Amit Ramchandra Nair vs The State Of Maharashtra
2023 Latest Caselaw 383 Bom

                                                        1/2                    28 ia 614.27.docx



                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                                        Interim Application No.614 of 2021
                                                        IN
                                       CRIMINAL APPEAL NO. 624 OF 2018


                      Amit Ramchandra Nair                               ...   Applicant
                             v/s.
                      The State of Maharashtra                           ...     Respondent


                      Mr Ashish Vernekar i/b. Satyavrat Joshi for the applicant.

                      Mrs G P Mulekar, APP for the State.
                      Mr Dhananjay Rananaware, appointed advocate for the appellant.


         Digitally
         signed by                         CORAM : NITIN W. SAMBRE &
         LATA
LATA
SUNIL
         SUNIL
         PANJWANI
                                                   R.N.LADDHA, JJ.

PANJWANI Date:

2023.01.13

DATE : 10th January 2023 11:54:39 +0530

P.C. :

Mr Ashish Vernekar holding for Mr. Satyavrat Joshi informs that on request of the appellant-accused, the papers are already returned.

2. As such appearance of Mr Satyavrat Joshi is discharged. Let there be notice to the appellant-applicant, returnable on 25th January 2023 2/2 28 ia 614.27.docx

intimating the appellant that since the appearance of counsel for the appellant is discharged, this Court deem it appropriate in the backdrop of law laid down by the Apex Court in the matter of Surya Baksh Singh vs. State of U.P.1 to appoint Mr Dhananjay Rananaware to assist the Court in deciding the interim application under section 389 of Cr. P.C.

3. We direct the office to provide copies of the deposition and the judgment to the appointed Counsel within a period of two weeks.

4. Matter to come up for consideration on 25th January 2023.

     R.N. LADDHA, J.                        NITIN W. SAMBRE, J.
Lata Panjwani, P.S.




1    (2014) 14 SCC 222