Sunil Shivaji Patil vs The State Of Maharashtra And Anr
2022 Latest Caselaw 7466 Bom

                                                        1/2       15-IA-2321-22-IN-APEAL-711-22.odt

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CRIMINAL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO.2321 OF 2022
                                                     IN
                                       CRIMINAL APPEAL NO.711 OF 2022

                       Sunil Shivaji Patil                                 .... Applicant

                                versus

                       State of Maharashtra & Anr.                         .... Respondents
                                                          .......

                       •     Mr. Chetan Alai a/w Mr. Ataram Patade a/w Mr. Yash Patade
                              and Mr. Suraj Naik i/b. Mr. Atmaram Patade, Advocate for
                              Applicant.
                       •     Smt. J. S. Lohokare, APP for the State/Respondent No.1.

                                                CORAM         : SARANG V. KOTWAL, J.

                                                DATE          : 01st AUGUST, 2022

                       P.C. :

1. Leave to amend granted to conceal the identity of the

Respondent No.2. Leave to amend is also granted to annex

complete set of judgment.

2. Amendment to be carried out forthwith.

          Digitally
          signed by
          MANUSHREE
MANUSHREE V
V         NESARIKAR
NESARIKAR Date:
          2022.08.02
          18:04:56
          +0530

3. Learned APP submitted a report of the police officer

which mentions that the Respondent No.2 is served. The Nesarikar 2/2 15-IA-2321-22-IN-APEAL-711-22.odt

Respondent No.2 has prayed for appointment of an advocate

through Legal Aid Panel.

4. Therefore, the Legal Aid Services Authority is requested

to appoint a suitable advocate to represent the Respondent No.2

in these proceedings. The advocate shall be appointed for the

Respondent No.2 in this application as well as in the connected

main Criminal Appeal. This shall be done at the earliest.

5. Place this matter on board for consideration of

suspension of sentence on 12/09/2022 at the request of learned

counsel for the Applicant.

(SARANG V. KOTWAL, J.)