Bombay High Court
Sanjay Chandrashekhar @ Ramchandra ... vs The State Of Maharashtra on 10 October, 2019
Author: Dama Seshadri Naidu
Bench: Dama Seshadri Naidu
Vina khadpe sr.905.ba.1137.2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO. 1137 OF 2019
Sanjay Chandrashekhar @ Ramchandra Birajdar ...Applicant
@ Patil
Versus
The State of Maharashtra ...Respondent
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Ms.Ashwin Thod a/w. Mr. Vinod Gupta and Mr.Aditya Sharma i/b/.
Mr. Aditya Kadam for the applicant.
Mrs.M.R. Tidke, APP for the respondent-State.
Mr.Sameer Ahirrao, API, Crime Branch Thane City, present.
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CORAM : DAMA SESHADRI NAIDU, J.
DATE : 10th OCTOBER 2019. P.C. :
Earlier this Court wanted the learned Special Judge (MCOC) to dispose of Sessions Case No.48 of 2015 in a specific time period. But that could not be done. Now, the learned Judge requested for the extension of time. He assured the Court that he would dispose of the case by 26th September 2019.
2. Before the matter could be placed before the Court for extension, that period passed. At any rate, let the matter be listed soon 1/2 Vina khadpe sr.905.ba.1137.2019.doc after the vacation. Meanwhile, the learned Special Judge will endevour to dispose of Sessions Case No.48 of 2015.
2. Post the matter on 4th November 2019. Digitally signed by Vina Vina A. A. Khadpe Khadpe Date:
2019.10.11 [DAMA SESHADRI NAIDU, J.] 22:44:12 +0530 2/2