Bombay High Court
Shaila Devdasi Bhore vs State Of Maharashtra And Anr on 11 June, 2024
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
2024:BHC-AS:23032
Gokhale 1 of 2 18-ia-3875-23
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 3875 OF 2023
IN
CRIMINAL APPEAL NO. 1263 OF 2023
Shaila Devdasi Bhore ..Applicant
Versus
The State of Maharashtra & Anr. ..Respondents
__________
Mr. Kuldeep U. Nikam for Applicant.
Mr. Prashant P. Jadhav, APP for State/Respondent.
Mr. Shailesh Kharat, Appointed Advocate for Respondent No.2.
__________
CORAM : SARANG V. KOTWAL, J.
DATE : 11 JUNE 2024 PC :
1. At the outset, learned counsel for the applicant submitted that he is not pressing this application for bail pending Appeal. Therefore, the application is disposed of as not pressed. He further submitted that the applicant is a lady. She is in custody since 19.07.2019 and she suffering from various ailments. The office note shows that the record and proceedings with the paper books is received.
2. Considering this situation, I am inclined to hear the Digitally signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:
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2 of 2 18-ia-3875-23 Appeal itself finally.
3. Therefore, list the Criminal Appeal No.1263 of 2023 at the bottom of admission board on 20.06.2024 for final hearing.
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