Bombay High Court
The State Of Maharashtra vs Irfan Samshuddin Lamture & 3 Ors on 3 December, 2018
Author: V.K. Jadhav
Bench: Indrajit Mahanty, V.K. Jadhav
217.APEAL.491.98.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 491 OF 1998
The State of Maharashtra ... Appellant
(Orig. Complainant)
V/s.
Irfan Samshuddin Lamture & Ors. ... Respondents
Ms. M.M. Deshmukh, A.P.P. for the State.
Mr. Siddharth Jagashte i/b Shri A.M. Chimalkar for Respondent No.1.
CORAM : INDRAJIT MAHANTY AND
V.K. JADHAV, JJ.
DATE : 3rd DECEMBER, 2018. P.C. :
1 In view of the order passed in Appeal No.239 of 1998 and in view of the death of Irfan Samshuddin Lamture on 13.05.2016, the Appeal against the said deceased Respondent Irfan Samshuddin Lamture, stands abated.
2 This Appeal No. 491 of 1998 shall be heard against the other accused on 10.12.2018 (V.K. JADHAV, J.) (INDRAJIT MAHANTY, J.) Waghmare 1/1 ::: Uploaded on - 03/12/2018 ::: Downloaded on - 28/12/2018 23:04:18 :::