Ramprasad @ Bhausaheb Limbaji ... vs The State Of Maharashtra
2022 Latest Caselaw 6272 Bom

NISHA       Digitally signed by NISHA
            SANDEEP CHITNIS
SANDEEP     Date: 2022.07.06
CHITNIS     17:40:34 +0530
                                                                                   32-ia.1823.2021.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                CRIMINAL INTERIM APPLICATION NO.1823 OF 2021
                                                    IN
                                      CRIMINAL APPEAL NO.887 OF 2019

                  Ramprasad @ Bhausaheb Limbaji Upade                             ...Applicant
                       Versus
                  The State of Maharashtra                                        ...Respondent

                  Ms. R. M. Shaikh i/b Mr. Abdul H. Kotwala, Appointed Advocate,
                  for the Applicant.

                  Ms. M. M. Deshmukh, A.P.P for the Respondent - State.

                                                     CORAM : REVATI MOHITE DERE &
                                                             V. G. BISHT, JJ.

                                                    DATE      : 4th JULY 2022

                 P.C. :

1. By this application, sent through jail, the applicant seeks a

copy of the judgment, evidence, 313 statement etc.

2. Perused the application. Mr. Kotwala, has been appointed

to espouse the cause of the applicant. Paper-book is ready and hence it

is not necessary to supply the documents to the applicant.

N. S. Chitnis 1/2 32-ia.1823.2021.doc

3. The Application is accordingly disposed of.

4. Registry to communicate the aforesaid order passed today,

to the applicant lodged in Nashik Road Central Jail.

V. G. BISHT, J. REVATI MOHITE DERE, J.

N. S. Chitnis                                                                          2/2