Anil Krushna Gangurde vs The State Of Maharashtra
2022 Latest Caselaw 11564 Bom

                                 Osk                                                              34-Wp-5479-2021.odt



                                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                      CRIMINAL APPELLATE JURISDICTION

                                                  CRIMINAL WRIT PETITION NO. 5479 OF 2021

                                 Anil Krushna Gangurde                                       ... Petitioner
                                       V/s.
                                 The State of Maharashtra                                    ... Respondent

                                 None for Petitioner.
                                 Mr.Ajay Patil, A.P.P. for Respondent-State.
                                                                         CORAM : A.S. GADKARI AND
                                                                                 MILIND N. JADHAV, JJ.

                                                                         DATE      : 14th November 2022.

                                 P.C. :

1. Registry is directed to appoint an Advocate from the Panel of

Legal Aid Committee to represent and espouse the cause of Petitioner, viz. his

conviction by the impugned Judgment and Order dated 22 nd December 2015

passed by the Additional Sessions Judge-4, Nashik in Sessions Case No. 251 of

2011. This be done within a period of two weeks from today.

2. The Secretary, High Court Legal Services Committee, Mumbai is

directed to provide photocopy of present impugned Judgment and Order to

the concerned Advocate, so appointed, to prepare and file a substantive

appeal along with delay condonation application, if necessary.

3. Petition is disposed off in the aforesaid terms.

OMKAR Digitally signed by OMKAR SHIVAHAR [MILIND N. JADHAV, J.] [A.S. GADKARI, J.] SHIVAHAR KUMBHAKARN KUMBHAKARN Date: 2022.11.16 1/1 14:06:47 +0530