Anuj Arjun Pawar vs The State Of Maharashtra
2021 Latest Caselaw 8137 Bom

                                    1 of 3                           2. cr.apeal.68.2020.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                     CRIMINAL APPEAL NO. 68 OF 2020
                                 WITH
                  INTERIM APPLICATION NO. 1350 OF 2019
                                  IN
                     CRIMINAL APPEAL NO. 68 OF 2020

 Anuj Arjun Pawar                                  ...Appellant/Applicant

             Versus

 The State of Maharashtra                          ...Respondent
                                        .....

 None for the Appellant/Applicant.
 Ms. M. M. Deshmukh, APP for the State.

                               CORAM :        PRASANNA B. VARALE AND
                                              SURENDRA P. TAVADE, JJ.

                               DATE      :    19th JUNE, 2021.

 P.C. :

1. Perusal of the record show that the appeal is preferred against

the Judgment and Order passed by the learned Additional Sessions

Judge-2, Sangli in Sessions Case No. 29 of 2013 dated 16 th July,

2019. On receipt of appeal forwarded through prison, it was revealed

that there is a delay and by the order dated 9 th December, 2019 delay

of 34 days has been condoned. By the order dated 9 th December,

2019, the Division Bench of this Court was pleased to direct the

registry to appoint an advocate from the legal aid panel for espousing

the cause of Applicant. The perusal of record further shows that

R.V.Patil

2 of 3 2. cr.apeal.68.2020.doc

learned Advocate Mr. Aditya Bapat is already appointed to represent

the cause of the Appellant through legal aid services committee. It

seems that till date, the learned Counsel appointed for the Appellant

has not fled an appeal memo. The learned Counsel appointed for the

Appellant is granted two weeks time to fle an appeal memo in the

registry.

2. Appeal is admitted. Call for record and proceedings.

3. The learned Counsel appointed for the Appellant is permitted to

fle a proper appeal memo within two weeks from today and to submit

the same in the registry. Needless to state that the learned Counsel

appointed for the Appellant to supply copy of the appeal memo to the

office of Public Prosecutor.

4. As the perusal of Judgment and Order passed by the learned

Additional Sessions Judge shows that the compensation is awarded

to the family of victim-girl under Section 357(3) of Cr.P.C and it is

further directed that on recovery of the fne amount to the tune of Rs.

75,000/-, an amount of Rs. 70,000/- be paid to the father of victim-girl

PW- 11 Sudam Baburao Chavan and amount of Rs. 5000/- be

credited to government. Considering these facts, we deem it

appropriate to permit the learned Counsel appointed for the Appellant

to add the father of victim PW-11 Sudam Baburao Chavan as party

Respondent No. 2 to the appeal.

R.V.Patil

3 of 3 2. cr.apeal.68.2020.doc

5. Issue notice to the added Respondent No. 2, making the same

returnable within six weeks from today.

(SURENDRA P. TAVADE, J.) (PRASANNA B. VARALE, J.)

R.V.Patil