Siddhesh Raju Iste vs The State Of Maharashtra
2022 Latest Caselaw 2713 Bom

                                                                       1/2                            7-IA-1766-2019.doc




                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                    CRIMINAL APPELLATE JURISDICTION

                                                    INTERIM APPLICATION NO. 1766 OF 2019
                                                                     IN
                                                      CRIMINAL APPEAL NO. 1753 OF 2019

                           Siddhesh Raju Iste                                         ...Applicant
                                     Versus
                           The State of Maharashtra                                   ...Respondent
                                                                ...
                           Mr. Rajesh P. Khobragade, for Applicant.
                           Ms. G. P. Mulekar, APP for Respondent/state.
                                                                ...
             Digitally signed
             by
DNYANESHWAR DNYANESHWAR
ASHOK ETHAPE ASHOK ETHAPE
                                                              CORAM : S. S. SHINDE &
             Date: 2022.03.22
             12:00:42 +0530                                           SARANG V. KOTWAL, JJ.

                                                              DATE :         21st MARCH, 2022.

                           P.C.:

1. The learned counsel appearing for the applicant seeks leave to

amend so as to add kin to victim as party respondent, to whom the trial

Court has awarded the compensation in the operative part of the impugned

judgment. Leave as prayed for is granted. Amendment to be carried out

within two weeks from today.

2. After amendment is carried out, issue notice to the newly added

respondent, returnable on 25.04.2022.

3. In addition to regular mode of service, the applicant to serve

the Respondents by alternate mode of service such as Fax/E-mail/courier

Dnyaneshwar Ethape, PA 2/2 7-IA-1766-2019.doc

and to file affidavit of service with tangible proof before the returnable date.

4. The learned APP waives service of notice on behalf of

Respondent No.1/State.

5. Stand over to 25.04.2022.

(SARANG V. KOTWAL, J.) (S. S. SHINDE, J.)

Dnyaneshwar Ethape, PA