AJAY @ AJIT MADHAV LOHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) There are two Appeals listed on today's board for hearing i.e. Criminal Appeal No.130 of 2021 and Criminal No.1393 of 2019.

(2.) In So far Criminal Appeal No.1393 of 2019 is concerned, the same has been mentioned by advocate Ms.Supriya Kak for an adjournment on the ground of ailment of Mr. Tejas Hilage who is the Advocate on record for the Appellant in Criminal Appeal No.1393 of 2019. At her request, Criminal Appeal No.1393 of 2019 is adjourned for hearing to 04/03/2021. In the said Criminal Appeal No.1393 of 2019 there is ad-interim protection granted by this Court (Coram : B. P. Dharmadhikari and Smt. Sadhana S Jadhav, JJ) by order dated 02/12/2019. The said ad-interim protection would continue to operate till next date.

(3.) In so far as Criminal Appeal No.130 of 2021 is concerned, we have heard the learned counsel appearing for the Appellant Mr. Aditya Raktade, the learned APP appearing for the Respondent State and Mr. S R Phanse, the learned advocate appointed to represent Respondent No.2.