Anil S/O Motiram Dhudas vs State Of Mha. Thr. Pso Ps ...
2023 Latest Caselaw 3965 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH : NAGPUR

                        CRIMINAL APPEAL NO. 686 OF 2022
                               Anil s/o Motiram Dhudas
                                           Vs.
              State of Maharashtra, Thru. Its PSO, PS Kalmeshwar, Nagpur.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                Court's or Judge's Orders.
or directions and Registrar's orders.
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                            Mr. S.D. Chande, Advocate for appellant.
                            Mr. V.A. Thakare, APP for respondent.

                                         CORAM         : VINAY JOSHI, AND
                                                         BHARAT P. DESHPANDE, JJ.

DATE : 20.04.2023.

Read the letter dated 08.04.2023 of the appellant (prisoner) sent through jail. The appellant stated that he do not wish to continue Advocate Ms. Sunita Kulkarni and Advocate Mr. Santosh Chande, in the matter and further requested for grant of time to engage another Advocate.

2. Mr. Chande, Advocate is present before us. He would submit that he has conducted the matter in trial Court as well as trial Court gave compliments to him in the judgment, about the mode and manner, in which, the trial was conducted. However, as the appellant do not wish to continue,

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he has nothing to say but requested to pass appropriate orders.

3. Since, the appellant desires to engage another Advocate. We hereby discharge Mr. Santosh Chande, Advocate as well as Ms. Sunita Kulkarni, Advocate, from the appeal.

4. The matter be placed after two weeks so that till that time, the appellant shall engage another Advocate.

5. Registry to intimate this order to the appellant through Jail Superintendent, Nagpur.

6. Stand over to 04.05.2023.

                                       JUDGE                        JUDGE




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