Pradeep Marotrao Gaikwad (In ... vs State Of Maharashtra Thr. P.S.O. ...
2022 Latest Caselaw 7820 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH : NAGPUR

                           PURSIS STAMP NO.948 OF 2019
                                       IN
                         CRIMINAL REVISION NO.35 OF 2019
                               Pradeep Marotrao Gaikwad
                                          VS.
          State of Maharashtra through P.S.O. Mahuli Jahagir, District Amravati
Office     Notes,    Office                     Court's or Judge's orders
Memoranda of Coram,
Appearances, court's orders
or      directions     and
Registrar's orders
             Shri R. Siddharth, Advocate h/f Shri P.V. Navlani, Advocate for the applicant.
             Shri A.M. Kadukar, learned APP for the non-applicant/State.

                              CORAM :      G. A. SANAP, J.

DATE : 10.08.2022

1. The victim was made a party as respondent No.2 in the appeal filed before the Sessions Court. After going through the title of the judgment and order passed by learned Sessions Judge, the office has raised the objection, that in this proceedings the informant would be a necessary party. In order to remove the technical objection, it would be just and proper to direct the applicant to add informant as respondent No.2.

2. The necessary correction/amendment in the revision memo to add the informant as respondent No.2 be carried out within one week.

3. After amendment, issue notice to the newly added respondent No.2, returnable after one week.

                                                                              JUDGE
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            manisha




Signed By:MANISHA ALOK
SHEWALE

Signing Date:10.08.2022 17:57