Ravindra S/O. Yeduba Khetre And ... vs The State Of Maharashtra
2023 Latest Caselaw 9953 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD


                     919 CRIMINAL APPEAL NO.490 OF 2017
                   WITH APPLN/642/2019 IN APPEAL/490/2017


                     RAVINDRA YEDUBA KHETRE AND OTHERS
                                       VERSUS
                             THE STATE OF MAHARASHTRA
                                          ...
                   Mr. N.S. Shah, Advocate for appellants - absent
                        Mrs. V.S. Choudhari, APP for respondent
                                          ...

                                    CORAM :     SMT. VIBHA KANKANWADI
                                                ABHAY S. WAGHWASE, JJ.
                                    DATE :      26th SEPTEMBER, 2023


ORDER :

1 When the matter was on board on 06.09.2023 learned Advocate

Mr. Navin Shah sought accommodation. Though we were not convinced with

the reasons given by him, we had adjourned the matter as a last chance.

However, today he is absent. Under such circumstance, issue notice to the

appellants as to whether they want to continue with the Vakalatnama of the

Advocates presently on record or want to engage some other Advocate or

even want to get legal aid. The appellants are in jail at least since 2017 and

if we consider the impugned judgment, accused No.1 Ravindra Khetre is in

2 Cri.Appeal_490_2017

custody since 01.09.2015. Accused Nos.2 and 3 were in custody from

01.09.2015 to 01.03.2016 and thereafter since 14.06.2017 they are also in

custody. Therefore, we do not want to protract the matter further on the

point of absence of the Advocate. Notice is made returnable on 07.10.2023.

(ABHAY S. WAGHWASE, J.) ( SMT. VIBHA KANKANWADI, J. )

agd