Nafisa Umar Khan vs The State Of Maharashtra And Ors
2022 Latest Caselaw 7549 Bom

NISHA      Digitally signed by NISHA
           SANDEEP CHITNIS
SANDEEP    Date: 2022.08.03
CHITNIS    12:03:06 +0530



                                                                                      16-wp.2602.2022.doc


                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CRIMINAL APPELLATE JURISDICTION

                                         CRIMINAL WRIT PETITION NO.2602 OF 2022

                       Nafisa Umar Khan                               ...Petitioner
                            Versus
                       The State of Maharashtra and Ors.              ...Respondents

                       Mr. Ashley Cusher, for the Petitioner.

                       Mr. V. B. Konde-Deshmukh, A.P.P for the Respondent Nos. 1, 3 and
                       4.

                                                       CORAM : REVATI MOHITE DERE &
                                                               SHARMILA U. DESHMUKH, JJ.

                                                       DATE     : 2nd AUGUST 2022

                      P.C. :

1. Learned counsel for the petitioner seeks leave to amend

including leave to delete the name of the prosecutrix by replacing it

with 'X'. Leave granted. Amendment to be carried out within one

week from today.

2. By this petition, the petitioner seeks implementation of

Clause - 14 of the Judgment and Order dated 17 th November 2018,

passed by the learned District Judge - 2 and Additional Sessions

N. S. Chitnis 1/2 16-wp.2602.2022.doc

Judge, Kalyan in Atro. Special Case No.91 of 2015, by which the

petitioner was held to be entitled to claim compensation of

Rs.50,000/- from the Maharashtra Government.

3. Issue notice to the respondents, returnable on 29 th August

2022. Learned APP waives notice on behalf of the respondent Nos.1,

3 and 4 and seeks time to take instructions. In addition to Court

notice, petitioner, to serve the respondent No.2 by private notice and

file affidavit of service before the next date.

4. Stand over to 29th August 2022.

SHARMILA U. DESHMUKH, J. REVATI MOHITE DERE, J.

N. S. Chitnis                                                                        2/2