Bombay High Court
Child In Conflict With Law Xyz vs State Of Maharashtra And Anr on 12 October, 2022
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
1/2 18-IA-842-22-IN-APEAL-257-22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO.842 OF 2022
IN
CRIMINAL APPEAL NO.257 OF 2022
Child in conflict with law XYZ .... Applicant
versus
State of Maharashtra & Anr. .... Respondents
.......
• Mr. Irfan A. Shaikh, Advocate for Applicant.
• Mr. S. R. Agarkar, APP for the State/Respondent No.1.
• Ms. Devyani Kulkarni (Appointed Advocate) for Respondent
No.2.
CORAM : SARANG V. KOTWAL, J.
DATE : 12th OCTOBER, 2022
P.C. :
1. In this matter, the State has filed the Appeal i.e. Criminal Appeal (ST) No.16578 of 2022 for enhancement of sentence along with condonation of delay application.
2. The State has sought enhancement of the sentence to Digitally signed by MANUSHREE MANUSHREE V the maximum sentence, which is life imprisonment, according to V NESARIKAR NESARIKAR Date:
2022.10.14 14:32:17 +0530 learned APP Mr. Agarkar.
Nesarikar 2/2 18-IA-842-22-IN-APEAL-257-22.odt
3. Considering this, even this matter will have to be placed before the Division Bench because the Appeal preferred by the State is concerning the same subject matter.
4. Therefore office to take steps to tag the present matter with the Criminal Appeal preferred by the State of Maharashtra and to take further steps to place both these matters before the Division Bench.
(SARANG V. KOTWAL, J.)