Raj @ Harishankar Shukla vs The State Of Maharashtra And Anr
2022 Latest Caselaw 5228 Bom

                                                                                 501-ia-2704-2021-in-apeal-1130-2019.doc




                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CRIMINAL APPELLATE JURISDICTION

                                                 INTERIM APPLICATION NO.2704 OF 2021
                                                                 IN
                                                   CRIMINAL APPEAL NO. 1130 OF 2019

                              Raj @ Harishankar Shukla                           ...Applicant/Appellant
                                    Versus
                              The State Of Maharashtra And Anr.                  ...Respondents

                                                                        ....
                              Ms. Siddhvidya a/w Ms. Sneha Jain, Advocate for the Applicant/
                              Appellant.
                              Ms. Priyanka Chavan, Advocate for Respondent No.2.
                              Mr. Arfan Sait, APP for the Respondent - State.


                                                      CORAM       :        PRAKASH D. NAIK, J.

                                                      DATE        :        9th JUNE, 2022.

                              PER COURT:

1. Not on board. Taken on board.

2. Learned counsel for Respondent No.2 has mentioned

the matter for speaking to minutes of judgment dated 8 th June,

2022. It is submitted that, name victim and her mother reflected in

the title of judgment be deleted.

3. Considering the fact that the proceedings involved

invocation of provisions of Protection of Children from Sexual

Offences Act, 2012, the learned counsel for applicant shall amend

the title clause of the application by deleting the name of the victim

Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR Date:

                              Sajakali Jamadar                        1 of 2
JAMADAR    2022.06.09
           19:07:37
           +0530

501-ia-2704-2021-in-apeal-1130-2019.doc

girl and her mother by replacing them as 'X-1' and 'Y-2'.

Amendment may be carried out forthwith. Similar Corrections be

carried out in the title clause of the judgment dated 8 th June, 2022

passed in Interim Application No.2704 of 2011.

                                      (PRAKASH D. NAIK, J.)




Sajakali Jamadar                 2 of 2