Ronald James Alvares vs The State Of Maharashtra
2023 Latest Caselaw 182 Bom

Osk                                                        14-IA-1035-2022 & 09-2019.odt



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                   CRIMINAL APPELLATE JURISDICTION

                INTERIM APPLICATION NO. 1035 OF 2022
                               WITH
                 INTERIM APPLICATION NO. 09 OF 2019
                                 IN
               CRIMINAL WRIT PETITION NO. 2693 OF 2017

Ronald James Alvares                              ... Applicant/Petitioner
      V/s.
The State of Maharashtra                          ... Respondent


Mr.Ratnesh M. Dube, Appointed Advocate for Applicant in IA/1035/2022
and IA/09/2019.
Mr.Ajay Patil, A.P.P. for Respondent-State.


                                     CORAM : A. S. GADKARI AND
                                             PRAKASH D. NAIK, JJ.

                                     DATE      : 5th January 2023.


P.C. :

1. In view of disposal of Writ Petition No. 2693 of 2017 by

Judgment dated 14th February 2019, the present Interim Applications filed

therein do not survive and are accordingly disposed off.

2. It is made clear that, the appointment of Advocate Mr.Ratnesh

Dube by the Legal Aid Committee in pursuance of Order dated 23 rd June

2022 was in Interim Application Nos.09 of 2019 and 1035 of 2022 in Writ

Petition No. 2693 of 2017.

Osk 14-IA-1035-2022 & 09-2019.odt

The Legal Aid Committee is directed to pay necessary legal

professional charges to Advocate Mr.Ratnesh Dube within a period of two

weeks from the date of receipt of present Order.

                              [ PRAKASH D. NAIK, J. ]                     [ A.S. GADKARI, J. ]



           Digitally signed
           by OMKAR
OMKAR      SHIVAHAR
SHIVAHAR   KUMBHAKARN
KUMBHAKARN Date:
           2023.01.06
           11:53:31 +0530