Musa Abdul Wimumuni Kenneth vs The State Of Maharashtra
2022 Latest Caselaw 8132 Bom

                                                          1/1        05-IA-1287-20-IN-APEAL-1034-13.odt

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                             INTERIM APPLICATION NO.1287 OF 2020
                                                             IN
                                               CRIMINAL APPEAL NO.1034 OF 2013

                             Musa Abdul Wimumuni Kenneth                       .... Applicant
                                     versus
                             State of Maharashtra                              .... Respondent
                                                       .......

                             •       Ms. Zehra Charania i/b. Ayaz Khan, Advocate for Applicant.
                             •       Smt. M. R. Tidke, APP for the State/Respondent.

                                                          CORAM    : SARANG V. KOTWAL, J.

DATE : 20th AUGUST, 2022

P.C. :

This is an Interim Application in Criminal Appeal

No.1034 of 2013. This application is for seeking service of legal

aid counsel. The application was dated 23/10/2020. However,

the Appeal is already disposed of vide Judgment dated

06/11/2020. The Appellant was represented by a private

advocate. Therefore nothing further survives in this application

Digitally signed by and it is disposed of.

MANUSHREE MANUSHREE V NESARIKAR V NESARIKAR Date:

2022.08.23 15:25:42 +0530

(SARANG V. KOTWAL, J.)

Nesarikar