Sanjeev Mansingh Bankar vs Nandu Kachru Warungase And Anr
2023 Latest Caselaw 8806 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION

                   CRIMINAL WRIT PETITION NO.3576 OF 2021

    Sanjeev Mansingh Bankar                               .... Petitioner

                     versus

    Nandu Kachru Warungase & Anr.                         .... Respondents
                               .......

    •       Mr. Sandeep V. Bane, (Legal Aid Advocate) for Petitioner.
    •       Mr. S. H. Yadav, APP for the State/Respondent.

                                  CORAM     : SARANG V. KOTWAL, J.

                                  DATE      : 28th AUGUST, 2023

    P.C. :

1. The Legal Services Authority of this Court has

appointed an advocate to represent the Petitioner. Advocate Mr.

Bane informs the Court that he has resigned from panel of Legal

Services Authority. In this situation, the Legal Services Authority

is requested to appoint a different advocate to represent the

Petitioner.

2. From the relief claimed in the Petition, it appears that

the Petitioner is challenging the Judgment and Order of Nesarikar

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acquittal passed by the learned Magistrate. Therefore, the

Petitioner is permitted to convert this Petition into an application

for leave to file Appeal u/s 378 of Cr.P.C. The Legal Services

Authority of this Court shall accordingly inform the Petitioner

regarding today's order passed by this Court.

3. The newly appointed advocate shall take further steps

in accordance with law. Once such steps are taken, the matter be

listed before the appropriate bench.

(SARANG V. KOTWAL, J.)