Mohd. Shakir Abdul Majid Shaikh vs The State Of Maharashtra
2021 Latest Caselaw 4312 Bom

 R. V. Patil                    1 of 3                   2. cr.apeal(st).325.2021.doc




               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION

                   INTERIM APPLICATION NO. 567 OF 2021
                                   IN
                 CRIMINAL APPEAL (STAMP) NO. 325 OF 2021

 Samir Yamin Ayub Khan                     ...Appellant/Applicant

               Versus

 The State of Maharashtra                  ...Respondent

                                 WITH
                   INTERIM APPLICATION NO. 748 OF 2021
                                   IN
                 CRIMINAL APPEAL (STAMP) NO. 856 OF 2021

 Mohd. Shakir Abdul Majid Shaikh           ...Appellant/Applicant

               Versus

 The State of Maharashtra                  ...Respondent

                                 WITH
                   INTERIM APPLICATION NO. 665 OF 2021
                                   IN
                 CRIMINAL APPEAL (STAMP) NO. 859 OF 2021

 Ashraf Mukhtar Ahmed Abdul
 Mehboob Khan                              ...Appellant/Applicant

               Versus

 The State of Maharashtra                  ...Respondent

                                 WITH
                   INTERIM APPLICATION NO. 704 OF 2021
                                   IN
                 CRIMINAL APPEAL (STAMP) NO. 863 OF 2021

 Shoukat @ Chuva Vajir Patel               ...Appellant/Applicant

               Versus

 The State of Maharashtra                  ...Respondent
                                    .....




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  R. V. Patil                         2 of 3                       2. cr.apeal(st).325.2021.doc




 Ms Chandani Chawla i/b Dr. Yug Mohit Chaudhary for the Applicants/
 Appellants.
 Mr. Arfan Sait, APP for the Respondent - State.


                                 CORAM :      PRASANNA B. VARALE AND
                                              SURENDRA P. TAVADE, JJ.

                                 DATE     :   9th MARCH, 2021.


 P.C. :

1. Interim Application No. 748 of 2021 in Criminal Appeal (Stamp)

No. 856 of 2021, was fled at the instance of Mohd. Shakir Abdul

Majid Shaikh and Interim Application No. 704 of 2021 in Criminal

Appeal (Stamp) No.863 of 2021 submitted at the instance of Shoukat

@ Chuva Vajir Patel, are listed before this Court today. The appeals

are submitted through prison by the Appellants/Original Accused

persons, who are convicted and awarded sentence by the judgment

and order passed by the learned Additional Sessions Judge, Greater

Mumbai, dated 23 January 2020, for commission of the ofence

punishable under Sections 143, 144, 147, 148, 149, 387, 120-B, 302

of Indian Penal Code and under Section 25 of Arms Act and under

Section 135 of Bombay Police Act, challenging the judgment and

order of conviction relevant certain grounds. Considering the fact that

the appeals are submitted through prison, we deem it appropriate to

appoint a counsel to represent the Appellants.

2. Mr. Pawan Mali, is hereby appointed to represent the

Appellants. The Registry to provide copies of necessary documents,

R. V. Patil 3 of 3 2. cr.apeal(st).325.2021.doc

so as to enable the appointed counsel to fle a proper appeal memo

and application seeking condonation of delay. Matters be posted for

further consideration after two weeks. Stand over to 23 rd March 2021.

(SURENDRA P. TAVADE, J.) (PRASANNA B. VARALE, J.)