Bombay High Court
Dinesh S/O Laxman Ghate vs The State Of Maharashtra Through Police ... on 2 August, 2024
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
913 CRIMINAL APPEAL NO. 363 OF 2018
DINESH S/O LAXMAN GHATE
VERSUS
THE STATE OF MAHARASHTRA THROUGH POLICE INSPECTOR
POLICE STATION SATARA DISTRICT-AURANGABAD.
...
Advocate for Appellant : Mr. Jade R. M. (Absent)
APP for Respondent/State: Mrs. Uma S. Bhosale
...
CORAM : ABHAY S. WAGHWASE, J.
DATE : 02nd AUGUST, 2024 PER COURT:
1. Perused the papers. This is a jail appeal. There is challenge to the judgment and order of conviction dated 16.04.2018. Previous record shows that learned counsel Mr. R. M. Jade was appearing on behalf of the appellant. As he did not appear for sufficiently long time, notice was issued to the appellant, which is shown to be served on 24.01.2020. Matter was adjourned time and again and last chance was given on 27.02.2024.
2. Today also, none appears for the appellant. Therefore, this court is constrained to appoint Ms. Pratibha Suryawanshi as learned counsel for the appellant.
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3. Office to supply necessary papers to enable Ms. Pratibha Suryawanshi to conduct the matter.
4. Learned APP, on taking instructions from Jail Authorities, informs that convict has already undergone sentence and is already set at liberty.
5. Stand over to 09.08.2024.
[ABHAY S. WAGHWASE, J.] marathe