Anuj Arjun Pawar vs The State Of Maharashtra And Anr
2025 Latest Caselaw 4417 Bom

Bombay High Court

Anuj Arjun Pawar vs The State Of Maharashtra And Anr on 26 August, 2025

                                                                           905-APEAL-68-2020+.DOC




                                                                                            Shephali

                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION
                                       CRIMINAL APPEAL NO. 68 OF 2020
                                                   WITH
                                       CRIMINAL APPEAL NO. 102 OF 2020
                                                   WITH
                                       CRIMINAL APPEAL NO. 1777 OF 2019


                    Anuj Arjun Pawar                                                ...Appellant
                          Versus
                    The State of Maharashtra & Anr                                  ...Respondents


                    Mr Mohit Dalvi i/b Amit Mane, appointed Advocate, for the
                          Applicant in APEAL/68/2020.
                    Mr Nitesh S. Nevshe with Shweta Nitesh Nevshe, (appeared
                          online), for the Appellant in APEAL/102/2020.
                    Mr Dilip Shinde, for the Appellant in APEAL/1777/2019.
                    Ms Priyanka S Rane, APP, for the Respondent-State.
SHEPHALI
SANJAY
MORMARE                                           CORAM:     SUMAN SHYAM &
Digitally signed
by SHEPHALI
                                                             SHYAM C. CHANDAK, JJ.

SANJAY MORMARE Date: 2025.08.26 17:11:27 +0530 DATED: 26TH AUGUST 2025.

PC:-

1. The aforesaid Appeals were finally heard and closed on 04/02/2025, for passing Judgment. However, during the hearing, it was not pointed out by the parties that, despite service, Respondent No.2/Original Complainant did not file his appearance. Consequently, there was no representation and hearing on behalf of Respondent No.2. However, considering the nature of the offences involved in the Appeals, there is need of

26th August 2025

905-APEAL-68-2020+.DOC

proper representation on behalf of Respondent No.2. Hence, the Registry was directed to list the Appeals on today, under the caption 'for directions'.

2. In view thereof, the High Court Legal Services Authority shall appoint a 'Legal Aid Counsel' to represent and espouse the cause of Respondent No.2.

3. List the matter on 2nd September 2025 at 3.00 pm.

(SHYAM C. CHANDAK, J.) (SUMAN SHYAM, J.)

26th August 2025