Raju Rajan Nadar vs The State Of Maharashtra
2022 Latest Caselaw 3002 Bom

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                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                           CRIMINAL APPEAL NO.87 OF 2017

                        Raju Rajan Nadar                                    .... Appellant

                                 versus

                        The State of Maharashtra                            ... Respondent
                                                           .......

                        •       Mr. Harshad G. Meshram, Advocate for Appellant .
                        •       Mr. S. S. Hulke, APP for State/Respondent.

                                                    CORAM : S. S. SHINDE &
                                                            SARANG V. KOTWAL, JJ.

DATE : 28th MARCH, 2022.

P.C. :

1. In view of the judgment dated 06/07/2013 passed in

Sessions Case No.82 of 2011, the Appellant is directed to pay

Rs.5,000/- from the fine to the complainant. The complainant is

not party to the Appeal. Therefore, learned counsel for the

Appellant is directed to add the complainant as party

Respondent.

Digitally signed by MANUSHREE MANUSHREE V NESARIKAR V NESARIKAR Date:

2022.03.29 14:42:33 +0530

2. Leave to amend for that purpose is granted.

Amendment shall be carried out within two weeks from today.

                    Nesarikar
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3. After the amendment is carried out, issue notice to the

added Respondent returnable on 25/04/2022.

4. In addition to service through Court, the Appellant is

directed to serve the added Respondent through private notice

and file affidavit of service to that effect.

5. The Investigating Officer is also directed to inform the

complainant about the pendency of this Appeal and the next

date of hearing and make a statement before this Court on the

next date.

6. Stand over to 25/04/2022.

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