Rakesh Shivaji Shelar vs Kedar Narendra Gandre And Ors
2022 Latest Caselaw 3886 Bom

                                                                                          12. appeal-379-2019.doc




                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CRIMINAL APPELLATE JURISDICTION

                                                     CRIMINAL APPEAL NO. 379 OF 2019

                              Shri. Rakesh Shivaji Shelar                        ...Applicant/Appellant
                                     Versus
                              Shri. Kedar Narendra Gandre And Ors.              ...Respondents
                                                              ....
                              Shri. Rajesh A. More, Advocate for the Applicant/Appellant
                              Ms. P. N. Dabholkar, APP for the Respondents.


                                                      CORAM       :        PRAKASH D. NAIK, J.

                                                      DATE        :        11th APRIL, 2022.

                              PER COURT:

1. Leave to amend to correct the address of respondent

No.1. Amendment may be carried out within two weeks from

today.

2. This is an appeal under Section 372 of Code of

Criminal Procedure Code. The applicant is the original

complainant. The offences were registered under Section 306 and

201 r/w Section 34 of Indian Penal Code (for short "IPC").

3. The respondent No.1 is the husband of the deceased.

The respondent Nos. 2 & 3 are mother-in-law and sister-in-law of

the deceased. The respondent No.4 is the father-in-law and

respondent No.5 is brother of respondent No.4. The alleged

incident of suicide by hanging had occurred on 2nd February, 2017.

Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR Sajakali Jamadar 1 of 2 Date:

JAMADAR    2022.04.13
           16:19:02 +0530
                                                             12. appeal-379-2019.doc

The marriage between the deceased and respondent No.1 was

solemnized in 2011. Prior to incident of suicide, the deceased had

filed complaint under Section 498-A of IPC.

4. I have perused the judgment and evidence of the

complainant.

5. Issue notice to respondent No.1, returnable on 14 th

June, 2022.

6. Spare copy be supplied in registry for issuing notice to

respondent No.1.

7. No case is made out for issuing notice to respondent

No.2 to 5. Learned APP waives notice for respondent No.6.

                                            (PRAKASH D. NAIK, J.)




Sajakali Jamadar                       2 of 2