ARUN APPASO DANGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Advocate Ms. Ameeta Kuttikirshnan has filed a praecipe for dated July 13, 2021 for withdrawal of her appearance from Criminal Appeal No.1288 of 2011. By the said praecipe she has further requested for her discharge from Criminal Appeal No.1288 of 2011.

(2.) We discharge Advocate Ms. Ameeta Kuttikrishnan, appearing for the Appellant - Arun Appaso Dange, from Criminal Appeal No.1288 of 2011.

(3.) Issue notice to the Appellant, returnable on 18/10/2021. The notice shall indicate that advocate Ms. Ameeta Kuttikrishnan, appearing for the Appellant-Arun Appaso Dange, has sought her discharge from Criminal Appeal No.1288 of 2011, and this Court has discharged her from the said Appeal. The notice shall also indicate informing the Appellant - Arun Appaso Dange that, he can engage an advocate of his choice, or he can request for appointment of an advocate through legal aid panel.