Ramkirat Munilal Goud vs The State Of Maharashtra And Anr
2021 Latest Caselaw 15167 Bom

                                                                                  1.conf1.19.doc



                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CRIMINAL APPELLATE JURISDICTION

                          CRIMINAL CONFIRMATION CASE NO. 1 OF 2019
           The State of Maharashtra.                             ... Appellant.
           V/s.
           Ramkirat Munilal Goud                                 ... Respondent.
                                           WITH
                               CRIMINAL APPEAL NO. 661 OF 2019
           Ramkirat Munilal Goud                                 ... Appellant.
           V/s.
           The State of Maharashtra                              ... Respondent.
                                          -------------------
           Ms. M.M. Deshmukh, APP for State.
           Mr. Sachin Pawar, Advocate for respondent in CONF/1/2019 and
           Advocate for appellant in Appeal No. 661 of 2019.
           Ms. Rebecca Gonsalvez, Court appointed Advocate for victim.
                                         ---------------------
          Digitally
                            CORAM : SMT. SADHANA S. JADHAV &
          signed by
          ARUNA S                   PRITHVIRAJ K. CHAVAN, JJ.

ARUNA S TALWALKAR TALWALKAR Date:

          2021.10.22          DATE : OCTOBER 21, 2021.
          12:06:22
          +0530



          P.C.


          1                In the course of hearing of the Confirmation Case No. 1 of

2019, we have requested Ms. Rebecca Gonsalvez to espouse the cause of

the victim. The learned Counsel has drawn our attention to clause 11 of

the operative order in Special Case(Child Protection) No. 138 of 2013

Talwalkar 1 of 2

1.conf1.19.doc

vide Judgment dated 8/3/2019 passed by District Judge-7 & Special

Judge under POCSO Act, Thane. Clause-11 of the Operative order reads

as follows :

"11. The District Legal Service, Thane is hereby requested to

award compensation to the parents of deceased girl, as per rule."

2 We requested Learned APP to enquire as to whether the

compensation was paid by the District Legal Services Authority(DLSA),

Thane. Learned APP has informed us on the basis of the communication

by DLSA, Thane that since the copy of the Judgment dated 8 th March,

2019 was not forwarded to DLSA, Thane, the compensation was not paid

to the victim.

3 The Registrar (Judicial I) shall enquire as to why copy of

the Judgment dated 8th March, 2019 was not forwarded to DLSA, Thane

forthwith. The Registrar Judicial shall file a report on or before

27/10/2021 and place before this Court.

(PRITHVIRAJ K. CHAVAN, J)               (SMT. SADHANA S. JADHAV, J)




    Talwalkar                                                           2 of 2