Dnyaneshwar Vyankatrao Katekor ... vs The State Of Maharashtra
2021 Latest Caselaw 6239 Bom

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             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                           BENCH AT AURANGABAD

                        CRIMINAL APPEAL NO.191 OF 2021

               DNYANESHWAR VYANKATRAO KATEKOR (C-9283)
                                VERSUS
                      THE STATE OF MAHARASHTRA

Mr.R.B.Bagul, APP for State.

                        ( CORAM : RAVINDRA V. GHUGE AND
                                  B.U.DEBADWAR, JJ.)

                                DATE : APRIL 7, 2021


PER COURT :


1.

The appellant is undergoing life sentence in view of his conviction

vide judgment dated 15/12/2020 delivered by the learned Sessions Judge,

Latur in Sessions Case No.50/2019 for having committed an offence

punishable u/s 302 of the IPC. The Supdt., Aurangabad Central Jail has

referred this matter on the application of the convict, to the learned

Registrar of this Court.

2. As such, we deem it appropriate to appoint Ms.Madhaveshwari Mhase

as an amicus curiae on behalf of the appellant. She has been included in

category Sr.No.3 by the High Court in the list of advocates working as

Amicus Curiae at Aurangabad.

khs/Apr.2021/191-d

3. The Registry of this Court shall process the papers to Ms.Mhase. The

learned Amicus Curiae is requested to file an appeal, on or before

05/05/2021 and conduct the said brief.

( B.U. DEBADWAR, J. ) ( RAVINDRA V. GHUGE, J. )

khs/Apr.2021/191-d