Bombay High Court
Dinesh @ Paul Danial Khajekar vs The State Of Maharashtra on 3 March, 2022
Author: N. R. Borkar
Bench: S. S. Shinde, N. R. Borkar
19_IA2939_21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO.2939 OF 2021
WITH
INTERIM APPLICATION NO.3442 OF 2021
Dinesh @ Paul Danial Khajekar ... Applicant
Vs.
State of Maharashtra ... Respondent
WITH
INTERIM APPLICATION NO.2943 OF 2021
Raju Peter Layal ... Applicant
Vs.
State of Maharashtra ... Respondent
IN
CRIMINAL APPEAL NO.717 OF 2017
Mr. Nitesh Mohite i/b. Mr. Satyavrat Joshi for Appellant.
Mr. S. S. Hulke, APP for Respondent-State.
CORAM : S. S. SHINDE &
N. R. BORKAR, JJ.
DATE : MARCH 03, 2022 P.C. :
These applications are received through jail by the Registry requesting early hearing of the appeal. Hearing of the appeal is already expedited.
2. In view thereof, both the applications for early hearing of the appeal stand disposed of. Appeal be listed for final hearing in the weekly list to be published for the week commencing from 14.03.2022.
3. Registry and learned APP to ensure that this order be communicated to the applicants in jail through the Jail Superintendent, Nashik Road Central Prison, Nashik by the fastest mode of communication.
(N. R. BORKAR, J.) (S. S. SHINDE, J.) Minal Parab 1/1 ::: Uploaded on - 03/03/2022 ::: Downloaded on - 04/03/2022 09:12:04 :::