Ranjit Harendranath Singh vs The State Of Maharashtra
2022 Latest Caselaw 9924 Bom

                                                                                11.APEAL.762.2014.doc
SHRIKANT
SHRINIVAS
MALANI

Digitally signed by
SHRIKANT
SHRINIVAS
                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
MALANI
Date: 2022.09.30
16:13:30 +0530
                                          CRIMINAL APPELLATE JURISDICTION

                                          CRIMINAL APPEAL NO. 762 OF 2014

                      Ranjit Harendranath Singh                              ...Appellant

                                 Versus

                      The State Of Maharashtra                               ...Respondent
                                                           ***
                       None for the appellant.
                       Mr. M. M. Deshmukh, APP, for the Respondent - State.
                                                      ***
                                                CORAM : PRASANNA B. VARALE &
                                                        N. R. BORKAR, JJ.

DATE : SEPTEMBER 28, 2022.

P. C. :

1. None appeared for the appellant even on repeated calls. It

seems that office has raised an objection that as per the order of Trial

Court compensation is to be paid to injured Manoj Sharad Kadam,

however, he is not made party nor copy of memo of appeal is supplied

to issue notice to him.

2. The perusal of judgment and order passed by learned

Sessions Judge in Sessions Case No. 784 of 2014, shows that in clause

5 of the operative part, it is directed that fine amount if any

recovered, be paid to the injured Manoj Sharad Kadam after appeal

period is over.

3. Accordingly, learned Counsel for the appellant to take

11.APEAL.762.2014.doc

appropriate steps for compliance of the office objections within three

(03) weeks from today. On compliance of the office objections, issue

notice to the newly added respondent, making the same returnable on

09th November, 2022.

(N. R. BORKAR, J.) (PRASANNA B. VARALE, J.)