Ranjeetkumar @ Rajakumar ... vs The State Of Maharashtra And Anr
2022 Latest Caselaw 3542 Bom

                                                                 20-NOB-APEAL-ST-2589-2022-AW-IA-584-2022-IA-585-2022.doc




                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CRIMINAL APPELLATE JURISDICTION

                                                   CRIMINAL APPEAL(ST.) NO. 2589 OF 2022
                                                                   WITH
                                                    INTERIM APPLICATION NO. 584 OF 2022
                                                                   WITH
                                                 INTERIM APPLICATION (ST.) NO. 585 OF 2022

                              Ranjeetkumar @ Rajkumar Punawasi
                              Jaiswal                                                  ...Appellant/Applicant
                                    Versus
                              The State Of Maharashtra & Anr.                          ...Respondents

                                                                          ....
                              Ms. Manisha Deokar, Advocate for the Applicant/Appellant.
                              Mr. Arfan Sait, APP for the Respondent - State.

                                                      CORAM         :        PRAKASH D. NAIK, J.

                                                      DATE          :        31st MARCH, 2022.

                              PER COURT:

                              1.                 Not on board.

2. Learned Advocate Ms. Manisha Deokar fairly brought

to the notice of this Court that she was appointed through legal aid

represent appellant. She preferred an appeal challenging the

judgment of conviction on behalf of the appellant along with

application for suspension of sentence viz. Criminal Appeal (st.)

No.2589 of 2022, Interim Application No.584 of 2022 and Interim

Application No.585 of 2022.

           Digitally signed
           by SAJAKALI
SAJAKALI   LIYAKAT
           JAMADAR
LIYAKAT    Date:
JAMADAR    2022.04.01
           18:47:22
           +0530



                              Sajakali Jamadar                          1 of 2

20-NOB-APEAL-ST-2589-2022-AW-IA-584-2022-IA-585-2022.doc

3. Apparently the same convict has preferred an appeal

and applications through jail viz. Criminal Appeal (St.) No.1269 of

2021, Interim Application No.1939 of 2021 and Interim Application

(st) No.5525 of 2022. Learned Advocate Ms. Devyani Kulkarni is

also appointed to represent the said appellant. Thus, the same

convict has preferred two separate appeals and applications for

same relief. Since the appeal (st) No.1269 of 2021 was registered

first in point of time, the said appeal and applications preferred in

the said appeal shall be retained.

4. Criminal Appeal (st.) No.2589 of 2022, Interim

Application No.584 of 2022 and Interim Application No.585 of

2022 were registered subsequently and hence, Criminal Appeal

(st.) No.2589 of 2022, Interim Application No.584 of 2022 and

Interim Application No.585 of 2022 stand disposed off.

5. The Court appreciate the efforts taken by

Ms. Manisha Deokar in filing the appeal and applications on behalf

of appellant. The High Court Legal Services Committee is directed

to pay professional fees in accordance with Rules to learned

Advocate Ms. Manisha Deokar.

                                             (PRAKASH D. NAIK, J.)




Sajakali Jamadar                      2 of 2