Father (Accused As Per Lower Court ... vs State Of Maharashtra And Anr
2023 Latest Caselaw 9309 Bom

                                                 10-IA-1413-2023.doc


Shailaja


       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CRIMINAL APPELLATE JURISDICTION
           INTERIM APPLICATION NO.1413 OF 2023
                           IN
              CRIMINAL APPEAL NO.443 OF 2023

Father (Accused as per Lower               ]
Court Judgment)                            ]    Applicant
      Vs.
The State of Maharashtra and another       ]    Respondents
                               .....
None for Applicant/Appellant.

Ms. G.P. Mulekar, A.P.P, for Respondent No.1-State.
                                 .....
                        CORAM : PRITHVIRAJ K. CHAVAN, J.

                            DATE     : 5th SEPTEMBER, 2023.
P.C.

1.         None for the applicant.

2. Complainant who is the mother of the victim is present in

person. Her identity is vouched by Ms. Mulekar, the learned A.P.P.

3. It is submitted that the complainant seeks appointment of

another Advocate from the Panel of the High Court Legal Services

Authority to espouse the cause of the victim in place of Advocate

Ms. Savita Prabhune, who was earlier appointed by the High Court

Legal Services Authority.

1 of 2 10-IA-1413-2023.doc

4. At the request of the complainant, High Court Legal Services

Authority is directed to appoint another Advocate in place of Ms.

Savita Prabhune to represent the victim.

5. List on 10th October, 2023.

[PRITHVIRAJ K. CHAVAN, J.]

Signed by: Shailaja Halkude Designation: PA To Honourable Judge 2 of 2 Date: 07/09/2023 11:45:17