BHASKAR WAMAN GAVALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Counsel for the appellant and APP for the State.

(2.) This appeal had come up for admission on 4th September, 2008. At the time of hearing of the appeal for admission, learned Single Judge (Coram : R.S. Mohite, J.) who was pleased to hear the appeal has held that no ground was made out to admit the appeal and therefore, record and proceedings were called for. The following order was passed in the appeal :-

(3.) When the matter came up for admission again on 12.11.2008, I have heard the learned Counsel appearing on behalf of the appellant at length on the criminal application for bail. The record and proceedings were received by the office and by a detailed order, the application for bail was rejected. However, since the sentence imposed by the trial court was one year, the appeal was kept for final hearing at the admission stage and it was stood over to 20th November, 2008 and the appeal was kept part heard. Thereafter, I have heard Counsel for the appellant at length on 20th November, 2008. The learned Counsel also placed the file of compilation of evidence.