Vikrant Vijay Virkar vs State Of Maharashtra And Anr
2023 Latest Caselaw 4846 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION
                   CRIMINAL APPEAL NO.529 OF 2023
                                   WITH
                 INTERIM APPLICATION NO.1716 OF 2023


Vikrant Vijay Virkar                         ..     Appellant
                       Versus
The State of Maharashtra & Anr.              ..     Respondents


                                       ...

Mr.Mahendra Kawchale with Ms.Ruchira Karve for the
Appellant/Applicant.
Ms.P.N.Dabholkar, A.P.P. for the State.
                                       ...

                          CORAM: BHARATI DANGRE, J.

DATED : 04th MAY, 2023

P.C:-

1. It is informed by Mr.Kawchale, the learned counsel for the Appellant that though the operative part of the judgment in Special (POCSO) Case No.464 of 2020 was released on 13/04/2023 under the signature of the Special Judge, copy of the judgment is not made available to him. According to him, two days back, the copy of the judgment is forwarded to the jail authorities.

In these circumstances, let the entire judgment be placed on record before the Appeal is admitted.

M.M.Salgaonkar





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2. Issue notice to Respondent No.2 in the Appeal as well as in the Interim Application, making it returnable on 13/06/2023.

The notice shall be served through the Investigating Officer, Sinhgad Police Station, who shall apprise the victim of her right to remain present in this Court, either in person or through a counsel of her choice. She shall also be apprised that she has a right to seek assistance from the Legal Services Authority, if she is unable to make an arrangement of the private counsel.

3. Re-notify to 13/06/2023.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar