Mozzam Ali Anjum Meman vs State Of Maharashtra And Anr
2023 Latest Caselaw 9588 Bom

                                      1/2               15 APEAL-1006-23.doc


    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CRIMINAL APPELLATE JURISDICTION
               CRIMINAL APPEAL NO.1006 OF 2023
                           WITH
             INTERIM APPLICATION NO.3304 OF 2023
                            IN
               CRIMINAL APPEAL NO.1006 OF 2023

Mozzam Ali Anjum Meman                              .. Appellant
                 Versus
State of Maharashtra and anr.                       .. Respondents
                                            ...

Mr.Rumman Shaikh a/w Husen Shaikh for the appellant.
Mr.S.R. Agarkar, APP for the State.

                            CORAM: BHARATI DANGRE, J.

DATED : 12th SEPTEMBER, 2023 P.C:-

1                 Appeal admit.
2                 Learned APP waive notice for State.
3                 Let the notice be issued to respondent no.2 through

Investigating Officer of the concerned Police Station intimating that the appeal filed by the appellant being aggrieved by the judgment of the POCSO Special Court in Case No. 396 of 2018 is admitted.

IA NO.3304 of 2022 1 Issue notice to the respondent no.2, by making the same returnable on 9/10/2023.

The notice shall be served, through the Investigating

Ashish

2/2 15 APEAL-1006-23.doc

Officer of the concerned Police Station and he shall also apprise respondent about her right to be represented before this Court either personally or through Advocate of her choice. In case she is not in a position to arrange for a counsel, the Legal Services Authority shall provide a counsel to represent her.

( SMT. BHARATI DANGRE, J.)

Ashish