Ramesh Krishna Gopnur vs The State Of Maharashtra
2024 Latest Caselaw 23815 Bom

Bombay High Court

Ramesh Krishna Gopnur vs The State Of Maharashtra on 13 August, 2024

Bench: Revati Mohite Dere, Prithviraj K. Chavan

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QUTBUDDIN PATHAN
PATHAN      Date:                                                           202-APEAL-595-2014.doc
            2024.08.14
            14:10:36
            +0530
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION

                                           CRIMINAL APPEAL NO. 595 OF 2014


                   Ramesh Krishna Gopnur                            ... Appellant
                                 Versus
                   The State of Maharashtra                         ... Respondent

                   Ms. Laxmi Raman, Appointed Advocate for the Appellant

                   Ms. Gauri S. Rao, A.P.P for the Respondent No.1-State

                   Mr. A. R. Kapadnis, as amicus curiae for the Original
                   Complainant

                                                       CORAM : REVATI MOHITE DERE &
                                                               PRITHVIRAJ K. CHAVAN, JJ.

TUESDAY, 13th AUGUST 2024

P.C :

1 As soon as the appeal was called out for hearing,

Advocate Mr. Aniket Vagal stated that he has given his no

objection to the appellant and as such stated that he has no

instructions to appear in the aforesaid appeal. Hence, we

appointed Ms. Laxmi Raman, who is on the Legal Aid Panel to

espouse the cause of the appellant. We also appointed Mr. A. R.

202-APEAL-595-2014.doc

Kapadnis as amicus curiae to espouse the cause of the original

complainant.

2 Heard learned counsel for the parties. Judgment is

reserved.

PRITHVIRAJ K. CHAVAN, J. REVATI MOHITE DERE, J.