Swamidayal Jaikaran Varma @ ... vs The State Of Maharashtra
2021 Latest Caselaw 4689 Bom

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

             INTERIM APPLICATION NO. 1430 OF 2020
                               IN
               CRIMINAL APPEAL NO. 1647 OF 2019

Swamidayal Jaikaran Varma
@ Rappal @ Lambu.                                    ...Appellant.
       Versus
The State of Maharashtra.                            ..Respondent.

Mr. H. J. Dedhia, APP for the Respondent-State.

                                    CORAM : PRASANNA B. VARALE &
                                            S. P. TAVADE, JJ.

Date : March 15, 2021.

P. C. :

1. Perusal of the record shows that on receipt of

communication from the prison sent by the convict-appellant,

counsel Ms. Rushita Jain was appointed to represent the convict -

appellant. Accordingly, the appointed learned counsel has

presented an appeal memo in this Court.

2. The appeal takes exception to the judgment and

order of conviction and awarding sentence to the appellant. As

there was delay in filing appeal, an application for condonation of

delay was also presented. Delay was condoned and appeal is

admitted vide the order dated 16th December 2019 of the

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Division Bench of this Court.

3. The convict-appellant has submitted a letter/

communication seeking his enlargement on bail pending appeal.

Today, the learned counsel appointed to represent the appellant

is not present in this Court. As such we deem it appropriate to

grant some time to the appointed advocate of the appellant to

file proper application for the reliefs claimed in the

communication. Two weeks' time is granted to the learned

appointed counsel to take necessary steps. Needless to say that

as the appellant is lodged in prison, the filing of affidavit is

dispensed with.

4. Stand over to 30th March 2021.

[S. P. Tavade, J.]                                 [Prasanna B. Varale, J.]




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