Bombay High Court
Kishor Shivdas Shinde vs The State Of Maharashtra on 8 June, 2023
Author: S. G. Mehare
Bench: S. G. Mehare
1 906-BA-825-23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
BAIL APPLICATION NO.825 OF 2023
KISHOR SHIVDAS SHINDE
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. Vishnu Madan Patil holding for
Mr. N. L. Chaudhari, Advocate
APP for Respondent : Mr. S. B. Narwade
...
CORAM : S. G. MEHARE, J.
DATE : 08-06-2023 PER COURT :-
1. The applicant is seeking bail in an offence registered under the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989. The learned counsel for the applicant submits that the appeal would lie as provided in the said Act. Leave granted to convert the application into appeal. The applicant to take proper steps.
2. Respondent No.2/victim appeared in person. He want legal assistance.
3. The Secretary, High Court Legal Services Sub-Committee, Aurangabad is requested to appoint a lawyer from the panel to represent him.
4. The learned counsel for the applicant undertakes to provide copies of the application and other documents.
5. Remove from the Board.
( S. G. MEHARE ) JUDGE rrd ::: Uploaded on - 08/06/2023 ::: Downloaded on - 09/06/2023 17:20:44 :::