Nagesh Sahebrao Gaikwad vs State Of Maharashtra
2022 Latest Caselaw 3888 Bom

                                                     1/2           11-APEAL-314-19-&-215-22.odt

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                           CRIMINAL APPEAL NO.314 OF 2019

                       Deepak Shrirang Shinde & Anr.                    .... Appellants

                                  versus

                       State of Maharashtra                             .... Respondent

                                                       WITH
                                           CRIMINAL APPEAL NO.215 OF 2022

                       Nagesh Sahebrao Gaikwad                          .... Appellant

                                 versus

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

                       •      Mr. S. H. Gangal i/b. Ravi Shinde, Advocate for Appellant in
                              Appeal No.314/2019.
                       •      Mr. Y. M. Nakhwa, APP for State/Respondent.

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

DATE : 11th APRIL, 2022.

P.C. :

          Digitally
          signed by
          MANUSHREE
MANUSHREE V
V         NESARIKAR
NESARIKAR Date:
          2022.04.13

1. The Appellants are directed to add legal heirs of 12:12:23 +0530

deceased Rama Bhimrao Gote i.e. Rajesh Manohar Swami and

Lakhan Kumar Gaikwad as party Respondent because they were

Nesarikar 2/2 11-APEAL-314-19-&-215-22.odt

given compensation out of the fine amount as per the operative

part mentioned in the impugned judgment and order.

2. Leave to amend is granted for that purpose.

Amendment to be carried out within a period of two weeks from

today.

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

added Respondents returnable on 20/06/2022.

4. In addition to service through Court, the Appellant is

permitted to serve the Respondent through private service and

file affidavit to that effect.

5. Stand over to 20/06/2022.

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