Ankush Dadaso Shinde vs The State Of Maharashtra
2022 Latest Caselaw 12696 Bom

                                                                                     54.Apeal(St).8284.2022.doc




                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                CRIMINAL APPELLATE JURISDICTION

                                            CRIMINAL APPEAL (STAMP) NO.8284 OF 2022

                               Ankush Dadaso Shinde                                      Appellant
                                     versus
                               The State of Maharashtra                                  Respondent

                               None present for Appellant
                               Ms.S.D.Shinde, APP, for State.

                                                          CORAM :     A.S.GADKARI AND
                                                                      PRAKASH D.NAIK, JJ.

                                                          DATE    :   6th December 2022
                               PC :

Present Appeal is received through jail. Perused the impugned

judgment and order.

2. Admit.

3. Learned APP waives notice on behalf of Respondent-State.

4. The High Court Legal Services Committee, Mumbai, is directed

to appoint an Advocate to represent and espouse the cause of

appellant who is in jail. It be done within a period of six weeks from

today.

(PRAKASH D. NAIK, J.) (A.S.GADKARI, J.) Digitally signed by MANISH MANISH SURESH SURESH THATTE Date: 2022.12.09 THATTE 16:35:20 +0530

MST