Shankar Babu Kunchikurve vs The State Of Maharashtra And Anr
2025 Latest Caselaw 5867 Bom

Bombay High Court

Shankar Babu Kunchikurve vs The State Of Maharashtra And Anr on 19 September, 2025

Author: R.N. Laddha

Bench: R.N. Laddha

                            Mamta Kale                                                                                       45-apealst-13842-
                                                                                                                                    2025.docx

                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CRIMINAL APPELLATE JURISDICTION

                                       Criminal Appeal (St) No. 13842 of 2025
                                                                           with
                                         Interim Application No. 2503 of 2025
                                                                           with
                                         Interim Application No. 2505 of 2025
                    Shankar Babu Kunchikurve                                                                          ... Appellant
                        versus
                    The State of Maharashtra and Anr.             ...Respondents
                                                 ----
                    Ms Sana Shaikh a/w Ms Nisha Lakariya, for the Appellant /
                    Applicant.
                    Mr M G Patil, APP, for Respondent / State.
                    PSI G N Gaikwad (Pairavi), Dharavi Police Station, Mumbai, is
                    present.
        Digitally
        signed by
        MAMTA
MAMTA AMAR
                                                 ----
AMAR KALE
KALE  Date:
      2025.09.19
        19:00:40
        +0530                                          Coram: R.N. Laddha, J.

Date: 19 September 2025 P.C.:

Interim Application No. 2503 of 2025 . Heard.

2. For the reasons stated in the application, in the interest of justice and no objection from the other side, the delay in filing the appeal stands condoned. The appeal be numbered.

3. Accordingly, the interim application stands disposed of.

__________________________________________________

19 September 2025

Mamta Kale 45-apealst-13842- 2025.docx

Criminal Appeal (St) No. 13842 of 2025 . Heard.

2. Admit.

3. Call for Record and Proceedings.

Interim Application No. 2505 of 2025 . The learned APP, on instructions, informs the Court that notice has been served upon respondent No.2 and she seeks legal aid assistance.

2. Ms Komal Sinha, present in Court is appointed to espouse the cause of respondent No.2. Legal fees to be paid by the High Court Legal Service Committee. The appellant to provide a copies of the Appeal Memo, bail application and other relevant papers, including the impugned judgment to the Advocate so appointed.

3. By consent, stand over to 10 October 2025.

(R.N. Laddha, J.)

__________________________________________________

19 September 2025