Bombay High Court
Abhijit Alias Rohit Chandrakant Pawar vs The State Of Maharashtra on 6 February, 2023
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
1 of 2 202-APEAL-996-17
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.996 OF 2017
Abhijit @ Rohit Chandrakant Pawar ....Appellant
Versus
The State of Maharashtra .... Respondent
....
CRIMINAL APPLICATION NO.1071 OF 2018
IN
CRIMINAL APPEAL NO.996 OF 2017
....
WITH
CRIMINAL APPLICATION NO.1233 OF 2017
IN
CRIMINAL APPEAL NO.996 OF 2017
.....
WITH
CRIMINAL APPLICATION NO.1328 OF 2019
IN
CRIMINAL APPEAL NO.996 OF 2017
....
WITH
INTERIM APPLICATION NO.608 OF 2019
IN
CRIMINAL APPEAL NO.996 OF 2017
....
WITH
CRIMINAL APPEAL NO.655 OF 2016
Pravin @ Khanna Palvas Waidande ....Appellant
Versus
The State of Maharashtra .... Respondent
WITH
INTERIM APPLICATION NO. 4652 OF 2022
Digitally
IN
CRIMINAL APPEAL NO. 655 OF 2016
signed by
VINOD
VINOD BHASKAR
BHASKAR GOKHALE
GOKHALE Date:
2023.02.07
10:31:06
+0530
Gokhale
2 of 2 202-APEAL-996-17
__________
Mr. Devidas Jadhav for Appellant in Appeal/996/2017.
Ms. Farhana Shah i/b. Nasreen Ayubi a/w. Megha Bajoria, for the
Appellant in Appeal/655/2016.
Smt. M. R. Tidke, APP for the Respondent-State.
__________
CORAM : SARANG V. KOTWAL, J.
DATE : 6 FEBRUARY 2023 PC :
1. Learned Advocate Shri. Devidas Jadhav appears before the Court and states that he has instructions to appear for the Appellant Abhijit Pawar in Criminal Appeal No. 996 of 2017. He seeks one weeks time to file his Vakilpatra and workout the matter.
2. At his request, the Appeal be added to the weekly final hearing board commencing from 13/02/2023.
(SARANG V. KOTWAL, J.)