Vicky Baban Ovhal And Anr vs The State Of Maharashtra
2022 Latest Caselaw 3764 Bom

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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                      CRIMINAL APPEAL NO. 437 OF 2019

                     Vicky Baban Ovhal & Anr.                               ..Appellants
                           Versus
                     State of Maharashtra                                   ..Respondent
                                                   __________
                     None for Appellant.
                     Ms. Veera Shinde, APP for State/Respondent
                                                __________

                                                CORAM : S. S. SHINDE AND
                                                        SARANG V. KOTWAL, JJ.

DATE : 6th APRIL 2022.

PC :

1. Leave to amend is granted to add Rajesh Manohar

Swami and Lakhan Kumar Gaikwad, as well as, legal heirs of Rama

Bhimrao Gote, as party respondents who are granted

compensation under the operative part of impugned Judgment.

2. Amendment shall be carried out within a period of four

weeks from today.

3. After amendment is carried out, issue notice to the

added respondents, returnable on 13/06/2022. Digitally signed by

4. In addition to service through court, learned counsel for VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2022.04.08 11:21:26 +0530 Gokhale 2 of 2 13-apeal-437-19

the Appellants is permitted to serve the added Respondents

through private notice and to file an affidavit of service to that

effect.

5. Investigating officer shall inform the added Respondents

about the pendency of this Appeal and about the next date

assigned and shall make a statement to that effect before the court.

6. Stand over to 13/06/2022.

(SARANG V. KOTWAL, J.) (S. S. SHINDE, J.)