Bombay High Court
The State Of Maharashtra vs Jagan Gagansingh Nepali @ ... on 26 September, 2018
Author: Sarang V. Kotwal
Bench: S. S. Shinde, Sarang V. Kotwal
1 / 2 903-APEAL-407-11.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.407 OF 2011
The State of Maharashtra .... Appellant
versus
Devendra Baburao Jagtap alias
J. D. & Ors. ... Respondents
WITH
CRIMINAL APPEAL NO.20 OF 2011
The State of Maharashtra .... Appellant
versus
Jagan Gagansignh Nepali
@ Jagya and another ... Respondents
.......
• Mrs.M.H. Mhatre, APP for Appellant/State.
• Mr.Abhaykumar Apte, Advocate for Respondent Nos.1 to 4 in
Appeal No.407/2011.
• Ms.Pooja Joshi i/b. Mr.A.M. Saraogi, Advocate for Respondent
No.2 in Appeal No.20/2011.
CORAM : S. S. SHINDE &
SARANG V. KOTWAL, JJ.
DATE : 26th SEPTEMBER, 2018.
Nesarikar ::: Uploaded on - 27/09/2018 ::: Downloaded on - 28/09/2018 02:08:14 ::: 2 / 2 903-APEAL-407-11.odt P.C. :
1. There is request from the learned Additional Sessions Judge, City Civil & Sessions Court, Mumbai, for sending back the original Record and Proceedings of Criminal Appeal No.407 of 2011 in MCOC Special Case No.5 of 2010 converted in Sessions Case No.86 of 2011. Accordingly the Registry has listed this matter in the order category.
2. Learned Counsel appearing for the parties have no objection to send back the original Record and Proceedings to the City Civil & Sessions Court, Mumbai. Accordingly, the Registry to send back the original Record and Proceedings of the aforementioned case to the Registry of the City Civil & Sessions Court, Mumbai.
3. Since, this Appeal filed by the State is pending before this Court, the Registry of City Civil & Sessions Court, Mumbai, to preserve the Record and Proceedings.
(SARANG V. KOTWAL, J.) (S. S. SHINDE, J.) ::: Uploaded on - 27/09/2018 ::: Downloaded on - 28/09/2018 02:08:14 :::