Rajendra Suresh Konde vs Ganesh Dattatray Gaikwad And Anr
2022 Latest Caselaw 583 Bom

                                     1 of 1                            16 IA.154.2022.doc




               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION

               CRIMINAL REVISION APPLICATION NO. 50 OF 2022

  Rajendra Suresh Konde                                     ...Applicant

               Versus

 Ganesh Dattatray Gaikwad & Anr.                            ....Respondents

                                        ......

 Mr. Prasad B. Kulkarni, for Applicant.
 Mrs. Anamika Malhotra, APP for the State.
                                   ....
                                 CORAM :       N. R. BORKAR, J.

                                 DATE     :    17th JANUARY, 2022.

 P.C. :

1. Issue notice to the Respondents, returnable on 23rd February,

2022. The learned APP waives notice on behalf of the Respondent

No. 2.

2. In the meantime, the judgment and order dated 19 th

November, 2021 passed by the learned Additional Sessions Judge,

Pune, to the extent of directing the present Applicant to pay the

amount of Rs.5,00,000/- towards the compensation is hereby

stayed, subject to deposit of amount of Rs.1,00,000/- within a period

of one month from today, before the trial Court.

(N. R. BORKAR, J.)

R. V. Patil