Vasant Ramchandra Vankar vs Dilip Ramchandra Bhadavkar And ...
2023 Latest Caselaw 6776 Bom

2023:BHC-AS:19086


                                                                                    57.IA.4309.2022.doc



                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO.4309 OF 2022
                                                    IN
                                      CRIMINAL APPEAL NO.273 OF 2017

                    Vasant Ramchandra Vankar                                        Applicant
                           versus
                    Dilip Ramchandra Bhadavkar and others                           Respondents

                    None for Applicant.
                    Mr.Nikhil P. Mallewar i/by Mr.Sachin Pawar, Advocate for Respondent
                    nos.1 to 5.
                    Mr.Y.Y.Dabake, APP, for State.

                                               CORAM :       PRAKASH D. NAIK, J.

                                               DATE      :   10th July 2023
                    PC :

1. None appears for applicant. This is an application preferred on behalf of original complainant seeking permission to withdraw amount of compensation of Rs.1,00,000/- in accordance with judgment and order passed by Trial Court while convicting original accused.

2. Learned advocate for appellant-accused submitted that applicant-complainant has expired on 26 th January 2023. He produced photocopy of the death certificate. The photocopy is taken on record. Since none appears for applicant, the application is dismissed for non prosecution.

(PRAKASH D. NAIK, J.)

MST