Nitin Ramesh Prajapati vs The State (Union Territory Of ...
2022 Latest Caselaw 7904 Bom

CAJ                                                                 5-Ia-94-2020.odt



                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                              CRIMINAL APPELLATE JURISDICTION

                             INTERIM APPLICATION NO. 94 OF 2020
                                             IN
                              CRIMINAL APPEAL NO. 1068 OF 2019
                                           WITH
                            INTERIM APPLICATION NO. 114 OF 2020
                                             IN
                              CRIMINAL APPEAL NO. 1068 OF 2019


Nitin Ramesh Prajapati                                         ... Applicant
      V/s.
The State (Union Territory Of
Dadra And Nagar Haveli) And Anr                                ... Respondents


Mr. Amit Mane for Applicant.
Mr. Harsh Dedhia i/b Mr. Hiten Venegaonkar for Respondent No.1.
Mr. H. J. Dedhia APP for Respondent-State.


                                           CORAM : A.S. GADKARI AND
                                                   SHARMILA U. DESHMUKH, JJ.

                                           DATE     : 12th AUGUST 2022.
P.C. :

1. The Senior Inspector of Police attached to Silvasa Police Station,

Silvasa, Union Territory of Dadra and Nagar Haveli is hereby directed to serve

Respondent No.2 with the notice of present Appeal.

This is be done within a period of three weeks from today.

2. Mr. Mane, learned Advocate appearing for Appellant submitted that,

as per Para No.5 of operative part of impugned Judgment and Order dated 19 th

CAJ 5-Ia-94-2020.odt

December 2017, the Union Territory of Dadra and Nagar Haveli has been

directed to pay compensation, as per its own scheme. However, the same is not

yet paid to the victim.

3. Learned Advocate appearing for Respondent No.1 seeks time to take

instructions in that behalf.

Stand over to 7th September 2022.

[SHARMILA U. DESHMUKH, J.] [A.S. GADKARI, J.]