ms. Beerta Bajwa i/b. Lalla & Lalla, Advocate for the Applicant.
None for respondent No.1.
Mr. S.V. Gavand, APP for the Respondent/State.
CORAM : A.M.BADAR, J.
DATED : 15th JANUARY 2019 P.C. :
1. The learned Counsel appearing for the applicant/accused submits that as period of notification for appointment of the advocate representing the respondent No.1/Union of India has expired, nobody is appearing for the respondent No.1/Union of India. She further informs that the learned Counsel who used to appear for the Union of India instructed her to seek adjournment in the matter.
3. In this view of the matter, stand over to 5th February 2019.
(A.M.BADAR J.) Aarti Palkar 2/2 ::: Uploaded on - 15/01/2019 ::: Downloaded on - 16/01/2019 11:18:47 :::