MANSUR AZARUDDIN SHAIKH Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present appeal is placed for final hearing before this Court. The record discloses that when the present appeal was on board for final hearing on 17.6.2013, 19.7.2013, 21.2.2014, 4.4.2014, 7.7.2014, 20.8.2014, 21.8.2014, 16.9.2014, 20.2.2015 and 20.3.2015 none had appeared for and on behalf of the Appellant though as per noting of the Registry the appearances of two Advocates have been filed on record.

(2.) Today, also when the matter is called out for final hearing, none appeared for and on behalf of the Appellant. As per the note put up by the Registry, the accused since the day of arrest is in jail. In view of the ratio laid down by the Hon'ble Supreme Court in the case of Surya Baksh Singh Vs. State of Uttar Pradesh, 2014 14 SCC 222, the present appeal has been taken up for final hearing in the absence of the Advocate for the Appellant.

(3.) Heard the learned APP for the Respondent-State at length and with the help of the learned APP, perused the entire evidence and record produced before this Court.