Father (Accused As Per Lower Court ... vs State Of Maharashtra And Anr
2023 Latest Caselaw 3865 Bom

                                   1/2                   14 APEAL 443-23.doc


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
                CRIMINAL APPEAL NO. 443 of 2023
                            WITH
              INTERIM APPLICATION NO.1413 OF 2023
                              IN
                CRIMINAL APPEAL NO. 443 OF 2023


Father (accused as per lower court             .. Appellant
Judgment)
                         Versus
The State of Maharashtra & Anr                 .. Respondents
                             ...

Mr. Jigar Aggarwal i/b Amrish Salunke for the appellant.
Mr. S.R.Agarkar, APP for the State.
PSI Shri Jamadar from Santacruz police station.

                            CORAM: BHARATI DANGRE, J.

DATED : 18th APRIL 2023 P.C:-

Appeal No.443/2023

1                 Heard. Admit.

2                 Issue notice to respondents, making it returnable on
3/5/2023.

3                 Learned APP waives notice for the State.




Tilak





                                    2/2                  14 APEAL 443-23.doc


IA No.1413/2023

4 Issue notice to respondent no.2. Notice shall be served through the Investigating Officer, who shall intimate the respondent no.2 about the appeal being admitted and filing of the application seeking suspension of sentence and his release on bail. He shall also apprise respondent no.2 about her right to be represented through the counsel of her choice or seek assistance from the Legal Aid.

( SMT. BHARATI DANGRE, J.)

Tilak