Bombay High Court
Dinesh S/O Laxman Ghate vs The State Of Maharashtra Through Police ... on 17 January, 2020
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
937 CRIMINAL APPEAL NO.363 OF 2018
DINESH LAXMAN GHATE
VERSUS
THE STATE OF MAHARASHTRA
...
Mr. R.M. Jade, Advocate for appellant
Mr. P.K. Lakhotiya, APP for respondent
...
CORAM : SMT. VIBHA KANKANWADI, J.
DATE : 17th JANUARY, 2020 PER COURT : 1 It appears that in view of communication by learned District
Judge-8 and Additional Sessions Judge, Aurangabad dated 19.12.2019 the appellant was arrested and produced before the Court on 17.12.2019 and has been sent to Central Jail, Harsul, Aurangabad. It also appears from the record, that Advocate Mr. M.R. Andhale, who was then representing the present appellant has been discharged and though the docket of the case shows, that Mr. R.N. Jade has not yet filed his Vakalatnama, under such circumstance, issue notice to the appellant calling upon making him to make a statement, as to whether he wants to engage Advocate of his choice or want ::: Uploaded on - 20/01/2020 ::: Downloaded on - 10/06/2020 01:07:48 ::: 2 Cri.Appeal_363_2018 any legal aid to be given to him through this Court. Notice to be served on him at the Central Jail, Harsul, Aurangabad. 2 Stand over till 24.01.2020.
( Smt. Vibha Kankanwadi, J. ) agd ::: Uploaded on - 20/01/2020 ::: Downloaded on - 10/06/2020 01:07:48 :::