Ramesh Krishna Gopnur vs The State Of Maharashtra
2023 Latest Caselaw 167 Bom

Citation : 2023 Latest Caselaw 167 Bom
Judgement Date : 5 January, 2023

Bombay High Court

Ramesh Krishna Gopnur vs The State Of Maharashtra on 5 January, 2023

Bench: Nitin W. Sambre, R. N. Laddha

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                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO. 3898 OF 2022
                                                    IN
                                           APPEAL NO. 595 OF 2014

                                                   WITH
                                    INTERIM APPLICATION NO. 1030 OF 2021
                                                    IN
                                           APPEAL NO. 595 OF 2014

                      Ramesh Krishna Gopnure                        ...   Applicant/Appellant
                             v/s.
         Digitally    The State of Maharashtra                      ...     Respondent
         signed by
         LATA
LATA     SUNIL
SUNIL    PANJWANI
PANJWANI Date:
         2023.01.06
         15:07:36
                      None for the applicant/appellant.
         +0530        Mr V.B. Konde-Deshmukh, APP for the State.

                                            CORAM : NITIN W. SAMBRE &
                                                    R.N.LADDHA, JJ.

                                            DATE     : 5th January 2023

                      P.C. :

This interim application is filed by the applicant for changing the lawyer.

2. Consistently, the counsel for the appellant Shivraj R.Patil is 2/2 22 ia 3898.22.docx

absent.

3. As such the prayer for discharge of Advocate Mr Shivraj R. Patil as prayed by the appellant through his communication dt. August 1 2022 is granted.

4. The Interim Applications No.3898/2022 stands disposed of.

Interim Application No.1030/2021

5. As the applicant-appellant intend to appoint a new lawyer, it shall be open for him to apply for the copy of judgment, evidence/deposition and statement of accused recorded under Section 313 of Cr.P.C.

6. In case such an application is moved to the Registry through his new lawyer, Registry to process the same in accordance with law. Interim Application stands disposed of accordingly.

7. Issue notice to the appellant to engage a new layer, returnable on 31st January 2023.

R.N. LADDHA, J. NITIN W. SAMBRE, J.

Lata Panjwani, P.S.