Jaykumar Ashok Sonawane vs The State Of Maharashtra
2021 Latest Caselaw 7351 Bom

                                         (1)


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                939 CRIMINAL APPEAL NO.240 OF 2021
              WITH APPLN/1021/2021 IN APEAL/240/2021

                   JAYKUMAR ASHOK SONAWANE
                              VERSUS
                   THE STATE OF MAHARASHTRA
                                 ...
          Advocate for Appellant : Mr. B. L. Sagar Killarikar
            Mr. AV Deshmukh, APP for Respondent-State
                               -----

                                 CORAM :       SMT.VIBHA KANKANWADI,J.

                                 DATE :         6th May, 2021.

 PER COURT :-

1. Issue notice to Respondent. Learned APP waives

notice for Respondent-State.

2. Admit. Call R and P.

3. Perusal of the impugned judgment would clarify

that fne of Rs.3,0000,000000/- was imposed and upon realization

of the same, it has been directed to be given as

compensation to the prosecutrix. The appellant is

challenging that part of the order also. Under such

circumstance, the prosecutrix, to whom the compensation is

given, is also required to be heard and, therefore, she should

be added as party respondent. The appellant is, therefore,

directed to add the prosecutrix as party respondent No.2.

After the amendment is carried out within a week, notice be

issued to the prosecutrix, made returnable on 11.6.20021.

4. In the meantime, if the appellant intends to

produce the copies of depositions on record, he may do so.

However, the matter would be taken up for hearing in

respect of Criminal Application No.10021/20021 only on

11.6.20021.

(SMT. VIBHA KANKANWADI) JUDGE

BDV