Laxman Namdev Bhosale vs The State Of Maharashtra
2022 Latest Caselaw 4417 Bom

                                                                  910-Appeal-812.2017.odt




                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CRIMINAL APPELLATE JURISDICTION

                            CRIMINAL APPEAL NO. 812 OF 2017

Laxman Namdev Bhosale                             : Appellant (Orig.Accused)

         Versus

The State of Maharashtra                          : Respondent

Mr. D. G. Khamkar for Appellant.

Mr. M. Y. Nakhwa APP for Respondent/State.

                                  CORAM :    S. S. SHINDE,
                                             SARANG V. KOTWAL, JJ
                                  DATE   :   26th APRIL, 2022
P.C.

1. The learned counsel appearing for the appellant is directed to add

family members of the deceased, to whom the trial Court has awarded the

compensation in the operative part of the impugned judgment as respondents.

Leave for that purpose is granted. Amendment to be carried within two weeks

from today.

2. After amendment is carried out, issue notice to the newly added

respondents, returnable on 04.07.2022.

3. In addition to regular mode of service, the appellant to serve the

Respondents by alternate mode of service such as Fax/E-mail/Courier and to

file affidavit of service with tangible proof before the returnable date.

Ethape 1 of 2

910-Appeal-812.2017.odt

4. The learned APP waives service of notice on behalf of Respondent

No.1/State.

5. Stand over to 04.07.2022.

[SARANG V. KOTWAL, J]                                      [S. S. SHINDE , J]




Ethape                                                                               2 of 2