Sanjay Khadakbahaddur Dube vs The State Of Maharashtra
2021 Latest Caselaw 2915 Bom

                                                                  10.apeal988.2018.doc




            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

                       CRIMINAL APPEAL NO. 988 OF 2018

 Sanjay Khadakbahaddur Dube                         ... Appellant
 V/s.
 State of Maharashtra                           ... Respondent
                           ----------------------
 Mr.Kartik Garg, Advocate appointed for appellant.
 Ms.P.P. Shinde, APP for State.
                           ----------------------

                           CORAM : SMT.SADHANA S. JADHAV &
                                   N.R.BORKAR, JJ.

DATE : FEBRUARY 12. 2021.

P.C. :

. Present appeal by accused No.1 against his conviction was filed through the Jail. This Court had thus appointed Advocate Ms.Rohini Dandekar, from the panel of Legal Aid to represent appellant. However, she is reported to have expired. In view of this, we appoint Mr.Kartik Garg, who is also on the panel of the Legal Aid to represent the appellant. Office to give copy of the appeal to the advocate so appointed.

2 Similarly request is made by original accused No.2 namely, Jawahar Morya, who is also convicted by the impugned Judgment and order and had not filed any appeal, to add as a party to

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10.apeal988.2018.doc

the present appeal.

3 Considering the fact that the accused is convicted by the impugned Judgment and order in present appeal, it would be appropriate to allow the request made by the accused No.2.

4 Learned Counsel appointed for the appellant/accused No.1 shall add accused No.2 as appellant No.2 to the present appeal.

 5                Stand over to 25/2/2021.




      [N.R.BORKAR, J]                [SMT.SADHANA S. JADHAV, J]




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