Shirin Karim Khan vs Shirin Shabbir Gilitwala @ Shirin ...
2021 Latest Caselaw 12239 Bom

                                         1/2                          05-APPP-751-18.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION

                       CRIMINAL APPLICATION NO.751 OF 2018
                                       IN
                       CRIMINAL APPLICATION NO.73 OF 2016

                                  (For Leave to file Appeal)

    Miss XXX                                                .... Intervenor/
                                                         Proposed Respondent

    IN THE MATTER BETWEEN :

    The State of Maharashtra                                   .... Applicant

              versus

    Shirin Shabbir Gilitwala @
    Shirin Aunty & Ors.                                        .... Respondents
                                            .......

    •       Ms.Tinna Patel i/b. Mr. S.S. Deshpande, Advocate for Applicant.
    •       Ms.Veera Shinde, APP for the State.

                                    CORAM       : SARANG V. KOTWAL, J.

st DATE : 31 AUGUST, 2021

P.C. :

1. This is an application preferred by one of the victims

for interverning in the Appeal, preferred by the State of

Maharashtra, challenging the Judgment and Order passed in

Nesarikar

2/2 05-APPP-751-18.odt

Sessions Case No.504/2013 passed by Additional Sessions

Judge-4, Thane. In the interest of justice, the application is

allowed. The Applicant-victim is permitted to intervene in the

Appeal preferred by the State.

2. Learned counsel for the Applicant is directed to remove

the name of the victim from the record of this application

including the title of this application. The victim shall be

described as Ms.'X'.

3. Leave to amend is granted. Amendment shall be

carried out forthwith.

4. The office shall also take steps to remove the name of

the victim from the record of this application. She shall be

described as Ms.'X'.

5. Criminal Application No.751of 2018 is disposed of in the

aforesaid terms.

(SARANG V. KOTWAL, J.)