Sandip S/O Hemraj Sardar vs The State Of Maharashtra
2021 Latest Caselaw 472 Bom

Citation : 2021 Latest Caselaw 472 Bom
Judgement Date : 8 January, 2021

Bombay High Court

Sandip S/O Hemraj Sardar vs The State Of Maharashtra on 8 January, 2021

Bench: S.S. Jadhav, N. J. Jamadar

                                                                          1- appln-856.19 in apeal-1038.13.doc




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION
                    CRIMINAL APPLICATION NO.856 OF 2019
                                    IN
                      CRIMINAL APPEAL NO.1038 OF 2013

 Sandip S/o Hemraj Sardar                                        ... Applicant
 V/s.
 State of Maharashtra                                            ... Respondent
                                          -------------------
 None for the Applicant.
 Mr. S.R. Agarkar, APP for the Respondent - State.
                                         ---------------------
                                CORAM : SMT. SADHANA S. JADHAV &
                                        N.J. JAMADAR, JJ.

DATED : 8th JANUARY 2021.

P.C. :

1. Heard the learned APP. This is an application filed by the appellant No.11 in Criminal Appeal No.1038 of 2013 seeking leave to file a separate appeal and be represented by the Advocate of his choice and to dispense with filing of the annexures including a certified copy of the judgment to the separate appeal filed by the applicant. In the interest of justice, the said application deserves to be allowed. Hence, the application is allowed in terms of prayer clause (a).



          (N.J. JAMADAR, J)                  (SMT. SADHANA S. JADHAV, J)



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