Bombay High Court
Pundlik Gole vs The State Of Maharashtra on 14 June, 2022
Bench: Prasanna B. Varale, Shrikant Dattatray Kulkarni
10.APEAL.365.2014.doc
Digitally
signed by
UMESH
UMESH
SHRINIWAS
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SHRINIWAS MALANI CRIMINAL APPELLATE JURISDICTION
MALANI Date:
2022.06.15
18:25:34
+0530 CRIMINAL APPEAL NO. 365 OF 2014
Pundlik Gole .... Appellant
Versus
The State of Maharashtra .... Respondent
WITH
INTERIM APPLICATION NO. 1483 OF 2022
WITH
INTERIM APPLICATION NO. 1229 OF 2021
WITH
INTERIM APPLICATION NO. 215 OF 2021
WITH
INTERIM APPLICATION NO. 2878 OF 2021
WITH
CRIMINAL APPLICATION NO. 1831 OF 2018
WITH
CRIMINAL APPLICATION NO. 1228 OF 2021
WITH
CRIMINAL APPLICATION NO. 1637 OF 2018
WITH
CRIMINAL APPLICATION NO. 989 OF 2017
WITH
CRIMINAL APPLICATION NO. 1436 OF 2016
WITH
CRIMINAL APPLICATION NO. 1297 OF 2016
WITH
CRIMINAL APPLICATION NO. 1149 OF 2015
IN
CRIMINAL APPEAL NO. 365 OF 2014
WITH
CRIMINAL APPEAL NO. 36 OF 2014
WITH
CRIMINAL APPEAL NO. 341 OF 2014
WITH
CRIMINAL APPEAL NO. 383 OF 2014
WITH
Shrikant 1
10.APEAL.365.2014.doc
CRIMINAL APPLICATION NO. 725 OF 2015
WITH
CRIMINAL APPLICATION NO. 1155 OF 2016
IN
CRIMINAL APPEAL NO. 383 OF 2014
WITH
CRIMINAL APPLICATION NO. 726 OF 2015
WITH
CRIMINAL APPLICATION NO. 731 OF 2015
WITH
CRIMINAL APPLICATION NO. 794 OF 2015
WITH
CRIMINAL APPLICATION NO. 169 OF 2017
IN
CRIMINAL APPEAL NO. 244 OF 2017
WITH
SOMO NO. 02 OF 2016
WITH
CRIMINAL APPEAL NO. 1316 OF 2013
WITH
CRIMINAL APPEAL NO. 1326 OF 2013
Ms. Dharini Nagda a/w Ms.Shreya Tiwari and Ms. Priyanka Pal,
Advocate for the Appellant in Criminal Appeal No. 365 of 2014 and in
Criminal Appeal No. 383 of 2014.
Mr. Sandeep S. Ladda a/w Mr. Adesh Jadhav and Mr. Sarvesh Dixit,
Advocate for the Appellant in Criminal Appeal No. 341 of 2014.
Ms. Prajkta P. Shinde, APP for Respondent-State.
CORAM : PRASANNA B. VARALE &
SHRIKANT D. KULKARNI, JJ.
DATE : JUNE 14, 2022.
P.C. :
1. Our attention was invited to the judgment and order
challenged in the present bunch of appeals and particularly to clause 54 of
the judgment and order which read thus :
10.APEAL.365.2014.doc
"The entire fine amount if recovered, be paid to the child
victims in proportionate, after appeal period is over."
2. Accordingly, we permit the learned counsel appearing on
behalf of respective parties including the learned APP to take appropriate
steps for an amendment in the appeal memo, so that the child victim is
duly represented either by responsible officer of the children home or the
member of the Child Welfare Committee.
3. The amendment be carried out within two weeks from today.
Considering the amendment to be carried out permitted by this Court, we
deem it appropriate to appoint the Advocate Shantanu Phanse to represent
the newly added respondent.
4. The learned counsel appearing on behalf of the appellants to
supply additional copy of the appeal memo to the office within two weeks.
In turn, the office to supply the copy of the appeal memo and the copy of
the judgment and order challenged in the appeals to Mr. Shantanu Phanse,
learned counsel appointed to represent the added respondent. List the
matters for further hearing on 12th July, 2022.
(SHRIKANT D. KULKARNI, J.) (PRASANNA B. VARALE, J.)
