Dnyaneshwar Ramesh Ghule vs The State Of Maharashtra, Thr. ...
2022 Latest Caselaw 6069 Bom

                                                                       1                           24.APEAL.346-2021.odt




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

                                        CRIMINAL APPEAL NO. 346 OF 2021
                                                ( Dnyaneshwar Ramesh Ghule
                                                             Vs.
                                                    State of Maharashtra )

             Office Notes, Office Memoranda                           Court's or Judge's orders
             of Coram, Appearances, Court's
             orders     or    directions and
             Registrar's orders

                                               Mr. N.L. Jaiswal, Advocate (Appointed) for the Appellant.
                                               Mr. Amit R. Chutke, A.P.P. for the Respondent/State.



                                               CORAM:        AVINASH G. GHAROTE, J.

DATED : 29th JUNE, 2022.

Since, the impugned judgment convicts the appellant under Section 6 of the POCSO Act, the learned counsel for the appellant, seeks leave to add the victim as a party respondent No. 2. Leave is granted. The victim be added as party respondent No.2. Upon the same being done, issue notice to the added respondent No.2, returnable on 11.07.2022.

2. Mr. Chutke, learned APP for the State, to serve the respondent No.2 within that period.

Signed By:SHRIKANT DAMODHAR BHIMTE JUDGE SD. Bhimte Signing Date:29.06.2022 17:32