GOPAL ASHOKRAO JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This case is an example of the disrespect to the Court and its orders, even by the counsels who have a long standing practice. On 9/8/2024, the counsel for the petitioner had sought adjournment. Since the Court had already granted him the last opportunity before that date, the Court granted him an opportunity to advance the arguments subject to the cost of Rs.5,000.00 to be deposited in this Court. The matter was listed today. It was surprising that Advocate Mr. U.B. Bondar and Mr. V.V. Patil who appear to have a good standing practice did not pay heed to the Courts order and again remained absent when the matter was called. He did not deposit the cost of Rs.5,000.00. Such conduct of the lawyers having good standing practice would not pass a good message to the newly entered lawyer. If the Court does not take stringent action against such a conduct, it would have been disrespecting the law. Hence, the Sheristedar was directed to contact Advocate Mr. U.B. Bondar on his phone and report his reply. However in the meantime, Advocate Mr. V.V. Patil appeared and made a statement that Mr. Bonder has gone to the funeral of the family member of his friend. He is busy in another matter pending before another Court. The Court expressed displeasure on his reply. The Court informed him that he must argue the matter else stringent action will be taken. He had no brief. The Court was given Court papers to him. Lastly, he prepared with the matter.

(2.) Heard learned counsel for the injured/petitioner and learned counsel for the accused/respondents.

(3.) The injured/petitioner has impugned the judgment and order of the learned Additional Sessions Judge, Udgir passed in Criminal Appeal No.1 of 2003 dtd. 30/8/2005.