Narendra Binatai Ratwekar vs The State Of Maharashtra
2021 Latest Caselaw 16374 Bom

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                                                             crappln1717.21.odt

           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD

                CRIMINAL APPLICATION NO. 1717 OF 2021 IN
                 CRIMINAL APPEAL ST. NO.5184 OF 2021

 Narendra Binatai Ratwekar                              Applicant

          Versus

 The State of Maharashtra                               Respondent


 Mrs. M. L. Sangeet, advocate for the applicant
 Mr. R. V. Dasalkar, APP for the Respondent-State.


                               CORAM : V.K.JADHAV AND
                                       SANDIPKUMAR C. MORE, JJ.

                               DATE    : 25th November, 2021.

 PC :

                  Heard.

Issue notice to the Respondent. Learned A.P.P. waives

notice for Respondent-State.

The applicant is a convict under Sections 302, 376 (2)

(f) and 201 of the Indian Penal Code and sentenced to suffer

imprisonment for life under Section 302 of IPC; imprisonment for

remainder of the natural life of the accused under Section 376 (2)

(f) of IPC; and to undergo rigorous imprisonment for seven years

under Section 201 of the IPC.

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The applicant was the undertrial prisoner and at

present, he is in jail. The applicant belongs to a very poor family.

Though the applicant has approached the Legal Aid Committee,

however, some time has lapsed after the papers are received by the

Legal Aid Committee in going through the same. The Counsel

representing the applicant-accused is an appointed Counsel from

the Legal Aid Panel.

In view of the above and for the reasons stated in the

application, delay of two years occurred in fling the Criminal

Appeal against the judgment and order dated 18.03.2019, passed

by the Additional Sessions Judge, Jalgaon, in Sessions Case

No.33/2017, is hereby condoned.

Criminal Application is accordingly disposed of.

  (SANDIPKUMAR C. MORE)                         (V.K.JADHAV)
      JUDGE                                        JUDGE

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                                                             crappln1717.21.odt

IN THE HIGH COURT OF JUDICATURE OF BOMBAY BENCH AT AURANGABAD

CRIMINAL APPEAL ST. NO.5184 OF 2021

Narendra Binatai Ratwekar Appellant

Versus

The State of Maharashtra Respondent

Mrs. M. L. Sangeet, advocate for the appellant. Mr. R. V. Dasalkar, APP for the Respondent-State.

CORAM : V.K.JADHAV AND SANDIPKUMAR C. MORE, JJ.

                               DATE    : 25th November, 2021.
 PC :

                  Heard.

                  Admit.

The learned A.P.P. waives notice on behalf of the

Respondent-State on admission.

Call Record & Proceedings.

Stand over to 16th December, 2021.

  (SANDIPKUMAR C. MORE)                        (V.K.JADHAV)
      JUDGE                                       JUDGE

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