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Bombay High Court

The State Of Maharashtra vs Ramesh Vishwanath Darandale And Ors on 22 April, 2019

Author: Prakash D. Naik

Bench: B.P.Dharmadhikari, Prakash D. Naik

                                      1 of 2                      4.CoMF.1.2018.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION


               CRIMINAL CONFIRMATION CASE NO.1 OF 2018

 The State of Maharashtra                                        Appellant
           versus
 Ramesh Vishwanath Darandale and others                          Respondents

                                  WITH
                     CRIMINAL APPEAL NO.264 OF 2018
                                  AND
                   CRIMINAL APPLICATION NO.429 OF 2018

 Ashok Sudhakar Navgire                                          Appellant
       versus
 The State of Maharashtra                                        Respondent

                                    WITH
                        CRIMINAL APPEAL NO.949 OF 2018

 Ramesh Vishwanath Darandale and another                         Appellants
              versus
 The State of Maharashtra                                        Respondent

                                    WITH
                        CRIMINAL APPEAL NO.950 OF 2018

 Popat @ Raghunath Vishwanath Darandale                          Appellant
              versus
 The State of Maharashtra                                        Respondent


                                  WITH
                     CRIMINAL APPEAL NO.1146 OF 2018
                                  AND
                   CRIMINAL APPLICATION NO.423 OF 2019

 Sandip Madhav Kurhe and another                                 Appellants
       versus
 The State of Maharashtra                                        Respondent




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                                       2 of 2                      4.CoMF.1.2018.doc




 Mrs.P.P.Shinde, APP, for appellant in Conf.1/2018.
 Mr.Swaraj Jadhav for accused nos.1, 2 and 6.
 Ms.Debapriya Mukherjee I/by Dr.Yug Chaudhary for accused no.3.
 Ms.Divya Gupta for accused no.4.

                               CORAM :    B.P.DHARMADHIKARI AND
                                          PRAKASH D. NAIK, JJ.

DATE : 22nd April 2019 PC :

1. Despite orders dated 7th March 2019 and 8th April 2019, none of the accused in these matters have still chosen to file vakalatnama of their respective advocates. Advocate Ms.Mukharjee states that she has instructions to appear for accused no.3, however, she states that she is expecting vakalatnama from said accused. Advocate Swaraj Jadhav states that he has instructions to appear for accused nos.1, 2 and 6 but has not filed his vakalatnama.
2. In this situation, we list these matters on 30 th April 2019. If the vakalatnamas are not filed before 30 th April 2019, the registry shall appoint panel advocates for them.

(PRAKASH D. NAIK, J.) (B.P.DHARMADHIKARI, J.) MST ::: Uploaded on - 24/04/2019 ::: Downloaded on - 24/04/2019 22:33:31 :::