Kamlakar S/O Kaminsa Meshram vs State Of Mah. Thr. Pso Ps Midc ...
2022 Latest Caselaw 11250 Bom

                                                 1                     32.appa.949.2022.odt

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

               CRIMINAL APPLICATION (APPA) NO. 949 OF 2022
                                Kamlakar S/o. Kaminsa Meshram
                                              .Vs.
                                     State of Maharashtra
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
       Ms Shweta Gandhi, Adv. h/f. Mr R. S. Akbani, Advocate for the applicant
       Mr S. M. Ghodeswar, APP for State

                                  CORAM : G.A. SANAP, J.

DATE : OCTOBER 21, 2022.

Heard.

2. It is seen that there is no delay in filing the appeal against the impugned judgment and order. The learned Advocate therefore, seeks leave to withdraw the application.

3. The application stands disposed of, as withdrawn.

4. Since there is no delay in filing the appeal, the appeal be registered.

CRIMINAL APPEAL (ST.) NO. 8012 OF 2022

5. Heard.

6. The learned APP submits that in this appeal the victim has not been joined as respondent. The appellant shall join the victim as respondent No.2. The amendment be carried out forthwith.

7. ADMIT.

2 32.appa.949.2022.odt

8. Issue notice to the respondents.

9. Learned APP waives service of notice on behalf of respondent No.1/State.

10. The incharge of the concerned police station shall ensure the service of notice to the respondent No.2.

11. Stand over after four weeks.

(G. A. SANAP, J.) Namrata

Signed By:NAMRATA YOGESH DHARKAR P. A.

High Court Nagpur Signing Date:21.10.2022 16:37