Pandurang Mahadeo Mali And Anr vs The State Of Maharashtra
2021 Latest Caselaw 9747 Bom

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       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            CRIMINAL APPELLATE JURISDICTION

                   CRIMINAL APPEAL NO.569 OF 2015

 Pandurang Mahadeo Mali & Anr.                       ...Appellants

            V/s.

 The State of Maharashtra                            ...Respondent
                                 ----
 Mr. Sujit Padarat i/b Mr. Ritesh Thobde for the Appellants.
 Mrs. P. P. Shinde, APP for the Respondent-State.
                                 ----

                               CORAM : NITIN JAMDAR AND
                                       C. V. BHADANG, JJ.

DATE : 26 JULY 2021.

P.C.

. This appeal is of the year 2015 which is not proceeding further for hearing because compensatory party has not been joined by the Appellants. The learned Session Judge in the impugned judgment and order directed that out of collected fine amount, 50% of the amount be given to the legal heirs of deceased Tukaram as a compensation under section 357 of Code of Criminal Procedure. In view of these directions, the office has raised an objection and that the matter is classified as unready.

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2. Neither the learned Counsel for the Appellants nor the Learned APP are able to give the names of the heirs. The Registry will call for a report from the concerned Police station, Malshiras, as regards the names of heirs of deceased Tukaram.

3. Stand over to 9 August 2021. The report be submitted to the Registry by the concerned Police Station and to the office of the learned Public Prosecutor in addition by way of an e-mail.

 (C. V. BHADANG, J.)                            (NITIN JAMDAR, J.)