Surekha Domaji Bele vs Rajendra Madhukar Giradkar And ...
2022 Latest Caselaw 11538 Bom

                                                 1                     55 appa 652.22.odt..odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR.
                      APPA NO.652 OF 2022 (LEAVE)
                                  IN
                  CRIMINAL APPEAL ST NO.6088 OF 2022
                                   Ku. Surekha Domaji Bele
                                            .Vs.
                            Rajendra Madhukar Giradkar and another
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
                            Applicant in person.
                            Mr V. Vishwarupe, Advocate for the respondents.


                                  CORAM : G.A. SANAP, J.

DATE : NOVEMBER 14, 2022.

The applicant is appearing in person.

2. In this application, the prayer for leave to appeal as well as prayer for setting aside the impugned judgment and order dated 16.06.2022 has been made. It is to be noted that generally in an appeal filed against acquittal, a prayer is made for leave to file appeal challenging the impugned judgment and order of acquittal.

3. On going through the record, it is seen that a case is made out for grant of leave to appeal against impugned judgment and order of acquittal dated 16.06.2022 passed in R.C.C. No.454/2008 decided by learned C.J.M. Chandrapur. The applicant who is the original complainant is appearing in person.

2 55 appa 652.22.odt..odt

4. In view of this position, leave to file appeal challenging the impugned judgment and order is granted. This application which is in the form of memo of appeal shall be registered as an appeal. Applicant to complete the necessary formalities before the office by correcting the nomenclature of the parties as appellant and respondent and the title of the application as an appeal against acquittal.

5. The correction be made within two weeks.

6. Mr. V. Vishwarupe, Learned Advocate waives service of notice on behalf of respondents and therefore, there is no need to issue separate notice.

7. After making the correction as above, list the matter for passing the order about the admission of the appeal after two weeks.

(G. A. SANAP, J.)

manisha

Signed By:MANISHA ALOK SHEWALE

Signing Date:15.11.2022 17:30