Premsukh S/O. Uttam Mokate vs The State Of Maharashtra
2024 Latest Caselaw 6973 Bom

Bombay High Court

Premsukh S/O. Uttam Mokate vs The State Of Maharashtra on 4 March, 2024

         IN THE JUDICATURE OF HIGH COURT AT BOMBAY
                    BENCH AT AURANGABAD

               18 CRIMINAL APPEAL NO. 58 OF 2018

                PREMSUKH S/O. UTTAM MOKATE
                               VERSUS
                  THE STATE OF MAHARASHTRA
                                  ...
Advocate for Appellant : Mr. Yuvraj V. Kakde
APP for Respondent-State : Mr. N. D. Batule
                                 ....

                            CORAM : ABHAY S. WAGHWASE, J.

Dated : 04 March 2024 PER COURT :-

1. It seems that while passing judgment, the trial court granted compensation to the victim. Therefore, such victim seems to be a necessary party.

2. Learned counsel for the appellant seeks one week time to add the victim as party respondent no.2 by way of amendment.

Amendment be carried out on or before 11.03.2024.

3. After amendmant is carried out, issue notice to the added respondent no.2, returnable on 26.03.2024.

( ABHAY S. WAGHWASE, J. )

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