Citation : 2021 Latest Caselaw 5069 Bom
Judgement Date : 19 March, 2021
7.IA.487.2021 in Apeal.654.2017.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL INTERIM APPLICATION NO.487 OF 2021
IN
CRIMINAL APPEAL NO.654 OF 2017
Madina Kasim Shaikh ....Applicant
Versus
The State of Maharashtra ....Respondent
Mr. Arfan Sait, APP for the Respondent-State.
CORAM : PRASANNA B. VARALE &
SURENDRA P. TAVADE, JJ.
DATE : 19th MARCH, 2021. P.C. :
1. The present application/communication dated 24.09.2020 is forwarded through the prison authority of Yeroda Central Prison is placed before this Court. Applicant-Madina Kasim Shaikh, Convict No.C/3102 by way of this communication prayed for change of counsel. Perusal of record shows that the appeal is fled by the appellant-Madina Shiakh challenging the judgment and order dated 19.04.2017 passed by the learned Additional Sessions Judge, Pune is admitted vide an order dated 26.07.2017. The record further shows that at the relevant time Mr. Sumant Deshpande, an Advocate fled his appearance for the appellant alongwith Shaikh I.A., N.A. Jamadar, R.S. Khandale, Sufyan M. Shaikh, Vinayak J. Mane and Irshad Sayyed. Though the power/Vakalatnama is only signed by Mr. Sumant Deshpande, the ofce-note indicates that the learned counsel who has fled the appeal is informed about the application received by the ofce.
2. In view of these facts, it can only be stated that in case the counsel of her choice is engaged by the applicant and the learned counsel accordingly fles his power seeking no-objection from earlier counsel, the appeal be proceeded with.
( SURENDRA P. TAVADE, J.) (PRASANNA B. VARALE, J.)
Aarti Palkar 1/1
Digitally signed
Aarti G. by Aarti G.
Palkar
Palkar Date: 2021.03.19
16:25:53 +0530
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