Bombay High Court
The State Of Maharashtra vs Sachin Dhananjay Kulkarni @ Chingya And ... on 15 September, 2023
Author: Gauri Godse
Bench: Revati Mohite Dere, Gauri Godse
7. APEAL 418-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 418 OF 2023
The State of Maharashtra ...Appellant
Versus
Sachin Dhananjay Kulkarni Chingya & Ors. ...Respondents
Mrs. P.P.Shinde, A.P.P for the Appellant-State.
ACP Jadhav, DCB CID, Mumbai.
PI Jadhav, AEC & PI Ubale from Unit-7.
CORAM : REVATI MOHITE DERE &
GAURI GODSE, JJ.
DATE : 15th SEPTEMBER, 2023 P.C. :
1. Vide order dated 28th June, 2023, we had issued notice to the respondents returnable on 19 th July, 2023. The concerned Officer was permitted to serve the said respondent Nos.1 to 9 who were lodged Thane Central Jail and Taloja Jail, through the Superintendent of said jails. Pursuant thereto, the respondent Nos.1 to 9 have been served with a copy of the aforesaid appeal on 4 th July, 2023. The signatures of the said respondents have been tendered by the learned Wakodikar 1/2
7. APEAL 418-2023.doc APP evidencing that they have been served with the notice.
2. Despite notice, none appears for the respondent Nos.1 to
9. Hence, issue fresh notice to the respondent Nos.1 to 9 returnable on 20th September, 2023.
3. Notice to indicate that an endeavor shall be made to dispose of the appeal finally at the stage of admission, even if none appears on behalf of the said respondents.
4. The Superintendents of the Thane Central Jail and Taloja Jail, to record the statement of the respondent Nos.1 to 9, as to whether they intend to engage an advocate of their own choice, or would want an advocate from the Maharashtra Legal Services Authority to espouse their cause. The said statement to be produced before us, on the next date.
GAURI GODSE, J. REVATI MOHITE DERE, J.
Wakodikar 2/2
Signed by: Rupali Wakodikar
Designation: PA To Honourable Judge
Date: 15/09/2023 17:07:14