Bombay High Court
Prfulla Prabhakar Mohite And Anr vs The State Of Maharashtra on 17 August, 2022
Author: Milind N. Jadhav
Bench: A.S. Gadkari, Milind N. Jadhav
Osk 214-Apeal-69-2017.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 69 OF 2017
Prabhakar Pandurang Mohite ... Appellant
V/s.
The State of Maharashtra ... Respondent
WITH
CRIMINAL APPEAL NO. 68 OF 2017
Pravin Prabhakar Mohite ... Appellant
V/s.
The State of Maharashtra ... Respondent
WITH
CRIMINAL APPEAL NO. 811 OF 2016
Prfulla Prabhakar Mohite & Anr. ... Appellants
V/s.
The State of Maharashtra ... Respondent
None for Appellants.
Mr.H.J. Dedhia, A.P.P. for Respondent-State.
CORAM : A.S. GADKARI AND
MILIND N. JADHAV, JJ.
DATE : 17th August 2022. P.C. :
1. None for Appellants. Record indicates that, even on earlier occasion i.e. on 20th July 2022, none appeared for the Appellants. Presence of Advocate for the Appellants is necessary for final adjudication of present Appeals.
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Osk 214-Apeal-69-2017.odt
2. In view thereof, Registry is directed to appoint an Advocate to represent and espouse cause of Appellants from the panel of Legal Aid Committee, High Court, Mumbai. This be done within a period of two weeks from today.
3. List these Appeals on Final Hearing Board from the week commencing from 5th September 2022.
[MILIND N. JADHAV, J.] [A.S. GADKARI, J.]
Digitally signed
by OMKAR
OMKAR SHIVAHAR
SHIVAHAR KUMBHAKARN
KUMBHAKARN Date: 2022.08.18
16:55:25 +0530
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