Shyam Jivan Medhkar vs The State Of Maharashtra
2022 Latest Caselaw 6329 Bom

                                                                         22-IA-595-2022.odt

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO. 595 OF 2022
                                                     IN
                                       CRIMINAL APPEAL NO. 309 OF 2022

                      Shyam Jivan Medhkar                           ... Applicant
                           Versus
                      The State of Maharashtra                      ... Respondent

                      Mr. Pramod G. Kothane, Appointed Advocate, for the Applicant.
                      Mrs. P. P. Shinde, APP for the Respondent - State.

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

                                                  DATE      : 5th JULY 2022

                      P. C. :

This is an application through jail. By the said application, the

applicant seeks suspension of his sentence and enlargement on bail,

pending the hearing and final disposal of his appeal.

2 Mr. Kothane, has been appointed by the Legal Aid Services

Authority, to espouse the cause of the applicant. Mr. Kothane is

handicapped, inasmuch as, he only has a copy of the impugned

judgment.

REKHA
PRAKASH
PATIL                 Rekha Patil                                                         1/2
Digitally signed by
REKHA PRAKASH
PATIL
Date: 2022.07.07
11:25:06 +0530
                                                 22-IA-595-2022.odt

3      Having regard to the same, we direct the Registry to place on

record, the paper-book which is ready, on the next date. Registry to

also handover a copy of the paper-book to Mr. Kothane, free of cost,

as Mr. Kothane has been appointed by the Legal Aid Services

Authority.

4 It is open for the office of the Public Prosecutor to obtain the

copy of the paper-book on payment of necessary charges.

5 Stand over to 19th July, 2022.

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

Rekha Patil                                                      2/2