Kunjan S/O Shamrao Parate vs State Of Mha. Thr. Pso Tumsar ...
2022 Latest Caselaw 8674 Bom

Citation : 2022 Latest Caselaw 8674 Bom
Judgement Date : 30 August, 2022

Bombay High Court

Kunjan S/O Shamrao Parate vs State Of Mha. Thr. Pso Tumsar ... on 30 August, 2022

Bench: G. A. Sanap

1/2                                                                 30.cr. a. no.568.22.odt..odt




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

                          CRIMINAL APPEAL NO.568 OF 2022
                                Kunjan s/o Shamrao Parate
                                            VS.
                 State of Maharashtra, through PSO Tumsar, Dist. Bhandara
Office     Notes,    Office                        Court's or Judge's orders
Memoranda of Coram,
Appearances, court's orders
or      directions     and
Registrar's orders
                              Shri K.S. Motwani, learned Advocate for the appellant.
                              Shri M.J. Khan, APP for the respondent/State.


                                  CORAM : G. A. SANAP, J.

DATE : 30.08.2022

1. Learned Advocate for the appellant seeks leave to join the victim as respondent No.2.

2. Leave as prayed, is granted.

3. The correction be carried out forthwith.

4. Admit.

5. Learned APP waives service of notice for respondent No.1/State.

6. The In-charge of the concerned Police Station shall ensure the service of notice to respondent No.2.

7. Call record and proceedings. CRIMINAL APPLICATION NO.731 OF 2022

1. In view of the order passed in appeal, the victim be joined as party respondent No.2 in this application.

2. The order be complied forthwith.

3. Issue notice to the respondents, returnable after two 2/2 30.cr. a. no.568.22.odt..odt

weeks.

4. Learned APP waives service of notice for respondent No.1/State.

5. The In-charge of the concerned Police Station shall ensure the service of notice to respondent No.2.

6. Learned Advocate for the appellant submits that learned trial Judge has suspended the substantive sentence till filing of the appeal against impugned judgment and order. Learned Advocate submits that appellant has deposited the fine amount.

7. In the meantime, the substantive sentence awarded by the learned Additional Sessions Judge shall remain suspended till the next date. The appellant shall furnish P.R bond in the sum of Rs.25,000/- with one surety of the like amount.

8. Stand over after two weeks.

JUDGE

manisha

Signed By:MANISHA ALOK SHEWALE

Signing Date:30.08.2022 17:25